Amanjyot Singh vs Vikas Chandra Bairagi And Another
2026 Latest Caselaw 891 UK

Uttarakhand High Court

Amanjyot Singh vs Vikas Chandra Bairagi And Another on 10 February, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                                                    2026:UHC:723




     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL
      THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
                  10th FEBRUARY, 2026

          WRIT PETITION (M/S) No.3775 of 2025

Amanjyot Singh                                ..... Petitioner
                             Versus
Vikas Chandra Bairagi and Another          .....Respondents

Counsel for the Petitioner         :   Ms. Ananya Jain, Advocate
                                       holding brief of Mr.
                                       Sandeep Kothari,
                                       Advocate.


Hon'ble Alok Kumar Verma,J.

The respondent no.1 had filed a Claim Petition

(Motor Accident Claim Petition No.95 of 2022, "Vikas

Chandra Bairagi vs. Amanjyot Singh and Oriental Insurance

Company Ltd."). The Motor Accident Claims Tribunal/ IInd

Additional District Judge, Haldwani, District Nainital passed

an ex-parte Award against the present petitioner on

07.11.2024. An Application (No.24 of 2025) has been filed

by the present petitioner to set aside the said ex-parte

Award.

2. The present petition has been filed under Article

227 of the Constitution of India to direct the Motor Accident

Claims Tribunal/ IInd Additional District Judge, Haldwani,

District Nainital to decide the said Miscellaneous Civil Case

No.24 of 2025, "Amanjyot Singh vs. Vikas Chandra Bairagi

and Another", as expeditiously as possible.

2026:UHC:723

3. Heard Ms. Ananya Jain, learned counsel

appearing for the petitioner.

4. This is an innocuous prayer.

5. The present petition is decided directing the

learned Motor Accident Claims Tribunal/ IInd Additional

District Judge, Haldwani, District Nainital to expedite the

proceedings of the Miscellaneous Civil Case No.24 of 2025,

"Amanjyot Singh vs. Vikas Chandra Bairagi and Another",

and decide the same as expeditiously as possible and as per

law without granting any unnecessary adjournment to

either of the parties.

6. It is made clear that this Court has not

expressed any opinion on the merits of the case.

___________________ ALOK KUMAR VERMA, J.

Date: 10.02.2026 Pant/