M/S Oriental Insurance Co. Ltd. vs Smt. Resha And Others
2011 Latest Caselaw 4162 ALL

Citation : 2011 Latest Caselaw 4162 ALL
Judgement Date : 26 August, 2011

Allahabad High Court

M/S Oriental Insurance Co. Ltd. vs Smt. Resha And Others on 26 August, 2011

Bench: Satya Poot Mehrotra, Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- FIRST APPEAL FROM ORDER No. - 2939 of 2011
 

 
Petitioner :- M/S Oriental Insurance Co. Ltd.
 
Respondent :- Smt. Resha And Others
 
Petitioner Counsel :- Mansih Goyal
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Yogesh Chandra Gupta,J.

Certified copy of the impugned Award filed with the Memorandum of Appeal is a photostat copy of the impugned Award. The said photostat copy of the Award is totally blurred, and at various places, it is not possible to read its contents.

Let a fresh certified copy of the impugned Award be filed by the learned counsel for the appellant. The concerned Tribunal is directed to look into the matter and ensure that certified copies of the Award issued by the office must be legible.

Put up as fresh on 8th September, 2011.

Copy of this order will be sent by the Registry to the concerned Tribunal forthwith.

Order Date :- 26.8.2011