Rajendra Kumar Chhabara vs The New India Insurnace Co. Ltd. ...
2011 Latest Caselaw 3668 ALL

Citation : 2011 Latest Caselaw 3668 ALL
Judgement Date : 9 August, 2011

Allahabad High Court

Rajendra Kumar Chhabara vs The New India Insurnace Co. Ltd. ... on 9 August, 2011

Bench: Satya Poot Mehrotra, Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 687 of 2011
 

 
Petitioner :- Rajendra Kumar Chhabara
 
Respondent :- The New India Insurnace Co. Ltd. And Others
 
Petitioner Counsel :- Ashok Kumar Sharma
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Yogesh Chandra Gupta,J.

Perused the office report dated 8th August, 2011 regarding service of notice issued to the respondent nos. 1 and 2 by ordinary process in respect of the Delay Condonaqtion Application.

In view of the said office report, let fresh notices be issued to the respondent nos. 1 and 2 by Registered Speed Post A.D. fixing 28th November, 2011.Requisite steps will be taken within two weeks.

List on 28th November, 2011.

Order Date :- 9.8.2011

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