The New India Assurance Co. Ltd. vs Babu Ram & Others
2013 Latest Caselaw 1632 ALL

Citation : 2013 Latest Caselaw 1632 ALL
Judgement Date : 2 May, 2013

Allahabad High Court

The New India Assurance Co. Ltd. vs Babu Ram & Others on 2 May, 2013

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 101 of 1996
 

 
Petitioner :- The New India Assurance Co. Ltd.
 
Respondent :- Babu Ram & Others
 
Petitioner Counsel :- V.M.Sahai,S.K. Srivastava
 
Respondent Counsel :- Pankaj Negi
 

 
Hon'ble Rajes Kumar,J.

Civil Misc. Restoration Application.

Cause shown is sufficient. The application is allowed. The order dated 13.2.2013 is recalled and the appeal is restored to its original number.

Order Date :- 2.5.2013

Hon'ble Rajes Kumar,J.

The order dated 13.2.2013 is recalled and the appeal is restored to its original number.

For order see order of date passed on restoration application.

Order Date :- 2.5.2013

Hon'ble Rajes Kumar,J.

List before the appropriate Bench, if possible in the next cause list. It shall not be treated as tied up or part heard to this Bench.

Order Date :- 2.5.2013

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The New India Assurance Co. Ltd. vs Babu Ram & Others
2013 Latest Caselaw 1632 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

The New India Assurance Co. Ltd. vs Babu Ram & Others2013 Latest Caselaw 1632 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

The New India Assurance Co. Ltd. vs Babu Ram & Others
2013 Latest Caselaw 1632 ALL