The New India Assurance Co. Ltd. vs Shyam Bihari And Others
2013 Latest Caselaw 2333 ALL

Citation : 2013 Latest Caselaw 2333 ALL
Judgement Date : 17 May, 2013

Allahabad High Court

The New India Assurance Co. Ltd. vs Shyam Bihari And Others on 17 May, 2013

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 3471 of 2011
 

 
Petitioner :- The New India Assurance Co. Ltd.
 
Respondent :- Shyam Bihari And Others
 
Petitioner Counsel :- Rakesh Bahadur
 

 
Hon'ble Rajes Kumar,J.

Notices have been sent to respondent nos. 1 to 4 by registered post. Neither undelivered cover nor acknowledgment slip has been returned back after service. Thus, there is a deemed service. Sri S.K. Mishra, Advocate states that he has put in appearance on behalf of claimant-respondent no. 1. He submitted that copy of the petition has not been received by him. Let the learned counsel for the appellant may provide one copy of the petition to Sri S.K. Mishra, Advocate.

Order Date :- 17.5.2013

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