Allahabad High Court
Union Of India And Another vs Chhote Lal Yadav And Another on 7 January, 2010
Author: Ram Autar Singh
Bench: Prakash Chandra Verma, Ram Autar Singh
Court No. - 34 Case :- FIRST APPEAL FROM ORDER No. - 3531 of 2009 Petitioner :- Union Of India And Another Respondent :- Chhote Lal Yadav And Another Petitioner Counsel :- Sushil Kumar Srivastava Hon'ble Prakash Chandra Verma,J.
Hon'ble Ram Autar Singh,J.
Admit.
Issue notice.
The appeal will be heard and the stay of the order impugned passed by the learned Judge, Railway Claim Tribunal, Gorakhpur in OA/II/185/2000/JNU dated 01.09.2009 will be operative subject to deposit of the entire awarded amount alongwith the interest accrued thereon till date within a period of one month from the date. The Tribunal concerned is directed to release 50% of the total deposited amount to the claimant/s without security and the remaining balance 50% of the total deposited amount will be kept in a short term Fixed Deposit of a Nationalised Bank and will be renewed time to time till the payment is made or till further order/s of the Court, whichever is applicable.
Order Date :- 7.1.2010 ssm