Allahabad High Court
U.P.State Road Transport Corporation ... vs Shakir Ali And Others on 8 July, 2010
Author: Devi Prasad Singh
Bench: Devi Prasad Singh
Court No. - 27 Case :- FIRST APPEAL FROM ORDER No. - 338 of 2007 Petitioner :- U.P.State Road Transport Corporation Lucknow Thr.R.M. Respondent :- Shakir Ali And Others Petitioner Counsel :- Prabhakar Tiwari Respondent Counsel :- Waquar Hashim Hon'ble Devi Prasad Singh,J.
Hon'ble Dr. Satish Chandra,J.
Heard.
Delay of one month and eleven days seems to have been reasonably explained by the appellant. No objection has been filed by the respondents. Accordingly, the delay is condoned and the appeal is taken on merit.
Admit.
Since the respondents have been represented by their respective counsel, it is not necessary to issue fresh notice.
Operation of the impugned award shall remain suspended subject to the condition that the appellant deposits an amount of Rs.75,000/- before the tribunal within a period of two months from today. It shall be open for the claimants/respondents to withdraw the amount in terms of the award which shall be subject to further orders, passed by this Court.
Order Date :- 8.7.2010 kkb/