Shriram General Insurance Co. ... vs Smt. Shashi And Others
2011 Latest Caselaw 4014 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 1169 of 2011
 

 
Petitioner :- Shriram General Insurance Co. Ltd.
 
Respondent :- Smt. Shashi And Others
 
Petitioner Counsel :- Rahul Sahai
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Yogesh Chandra Gupta,J.

    Civil Misc. Application No.......... of 2011 has been filed today on behalf of the appellant annexing thereto, certificate issued by the Workmen's Compensation Commissioner regarding the deposit made by the appellant.

    Registry is directed to give appropriate number to the aforesaid application.

    Stamp Reporter is directed to submit report regarding removal of the defects as reported in his report dated 1.8.2011. In case the defects have been removed, appropriate regular number be given to the appeal.

    Put up as fresh on 27th September, 2011.

    The amount deposited by the appellant, if not already disbursed, will not be disbursed till the next date fixed in the matter.

Order Date :- 23.8.2011

NS