Tribhuwan Narayan Singh vs Amar Nath @ Amroo And Others
2013 Latest Caselaw 2331 ALL

Citation : 2013 Latest Caselaw 2331 ALL
Judgement Date : 17 May, 2013

Allahabad High Court

Tribhuwan Narayan Singh vs Amar Nath @ Amroo And Others on 17 May, 2013

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 3324 of 2012
 

 
Petitioner :- Tribhuwan Narayan Singh
 
Respondent :- Amar Nath @ Amroo And Others
 
Petitioner Counsel :- Vikas Singh
 
Respondent Counsel :- A.K. Srivastava
 

 
Hon'ble Rajes Kumar,J.

Learned counsel for the appellant submitted that the Insurance Company has deposited the entire amount of compensation. The grievance of the claimant is that the amount has not yet been paid.

The interim order has been passed by the Bench consisting of Hon. Rakesh Tiwari, J. and Hon. Anil Kumar Sharma, J. on 28.8.2012. The appellant has moved an application for modification of the said interim order on 11.10.2012.

List this this application before the Bench concerned expeditiously.

Order Date :- 17.5.2013

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