The New India Assurance Co. Ltd. vs Afroj And Others
2011 Latest Caselaw 3723 ALL

Citation : 2011 Latest Caselaw 3723 ALL
Judgement Date : 11 August, 2011

Allahabad High Court

The New India Assurance Co. Ltd. vs Afroj And Others on 11 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. - 1094 of 2011
 

 
Petitioner :- The New India Assurance Co. Ltd.
 
Respondent :- Afroj And Others
 
Petitioner Counsel :- V.C. Dixit
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Yogesh Chandra Gupta,J.

Supplementary affidavit has been filed today on behalf of the appellant annexing thereto a certified copy of the order sheet containing the order dated 30th November, 2010, passed on the Application under Section 170 of the Motor Vehicles Act, 1988, filed on behalf of the appellant before the Tribunal.

In view of the above, the Stamp Reporter is directed to submit report regarding removal of the defects as reported in his report dated 21st July, 2011. In case the defects have been removed, appropriate regular number will be given to the appeal.

Put up as fresh on 14th September, 2011.

Order Date :- 11.8.2011