The New India Assurance Col. Ltd. vs Surendra Kumar & Others
2011 Latest Caselaw 3744 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- FIRST APPEAL FROM ORDER No. - 124 of 1998
 

 
Petitioner :- The New India Assurance Col. Ltd.
 
Respondent :- Surendra Kumar & Others
 
Petitioner Counsel :- V.M. Sahai,S.K. Srivastava
 
Respondent Counsel :- Surendra Singh,R.S.Parihar,Vishesh Kumar
 

 
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 18.02.1998 passed 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 02.12.2011.

    List this case on 02.12.2011.

Order Date :- 12.8.2011

NS