The New India Assurance Co. Ltd. vs Km. Bharti & Others
2013 Latest Caselaw 1973 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 2105 of 2003
 

 
Petitioner :- The New India Assurance Co. Ltd.
 
Respondent :- Km. Bharti & Others
 
Petitioner Counsel :- V.C. Dixit
 
Respondent Counsel :- Santosh Yadav
 

 
Hon'ble Rajes Kumar,J.

Sri Santosh Yadav, Advocate states that he appears on behalf of respondent nos. 1 to 4. Vakalatnama on behalf of respondent nos. 1, 2 and 4 has been filed along with counter affidavit. The counter affidavit is not on record. Office is directed to place the counter affidavit on record. A separate Vakalatnama has been filed on behalf of respondent no. 3 which is on record. Therefore, there is no need to take fresh steps to serve respondent nos. 1, 2 and 4.  Three weeks time is allowed to take steps to serve the respondent nos. 9, 10 and 11 by registered post. Meanwhile, the appellant may file rejoinder affidavit.

Sri Santosh Yadav, Advocate states that he has filed cross-objection on behalf of the claimants on 1.10.2012. The same is not on record. Office is directed to place the same on record.

Order Date :- 10.5.2013

OP