The New India Assurance Co. Ltd. vs Smt. Hurwati And Others
2012 Latest Caselaw 2100 ALL

Citation : 2012 Latest Caselaw 2100 ALL
Judgement Date : 23 May, 2012

Allahabad High Court

The New India Assurance Co. Ltd. vs Smt. Hurwati And Others on 23 May, 2012

Bench: Rajes Kumar, Anil Kumar Sharma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- FIRST APPEAL FROM ORDER No. - 2104 of 2012
 

 
Petitioner :- The New India Assurance Co. Ltd.
 
Respondent :- Smt. Hurwati And Others
 
Petitioner Counsel :- Amit Manohar
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Anil Kumar Sharma,J.

Admit.

Issue notice. The appellant may take steps to serve the respondents by ordinary post as well as by registered post.

Order Date :- 23.5.2012

Case :- FIRST APPEAL FROM ORDER No. - 2104 of 2012

Petitioner :- The New India Assurance Co. Ltd.

Respondent :- Smt. Hurwati And Others

Petitioner Counsel :- Amit Manohar

Hon'ble Rajes Kumar,J.

Hon'ble Anil Kumar Sharma,J.

CIVIL MISC. STAY APPLICATION NO. 162767 OF 2012 .

The stay application is rejected.