AO/377/2024
2026 Latest Caselaw 3052 UK

Uttarakhand High Court

AO/377/2024 on 16 April, 2026

Author: Ravindra Maithani

Bench: Ravindra Maithani

             Office Notes,
                reports,
               orders or
             proceedings
SL.
      Date   or directions                   COURT'S OR JUDGES'S ORDERS
No
                  and
              Registrar's
              order with
              Signatures
16                           AO No. 377 of 2024
                               Hon'ble Ravindra Maithani, J.

Mr. B.S. Kathayat, Advocate for the appellant.

Mr. Pramod Bailwal, Advocate for the respondent no.3.

The appellant proposes to challenge the order dated 25.04.2024, passed in Motor Accident Claim Petition No. 05 of 2020, Prakash Pandey and others Vs. Vinod Chaudhary and others, by the court of Motor Accident Claims Tribunal/District Judge, Champawat. It is delayed.

Notices were issued to the respondents. The respondent no.3 is represented.

Notices were issued to the respondent nos.1, 2 and 4 as reported by the Registry. Notices have been served on them.

Heard on Delay Condonation Application No. 1 of 2024.

It is the case of the appellant that he was in Noida when he got the information about the impugned judgment and order. In fact, he fell ill and timely he could not contact his lawyer.

It is not objected by the respondent no.3. The delay condonation application is allowed. Delay in filing the appeal is condoned.

In order to appreciate the arguments on admission, let call for the LCR.

List on 07.05.2026 for hearing on admission.

(Ravindra Maithani, J.) 16.04.2026 Jitendra