The New India Assurance Company ... vs Smt. Kamla Pandey & Another
2011 Latest Caselaw 2501 ALL

Citation : 2011 Latest Caselaw 2501 ALL
Judgement Date : 5 July, 2011

Allahabad High Court

The New India Assurance Company ... vs Smt. Kamla Pandey & Another on 5 July, 2011

Bench: Yatindra Singh, Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- FIRST APPEAL FROM ORDER No. - 2514 of 2007
 

 
Petitioner :- The New India Assurance Company Ltd.
 
Respondent :- Smt. Kamla Pandey & Another
 
Petitioner Counsel :- Brijesh Chandra Naik
 
Respondent Counsel :- U.K. Pandey
 

 
Hon'ble Yatindra Singh,J.

Hon'ble Yogesh Chandra Gupta,J.

The counsel for appellant has filed an application to grant three weeks' time to file paper book. The application is allowed subject to payment of Rs.250/- as cost. The cost may be paid to the High Court Legal Services Committee within a week.

By the next date, the counsel for the appellant will file certificate/affidavit to show that the cost has been paid.

Order Date :- 5.7.2011

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