Bajaj Allianz General Insurance ... vs Smt. Swarn Kumari & Anotther
2011 Latest Caselaw 2076 ALL

Citation : 2011 Latest Caselaw 2076 ALL
Judgement Date : 26 May, 2011

Allahabad High Court

Bajaj Allianz General Insurance ... vs Smt. Swarn Kumari & Anotther on 26 May, 2011

Bench: Yatindra Singh, Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 
Civil Misc. Application No.160711 of 2011
 
IN
 
Case :- FIRST APPEAL FROM ORDER No. - 882 of 2011
 

 
Petitioner :- Bajaj Allianz General Insurance Company Limited
 
Respondent :- Smt. Swarn Kumari & Anotther
 
Petitioner Counsel :- Baleshwar Chaturvedi
 
Respondent Counsel :- O.P.Yadav.
 

 
Hon'ble Yatindra Singh,J.

Hon'ble Yogesh Chandra Gupta,J.

In this appeal, an interim order was passed on 16.5.2011. in the interim order, the name of District has been wrongly transcribed. The appellant has filed an application for correction of the same.

In the interim order, in the third line of the third paragraph in place of word 'Aligarh', the word 'Allahabad' may be read.

With these observations, the correction application is allowed.

Order Date :- 26.5.2011

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