Allahabad High Court
U.P.S.R.T.C. Thru Regional Manager vs Ram Kishore And Others on 1 December, 2022
Author: Kaushal Jayendra Thaker
Bench: Kaushal Jayendra Thaker
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 44 Case :- FIRST APPEAL FROM ORDER No. - 1764 of 2004 Appellant :- U.P.S.R.T.C. Thru Regional Manager Respondent :- Ram Kishore And Others Counsel for Appellant :- C.P. Srivastava,Amit Manohar,Mritunjay Mohan Sahai Counsel for Respondent :- Pavan Kumar Srivastava Hon'ble Dr. Kaushal Jayendra Thaker,J.
(Ref: Civil Misc. Delay Condonation Application 2 of 2022) This is an application seeking condonation of delay in filing the restoration application. The appeal is of the year 2004.
Cause shown for the delay in the affidavit attached to delay condonation application is sufficient, hence, the delay is condoned. This application, accordingly stands allowed.
(Ref : Civil Misc. Restoration Application 3 of 2022) Delay in filing the restoration application has been condoned vide order of the date passed on delay condonation application. This is an application seeking recall of order dated 04.12.2021. The order is recalled as it is not covered under U.P. State Road Transport Corporation Vs. Kulsum and others, 2011 (8) SCC 142. Hence, the order dated 04.12.2021 is hereby recalled.
(Order on Appeal) None present for the appellant.
List the matter for hearing on 16.12.2022 before the Bench taking up such matters. The stay of the order which was passed as the recoveries cannot continue as it is prima-facie shown that the vehicle is not insured. Order Date :- 1.12.2022/PS