Punjab-Haryana High Court
Harbhajan Singh And Another vs Hilpi Jain And Others on 11 September, 2012
Author: Rajan Gupta
Bench: Rajan Gupta
CM No. 22654-CII of 2012 in/and
FAO No. 5101 of 2012 (O&M) 1
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
CM No. 22654-CII of 2012 in/and
FAO No. 5101 of 2012 (O&M)
Date of decision: 11.9.2012
Harbhajan Singh and another
... Appellants
versus
hilpi Jain and others
... Respondents
CORAM: Hon'ble Mr.Justice Rajan Gupta
Present: Ms.Gagan Geet Kaur, Advocate,
for the appellants.
Rajan Gupta, J. (Oral)
CM No. 22654-CII of 2012 This is an application seeking exemption from depositing Rs.25,000/- as required by Section 173 of Motor Vehicles Act. Appeal cannot be entertained in absence of appellants complying with the statutory provisions. Application is thus without any merit and is dismissed. Appeal, therefore, does not survive. However, in the eventuality, appellants deposit statutory amount within three weeks from today, they shall be at liberty to file an application for revival of appeal.
11.9.2012 (RAJAN GUPTA) pk JUDGE