Supreme Court - Daily Orders
Shri Ravinder Mohan Aneja (Dead) Thr. ... vs Shri Shah Alam on 8 September, 2017
Bench: Arun Mishra, Mohan M. Shantanagoudar
ITEM NO.46 COURT NO.10 SECTION III-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
MA No.784/2017 in C.A No(s). 9733/2014
(Arising out of impugned final judgment and order date passed by
the )
SHRI RAVINDER MOHAN ANEJA (DEAD) THR. LRS. Petitioner(s)
VERSUS
SHRI SHAH ALAM & ANR. Respondent(s)
(I.A. NO. 84054/2017 (APPLICATION UNDER SECTION 151 OF CPC FOR
DEPOSIT OF COMPENSATION IN BANK ACCOUNT)
Date : 08-09-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. R. M. Baga, Adv.
Mr. Balraj Dewan, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. In our opinion, petitioner should approach Motor Accident Claims Tribunal (MACT) for the relief prayed.
Accordingly, we do not find any reason to entertain this application, which is, therefore, dismissed.
Pending application(s), if any, stand(s) disposed of.
(RASHI GUPTA) (TAPAN KUMAR CHAKRABORTY) SENIOR PERSONAL ASSISTANT Signature Not Verified BRANCH OFFICER Digitally signed by RASHI GUPTA Date: 2017.09.12 17:45:07 IST Reason: