BUDHI SINGH Vs. HRTC

JUDGEMENT

(1.) THE writ petition is filed with the following prayer:

(2.) ADMITTEDLY, the recovery is based on the award passed by the MACT. The Corporation has now taken the stand that only in case driver is held guilty by the Criminal Court, the recovery is permissible. It is seen from the judgment of the Criminal Court that the petitioner has been acquitted.