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New India Assurance Co Ltd vs Smt. Mamta Devi & Others
2011 Latest Caselaw 130 ALL

Citation : 2011 Latest Caselaw 130 ALL
Judgement Date : 8 March, 2011

Allahabad High Court
New India Assurance Co Ltd vs Smt. Mamta Devi & Others on 8 March, 2011
Bench: Yatindra Singh, Yogesh Chandra Gupta



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 1088 of 2005
 

 
Petitioner :- New India Assurance Co Ltd
 
Respondent :- Smt. Mamta Devi & Others
 
Petitioner Counsel :- Vinay Khare
 

 
Hon'ble Yatindra Singh,J.

Hon'ble Yogesh Chandra Gupta,J.

In this appeal, notices have been issued on 7.10.2009. It means that appeal has been admitted.

Office to list the case for orders before the appropriate Court rather than before the Division Bench.

Counsel for the respondents states that respondent No.5 is dead. Counsel for the appellant is granted six weeks' time to take appropriate steps.

Appellant may also take steps to serve respondent No.6 on his correct address in the same time.

Order Date :- 8.3.2011

NS

 

 

 
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