JUDGEMENT
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(1.) Leave granted.
(2.) Despite service of notice nobody has appeared on behalf of the respondent.
(3.) The core question which arises for consideration in this appeal is as to whether a person who has hired a goods carriage vehicle would come within the purview of sub-section (1) of section 147 of the Motor Vehicles Act, 1988, although no goods as such were carried in the vehicle.;
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