AO/1/2014
2023 Latest Caselaw 3417 UK

               Office Notes,
              reports, orders
SL.          or proceedings or
      Date                                       COURT'S OR JUDGES'S ORDERS
No            directions and
             Registrar's order
              with Signatures

                                 AO No1 of 2014
                                 Hon'ble Sharad Kumar Sharma, J.

Mr. Bindesh Kumar Gupta, learned counsel for the appellant.

Mr. Arvind Kumar Sharma, learned counsel for the respondent.

This is an admitted appeal from order, in which the question which entails consideration is to whom the liability of compensation has to be fastened, whether on the insurance company or on the driver of the vehicle.

The respondent No.2, who is likely to be affected by any judgment to be passed in the appeal from order under consideration before this Court, as it is reported, that respondent no.2 has not been served with the notice.

Learned counsel for the appellant would take steps to serve respondent no.2, by way of a publication in the local newspaper of wide circulation in the place of abode of respondent no.2.

Steps to serve respondent no.2 would be taken by the learned counsel for the appellant within a period of one week from today.

List as soon as the affidavit of service is filed by the appellant.

Accordingly, Urgency Application No.IA/3016/2023 preferred by the respondent would stand disposed of.

The money withdrawal application will be considered after filing of the affidavit of service by the appellant.

(Sharad Kumar Sharma, J.) 08.11.2023 Sukhbant