Allahabad High Court
The New India Assurance Co. Ltd. vs Veerbhan Singh Bhadauria And ... on 24 August, 2011
Bench: Satya Poot Mehrotra, Yogesh Chandra Gupta
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 40 Case :- FIRST APPEAL FROM ORDER No. - 2871 of 2011 Petitioner :- The New India Assurance Co. Ltd. Respondent :- Veerbhan Singh Bhadauria And Others Petitioner Counsel :- Rahul Sahai Respondent Counsel :- K.M. Mishra Hon'ble Satya Poot Mehrotra,J.
Hon'ble Yogesh Chandra Gupta,J.
Sri Akash Mishra, Advocate, holding brief for Sri K.M. Mishra, learned counsel for the caveator, states that the Application under Section 170 of the Motor Vehicles Act, 1988 filed on behalf of the appellant, was rejected by the Tribunal.
In view of the statement made, Sri Rahul Sahai, learned counsel for the appellant, prays for time to obtain instructions in the matter.
On prayer made by Sri Rahul Sahai, learned counsel for the the appellant, the case is directed to be put up as fresh on 14th September, 2011 so as to enable him to do the needful in the meantime.
Order Date :- 24.8.2011 NS