AO/19/2023
2023 Latest Caselaw 2452 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                      COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  AO No.19 of 2023
                                  Hon'ble Vivek Bharti Sharma, J.

Mr. Prabhat Pande, Advocate for the appellant.

2. Learned counsel for the appellant would submit that the law has been laid down by the Hon'ble Supreme Court on the point as to how the Tribunal is to decide the claim petition when the ill-fated vehicle was overloaded. He prays for and is granted time to place that judgment before the Court.

3. List on 27.09.2023.

(Vivek Bharti Sharma, J.) 23.08.2023 Rajni