Allahabad High Court
Jairam Singh Niranjan vs Vipin Kumar Jain And 3 Others on 26 November, 2020
Author: Kaushal Jayendra Thaker
Bench: Kaushal Jayendra Thaker
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 37 Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 348 of 2020 Appellant :- Jairam Singh Niranjan Respondent :- Vipin Kumar Jain And 3 Others Counsel for Appellant :- Ved Prakash Ojha Hon'ble Dr. Kaushal Jayendra Thaker,J.
The learned counsel for the appellant states that he has removed the defect.
Office to give regular number.
Issue notice to claimants and Oriental Insurance Company Limited.
Meanwhile, if the recovery is pending, it shall not be effected till the next date of hearing which would be 18.12.2020 as prima facie the appellant has shown that his vehicle was having regular and valid permit and the order is bad.
List on 18.12.2020.
Order Date :- 26.11.2020 Mukesh