Smt. Renu Chaudhary vs The Oriental Insurance Company ...
2011 Latest Caselaw 354 ALL

Citation : 2011 Latest Caselaw 354 ALL
Judgement Date : 17 March, 2011

Allahabad High Court

Smt. Renu Chaudhary vs The Oriental Insurance Company ... on 17 March, 2011

Bench: Yatindra Singh, Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- FIRST APPEAL FROM ORDER No. - 3537 of 2010
 

 
Petitioner :- Smt. Renu Chaudhary
 
Respondent :- The Oriental Insurance Company Ltd. And Another
 
Petitioner Counsel :- S.B. Singh,Dwivedi S.C.
 

 
Hon'ble Yatindra Singh,J.

Hon'ble Yogesh Chandra Gupta,J.

Admit.

Issue notice to the respondents who are not represented by the counsel.

Till further orders of the Court, the recovery by the Insurance Company against the appellant in pursuance of impugned judgment and decree dated 23.3.2009 passed by Additional District Judge/M.A.C.T./F.T.C.-3, Meerut in M.A.C.P. No. 1026 of 2007, shall remain stayed provided the appellant deposits security (other than cash or Bank Guarantee) of the disputed amount before court below within two months.

Order Date :- 17.3.2011

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