AP HC: Can’t Stay Time Barred Appeal Under MV Act Without Deciding Appln for Condonation of Delay - (10 Jul 2023)
MOTOR VEHICLES
Andhra Pradesh High Court has held that in a time barred appeal under Section 173 of Motor Vehicles Act, so long as the matter for condonation of delay is not decided, the right of successful respondent acquired on basis of judgment under challenge can’t be interfered with.
Tags : ANDHRA PRADESH HIGH COURT CONDONATION OF DELAY MOTOR VEHICLE
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