Ram Nath Singh & Another vs The New India Assurance Co. Ltd. & ...
2012 Latest Caselaw 1786 ALL

Citation : 2012 Latest Caselaw 1786 ALL
Judgement Date : 15 May, 2012

Allahabad High Court

Ram Nath Singh & Another vs The New India Assurance Co. Ltd. & ... on 15 May, 2012

Bench: Rajes Kumar, Het Singh Yadav




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 61 of 2011
 

 
Petitioner :- Ram Nath Singh & Another
 
Respondent :- The New India Assurance Co. Ltd. & Others
 
Petitioner Counsel :- Gyanendra Kumar Singh,Brijesh Kumar Singh
 
Respondent Counsel :- Bhirguji Singh,N.K.Srivastava,Sunil Kumar Singh
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Het Singh Yadav,J.

Learned counsel for the appellant states that against the same order of the Tribunal, the Insurance company has filed F.A.F.O. No. 426 of 2010. Inadvertently in the order, F.A.F.O. No. 4026 of 2010 has been mentioned.

List in the next cause list alongwith the record of F.A.F.O. No. 426 of 2010. The file of F.A.F.O. No. 4026 of 2010 be delinked.

Order Date :- 15.5.2012

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