Citation : 2011 Latest Caselaw 4091 ALL
Judgement Date : 24 August, 2011
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 40 Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 1318 of 2011 Petitioner :- Reliance General Insurance Co. Ltd. Respondent :- Shri Mata Prasad Singh And Others Petitioner Counsel :- Rahul Sahai Respondent Counsel :- Shubhra Singh Hon'ble Satya Poot Mehrotra,J.
Hon'ble Yogesh Chandra Gupta,J.
Civil Misc. Delay Condonation Application No. 245620 of 2011
Issue notice on the aforementioned Delay Condonation Application.
Notice on behalf of the claimant-respondent No.1 has been accepted by Smt. Shubhra Singh, Advocate, who has filed Caveat on behalf of the said respondent.
Notice will be issued to the remaining respondents by Registered Speed Post A.D. fixing the next date fixed in the matter.
Requisite steps will be taken within a week.
List this case on 20th October, 2011 for consideration of the aforementioned Delay Condonation Application.
Order Date :- 24.8.2011
NS
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