HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 40 Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 88 of 2011 Petitioner :- United India Insurance Company Ltd. Respondent :- Smt. Munesh & Others Petitioner Counsel :- Nagendra Kumar Srivastava Hon'ble Satya Poot Mehrotra,J.
Hon'ble Yogesh Chandra Gupta,J.
On account of failure on the part of the learned counsel for the appellant in taking requisite steps for issuance of notice pursuant to the Order dated 24.01.2011passed by the Court, the case is listed today under Chapter XII, Rule 4 of the Rules of the Court with the Office Report dated 04.08.2011 Civil Misc. Application No. ........of 2011 has been filed today.
Registry is directed to give appropriate number to the said application.
Along-with the said application, requisite steps have been taken.
Delay in taking steps is condoned.
Office is directed to proceed.
Notice will now be issued fixing 15.12.2011.
List this case on 15.12.2011.
Order Date :- 12.8.2011 NS