The New India Assurance Comp. Ltd ... vs Smt. Shakeel Anzum
2011 Latest Caselaw 2433 ALL

Citation : 2011 Latest Caselaw 2433 ALL
Judgement Date : 4 July, 2011

Allahabad High Court

The New India Assurance Comp. Ltd ... vs Smt. Shakeel Anzum on 4 July, 2011

Bench: Devi Prasad Singh, S.C. Chaurasia




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- FIRST APPEAL FROM ORDER No. - 111 of 2009
 

 
Petitioner :- The New India Assurance Comp. Ltd Lucknow Through Its Duly
 
Respondent :- Smt. Shakeel Anzum
 
Petitioner Counsel :- M.S.Kotwal
 
Respondent Counsel :- Akhilesh Pandey,Deepak Kumar Agaral
 

 
Hon'ble Devi Prasad Singh,J.

Hon'ble S.C. Chaurasia,J.

CMA No.55151 of 2011: Application for Correction of the Order passed by this Hon'ble Court.

Submission is that the amount of Rs.6,86,848/- has been deposited in this Court.

The order dated 5.5.2011 is corrected. The word, "Tribunal" is substituted by the word, "this Court".

The application is accordingly disposed of.

Order Date :- 4.7.2011

Rajneesh AR-PS)

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