The New India Assurance Co. Ltd. ... vs Smt. Anarkali And Others
2013 Latest Caselaw 1958 ALL

Citation : 2013 Latest Caselaw 1958 ALL
Judgement Date : 10 May, 2013

Allahabad High Court

The New India Assurance Co. Ltd. ... vs Smt. Anarkali And Others on 10 May, 2013

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 4127 of 2012
 

 
Petitioner :- The New India Assurance Co. Ltd. And Another
 
Respondent :- Smt. Anarkali And Others
 
Petitioner Counsel :- S.B.L. Gour
 
Respondent Counsel :- Bhawash Rai,H.N. Singh
 

 
Hon'ble Rajes Kumar,J.

Let the appellant may take steps to serve the respondent nos. 7 to 10 by registered post within two weeks.

List in July, 2013. Meanwhile, learned counsel for the respondent nos. 1 to 3 may file counter affidavit. The name of Bhawash Rai, Advocate is shown as counsel for the respondent but there is no Vakalatnama on record. Office is directed to verify.

Order Date :- 10.5.2013

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