The New India Assurance Company ... vs Abdul Shakoor And Others
2012 Latest Caselaw 2302 ALL

Citation : 2012 Latest Caselaw 2302 ALL
Judgement Date : 29 May, 2012

Allahabad High Court

The New India Assurance Company ... vs Abdul Shakoor And Others on 29 May, 2012

Bench: Rajes Kumar, Anil Kumar Sharma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- FIRST APPEAL FROM ORDER No. - 2215 of 2012
 

 
Petitioner :- The New India Assurance Company Ltd.
 
Respondent :- Abdul Shakoor And Others
 
Petitioner Counsel :- P.K. Sinha
 

 
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 :- 29.5.2012

Case :- FIRST APPEAL FROM ORDER No. - 2215 of 2012

Petitioner :- The New India Assurance Company Ltd.

Respondent :- Abdul Shakoor And Others

Petitioner Counsel :- P.K. Sinha

Hon'ble Rajes Kumar,J.

Hon'ble Anil Kumar Sharma,J.

CIVIL MISC. STAY APPLICATION.

The stay application is rejected. However, it will be open to the appellant to execute the order of the Tribunal.