Allahabad High Court
Chairman, U.P. State Road Transport ... vs Ansar Ahmad And 4 Others on 18 April, 2019
Author: Kaushal Jayendra Thaker
Bench: Kaushal Jayendra Thaker
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 3 Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 468 of 2019 Appellant :- Chairman, U.P. State Road Transport Corporation And Another Respondent :- Ansar Ahmad And 4 Others Counsel for Appellant :- Mangla Prasad Rai Counsel for Respondent :- Ram Singh,Amit Kumar Singh Hon'ble Dr. Kaushal Jayendra Thaker,J.
1. The delay in filing this appeal having been condoned vide order of date passed on Delay Condonation Application, let appeal be registered with regular number.
2. Admit.
3. Issue notice to the respondent by speed / registered post returnable on 1.7.2019
4. Call for record of Court below.
5. Steps be taken immediately.
6. Stay on deposit of the entire decretal amount awarded by Court below in M.A.C.P. No.690 of 2016, if not already deposited within two months from today, out of which, 25% shall be invested in an interest fetching account / FDR in a nationalised Bank and the balance 75% shall be released to the claimant - respondents without furnishing security within one month thereafter.
Order Date :- 18.4.2019/Mukesh Court No. - 3 Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 468 of 2019 Appellant :- Chairman, U.P. State Road Transport Corporation And Another Respondent :- Ansar Ahmad And 4 Others Counsel for Appellant :- Mangla Prasad Rai Counsel for Respondent :- Ram Singh,Amit Kumar Singh Hon'ble Dr. Kaushal Jayendra Thaker,J.
(In Re:- Delay Condonation Application )
1. This is an application seeking condonation of delay in filing appeal.
2. Cause shown is sufficient.
3. Delay in filing appeal is hereby condoned.
4. This application, accordingly, stands allowed.
Order Date :- 18.4.2019/Mukesh