SADDAM HUSAIN Vs. RAM PRASAD

JUDGEMENT

(1.) This hearing has been done through hybrid mode (physical and virtual hearing).

(2.) Allowed, subject to all just exceptions. Application is disposed of.

(3.) The present petition has been filed challenging the impugned order dated 1st February 2020, passed by the Presiding Officer, Motor Accident Claims Tribunal, South District, Saket Courts (hereinafter, MACT ), vide which the application of the Petitioner, for restoration of the claim petition before the MACT has been dismissed.