AMANJYOT SINGH Vs. VIKAS CHANDRA BAIRAGI

JUDGEMENT

(1.) The respondent no.1 had filed a Claim Petition (Motor Accident Claim Petition No.95 of 2022, "Vikas Chandra Bairagi vs. Amanjyot Singh and Oriental Insurance Company Ltd."). The Motor Accident Claims Tribunal/ IInd Additional District Judge, Haldwani, District Nainital passed an ex-parte Award against the present petitioner on 7/11/2024. An Application (No.24 of 2025) has been filed by the present petitioner to set aside the said ex-parte Award.

(2.) The present petition has been filed under Article 227 of the Constitution of India to direct the Motor Accident Claims Tribunal/ IInd Additional District Judge, Haldwani, District Nainital to decide the said Miscellaneous Civil Case No.24 of 2025, "Amanjyot Singh vs. Vikas Chandra Bairagi and Another", as expeditiously as possible.

(3.) Heard Ms. Ananya Jain, learned counsel appearing for the petitioner.