United India Insurance Co. Ltd. vs Nazar Mohammad & Others
2011 Latest Caselaw 3757 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1774 of 2006
 

 
Petitioner :- United India Insurance Co. Ltd.
 
Respondent :- Nazar Mohammad & Others
 
Petitioner Counsel :- Amaresh Sinha
 
Respondent Counsel :- A.L. Jaiswal,Sharve Singh
 

 
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 18.09.2006 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 16.12.2011.

    List this case on 16.12.2011.

Order Date :- 12.8.2011

NS