The New India Assurance Co. Ltd. vs Smt. Reshma Singh @ Rashmi And ...
2011 Latest Caselaw 4072 ALL

Citation : 2011 Latest Caselaw 4072 ALL
Judgement Date : 24 August, 2011

Allahabad High Court

The New India Assurance Co. Ltd. vs Smt. Reshma Singh @ Rashmi And ... on 24 August, 2011

Bench: Satya Poot Mehrotra, Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- FIRST APPEAL FROM ORDER No. - 2870 of 2011
 

 
Petitioner :- The New India Assurance Co. Ltd.
 
Respondent :- Smt. Reshma Singh @ Rashmi And Others
 
Petitioner Counsel :- Rahul Sahai
 
Respondent Counsel :- K.M. Mishra
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Yogesh Chandra Gupta,J.

Sri Akash Mishra, Advocate, holding brief for Sri K.M. Mishra, learned counsel for the caveator, states that the Application under Section 170 of the Motor Vehicles Act, 1988 filed on behalf of the appellant, was rejected by the Tribunal.

In view of the statement made, Sri Rahul Sahai, learned counsel for the appellant, prays for time to obtain instructions in the matter.

On prayer made by Sri Rahul Sahai, learned counsel for the the appellant, the case is directed to be put up as fresh on 14th September, 2011 so as to enable him to do the needful in the meantime.

Order Date :- 24.8.2011