New India Assurance Company vs Surendra Singh And Others
2012 Latest Caselaw 2396 ALL

Citation : 2012 Latest Caselaw 2396 ALL
Judgement Date : 31 May, 2012

Allahabad High Court

New India Assurance Company vs Surendra Singh And Others on 31 May, 2012

Bench: Rajes Kumar, Anil Kumar Sharma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- FIRST APPEAL FROM ORDER No. - 2311 of 2012
 

 
Petitioner :- New India Assurance Company
 
Respondent :- Surendra Singh And Others
 
Petitioner Counsel :- Manish Kumar Nigam
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Anil Kumar Sharma,J.

Admit.

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

Order Date :- 31.5.2012

Case :- FIRST APPEAL FROM ORDER No. - 2311 of 2012

Petitioner :- New India Assurance Company

Respondent :- Surendra Singh And Others

Petitioner Counsel :- Manish Kumar Nigam

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.