Delhi High Court - Orders
U.P. State Road Transport Corporation vs Imran & Anr on 1 June, 2022
Author: Rajnish Bhatnagar
Bench: Rajnish Bhatnagar
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ MAC.APP. 161/2022
U.P. STATE ROAD TRANSPORT CORPORATION ..... Appellant
Through: Mr. Shadab Khan, Advocate.
versus
IMRAN & ANR. ..... Respondents
Through: Mr. S.N.Parashar, Advocate.
CORAM:
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
% 01.06.2022 CM APPL. 27069/2022 (Exemption) Exemption allowed, subject to just exceptions. The application stands disposed of.
CM APPL. 27070/2022 (delay in re-filing) For the reasons stated in the application, delay in filing the appeal stands condoned.
The application stands disposed of.
MAC.APP. 161/2022 & CM APPL. 27068/2022 (stay) The appellant has preferred this appeal under Section 173 of the MV Act against the Judgment and Award dated 08.02.2022, passed by Presiding Officer, MACT-1, North East Karkardooma Courts, Delhi Issue notice. Counsel for the respondents appears and accepts notice. He seeks time to file the response. Let the same be filed on or before the next date of hearing.
List on 11th October, 2022.
Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:02.06.2022 17:25:11It is submitted by the counsel for the appellant that he would deposit the awarded amount with the Registrar General of this Court.
Subject to deposit of the awarded amount along with interest within period of six weeks from today with the Registrar General of this Court, the impugned judgment and Award dated 08.02.2022 shall remain stayed.
Dasti.
RAJNISH BHATNAGAR, J JUNE 1, 2022/ib Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:02.06.2022 17:25:11