AO/30/2026
2026 Latest Caselaw 373 UK

Uttarakhand High Court

AO/30/2026 on 29 January, 2026

                    Office Notes,
                   reports, orders
sSL                or proceedings
.        Date       or directions                     COURT'S OR JUDGE'S ORDERS
No.                and Registrar's
                     order with
                     Signatures
                                     AO No. 30 of 2026
                                     Hon'ble Subhash Upadhyay, J.

29.01.2026 Mr. Deepak Rawat, learned counsel for the appellant.

2. There is delay of 36 days in filing the appeal. For the reasons stated in the affidavit filed with Delay Condonation Application, the delay is condoned. (IA No.2 of 2026 (Delay Condonation Application stands disposed of.)

3. Issue notice to the respondents.

4. Steps be taken within a week.

5. Counsel for the appellant submits that he is ready to deposit the awarded amount before the Motor Accident Claims Tribunal concerned. Subject to the deposit of the entire awarded amount (excluding the statutory deposit) before the Motor Accident Claims Tribunal concerned within four weeks from today, the effect and operation of the impugned order dated 23.09.2025 shall remain stayed till the next date of listing.

Stay application (IA No. 3 of 2026) stands disposed of.

6. List this case on 16.03.2026.

7. Urgency application (IA No. 1 of 2026) also stands disposed of.

(Subhash Upadhyay, J.) Vacation Judge 29.01.2026 Kaushal