The Oriental Insurance Co. Ltd. vs Smt. Neetu And 4 Ors.
2013 Latest Caselaw 618 ALL

Citation : 2013 Latest Caselaw 618 ALL
Judgement Date : 9 April, 2013

Allahabad High Court

The Oriental Insurance Co. Ltd. vs Smt. Neetu And 4 Ors. on 9 April, 2013

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 480 of 2013
 

 
Petitioner :- The Oriental Insurance Co. Ltd.
 
Respondent :- Smt. Neetu And 4 Ors.
 
Petitioner Counsel :- Anupam Shukla
 

 
Hon'ble Rajes Kumar,J.

Sri S.D. Ojha, Advocate states that he has filed caveat on behalf of the claimants-respondents nos. 1 to 4.

Put up day after tomorrow (11.4.2013) as fresh. Office is directed to place the caveat on record. The appellant may also provide one copy of the memorandum of appeal to Sri S.D. Ojha, learned counsel appearing on behalf of the claimants-respondents.

Order Date :- 9.4.2013

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