AO/61/2014
2025 Latest Caselaw 4244 UK

Uttarakhand High Court

AO/61/2014 on 11 September, 2025

                Office Notes,
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                                  AO No. 63 of 2014
                                  With
                                  AO No. 61 of 2014
                                  Hon'ble Ashish Naithani, J.

Mr. M. S. Bhandari, learned counsel for the Appellant.

2. Mr. N. S. Pundir, learned counsel for the Respondent nos. 1 & 2.

3. Mr. M. K. Goyal, learned counsel for the Respondent no.4.

4. Learned counsel for the Appellant makes a submission that Respondent no.3, Amar Singh S/o Sri Paira Singh, who was a driver in the Department of Uttarakhand State Road Transport Corporation, during pendency of the present appeal, as per information received, he passed away.

5. The present appeal is preferred by the Appellant/claimant against the judgment and award dated 06.12.2013 passed by the Motor Accident Claims Tribunal/District Judge, Chamoli in MACT Case No.29 of 2011.

6. Mr. N. S. Punidir, learned counsel for the Respondent nos. 2 & 3 is directed to update the whereabouts of Respondent no.3, who is said to have passed away.

7. List this matter on 08.10.2025.

(Ashish Naithani, J.) 11.09.2025 Akash