Himachal Pradesh High Court
Prtc vs . Rakesh Kumar Alias Rakesh Kumar Singla ... on 14 May, 2025
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
PRTC Vs. Rakesh Kumar alias Rakesh Kumar Singla & Anr.
CMP(M) No.1646 of 2024 14.05.2025 Present: Mr. Sanjay Dalmia, Advocate, for the applicant/appellant.
Mr. Ajit Saklani, Advocate, vice Mr. Manohar Lal, Advocate, for respondent No.1. Respondent No.2 proceeded ex parte vide order dated 12.03.2025.
CMP(M) No.1646 of 2024 Despite availing opportunities, no reply has been filed on behalf of respondent No.1.
Respondent No.2 has not chosen to contest the application.
Considering the averments made in the application and the submissions made by learned counsel for contesting parties, delay of 9 days in filing the appeal is condoned.
Appeal be registered.
Application is allowed and disposed of. FAO No._______of 2025 (FAOST No.37269/2024) Admit.
Post admission notice be issued to the respondent No.2, returnable on next date of hearing, on taking steps within one week.
Records be requisitioned.
List for further orders on 30.07.2025. CMP No.______ of 2025 (CMPST No.37285/2024) Subject to deposit of entire awarded amount alongwith up-to-date interest, in the Registry of this Court, on or before 30.06.2025, execution and operation of the impugned award dated 29.05.2024, passed by the Motor Accident Claims Tribunal, Solan, H.P., in case No.13-S/2 of 2020, titled as Rakesh Kumar alias Rakesh Kumar Singla Vs. Pepsu Roadways Transport Corporation and another, shall remain stayed during pendency of the appeal.
Alteration/modification/vacation on motion. Application stands disposed of.
(Vivek Singh Thakur) Judge May 14, 2025 (Rupsi)