The Oriental Insurance Co. Ltd. ... vs Smt. Kusuma And 10 Ors.
2014 Latest Caselaw 2863 ALL

Citation : 2014 Latest Caselaw 2863 ALL
Judgement Date : 10 July, 2014

Allahabad High Court

The Oriental Insurance Co. Ltd. ... vs Smt. Kusuma And 10 Ors. on 10 July, 2014

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 899 of 2007
 

 
Appellant :- The Oriental Insurance Co. Ltd. Thorugh The R.M.
 
Respondent :- Smt. Kusuma And 10 Ors.
 
Counsel for Appellant :- Anil Srivastava
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

The office report dated 05.06.2014 shows that the petitioner has failed to take steps. Therefore, this petition has been listed under Chapter XII Rule 4 of Allahabad High Court Rules.

In the interest of justice, one week's further time is granted to learned counsel for the petitioner to take steps, failing which, the writ petition shall stand automatically dismissed without reference to the Court.

Order Date :- 10.7.2014

Tanveer/-

Download the LatestLaws.com Mobile App