National Insurance Company Ltd. vs Smt. Surekha Devi And Others 6
2011 Latest Caselaw 2451 ALL

Citation : 2011 Latest Caselaw 2451 ALL
Judgement Date : 4 July, 2011

Allahabad High Court

National Insurance Company Ltd. vs Smt. Surekha Devi And Others 6 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. - 586 of 2002
 

 
Petitioner :- National Insurance Company Ltd.
 
Respondent :- Smt. Surekha Devi And Others 6
 
Petitioner Counsel :- S.C.Gulati
 
Respondent Counsel :- M.L.Syal,R.K.Srivastava
 

 
Hon'ble Devi Prasad Singh,J.

Hon'ble S.C. Chaurasia,J.

CMA No.50064 of 2011: Application under Order 22 Rule 4 read with Section 151 of C.P.C.

Heard learned counsel for the parties.

The application is allowed.

Let necessary endorsements be made accordingly.

List in the week commencing 18.7.2011.

Order Date :- 4.7.2011

Rajneesh AR-PS)

Download the LatestLaws.com Mobile App