New India Assurnace vs Smt. Sheetal And Others
2012 Latest Caselaw 5276 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- FIRST APPEAL FROM ORDER No. - 3766 of 2012
 

 
Petitioner :- New India Assurnace
 
Respondent :- Smt. Sheetal And Others
 
Petitioner Counsel :- Manish Kumar Nigam
 

 
Hon'ble Prakash Krishna,J.

Hon'ble Arvind Kumar Tripathi (II),J.

Admit.

Issue notice on the substantial questions of law as framed in the memo of appeal.

(A.K.Tripathi(II),J)         (Prakash Krishna,J)

Order Date :- 18.10.2012

IB

Case :- FIRST APPEAL FROM ORDER No. - 3766 of 2012

Petitioner :- New India Assurnace

Respondent :- Smt. Sheetal And Others

Petitioner Counsel :- Manish Kumar Nigam

Hon'ble Prakash Krishna,J.

Hon'ble Arvind Kumar Tripathi (II),J.

Issue notice.

The claimant-respondent no.1 may withdraw a sum of Rs.3,00,000/- out of the amount deposited by the appellant, without furnishing any security.

The remaining amount shall be invested by the concerned authority in an interest bearing security of a nationalised Bank.

(A.K.Tripathi(II),J)         (Prakash Krishna,J)

Order Date :- 18.10.2012

IB