AO/476/2024
2026 Latest Caselaw 75 UK

Uttarakhand High Court

AO/476/2024 on 3 January, 2026

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

                                 AO No. 476 of 2024
                                 Hon'ble Alok Mahra, J.

Mr. Harshit Bisht, learned counsel, holding brief of Mr. Siddhartha Sah, learned counsel for the appellant.

2. Mr. Tapan Singh, learned counsel for the respondents.

3. In the instant appeal against the judgment and order dated 04.09.2024, passed by the learned Motor Accident Claim Tribunal/District Judge, Haridwar in MACP No. 117 of 2022, a money withdrawal application has been filed by the claimants.

4. Learned counsel for the appellant has orally objected to the money withdrawal application.

5. Having regard to the facts and circumstances of the case, Money Withdrawal Application No. 3 of 2025 is allowed. Learned Tribunal is directed to release 50% of the deposited amount in favour of the claimants- respondents proportionately, without asking any security. The remaining amount shall be invested in an interest bearing scheme of a nationalized bank.

6. AO No. 301 of 2025 has wrongly been connected with this appeal. Therefore, de-link AO No. 301 of 2025 from the present appeal from order.

7. List this matter in due course, alongwith AO No. 389 of 2025.

(Alok Mahra J.) 03.01.2026 Ujjwal