The New India Assurance Co. Ltd. vs Smt. Ram Pyari And Others
2013 Latest Caselaw 408 ALL

Citation : 2013 Latest Caselaw 408 ALL
Judgement Date : 5 April, 2013

Allahabad High Court

The New India Assurance Co. Ltd. vs Smt. Ram Pyari And Others on 5 April, 2013

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 4177 of 2012
 

 
Petitioner :- The New India Assurance Co. Ltd.
 
Respondent :- Smt. Ram Pyari And Others
 
Petitioner Counsel :- Vinod Swarup
 
Respondent Counsel :- O.P. Mishra,V.S. Parmar
 

 
Hon'ble Rajes Kumar,J.

In the cause list, the names of Sri V.S. Parmar and Sri O.P. Mishra are shown as counsel for the respondents but from the report it is not clear that on whose behalf they are appearing. Office is directed to give fresh report about the service of notice on the respondents and Vakalatnama filed by the counsel.

List in the next cause list.

Order Date :- 5.4.2013

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