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The New India Assurance Comp. Ltd. ... vs Lalti Devi Yadava And Ors.
2014 Latest Caselaw 3083 ALL

Citation : 2014 Latest Caselaw 3083 ALL
Judgement Date : 14 July, 2014

Allahabad High Court
The New India Assurance Comp. Ltd. ... vs Lalti Devi Yadava And Ors. on 14 July, 2014
Bench: Devendra Kumar Arora



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 295 of 2010
 

 
Appellant :- The New India Assurance Comp. Ltd. Rea Bareli Through Its
 
Respondent :- Lalti Devi Yadava And Ors.
 
Counsel for Appellant :- M.S.Kotwal,J.N. Mishra,Sangeeta Jaiswal
 
Counsel for Respondent :- Abdul Samad,Hari Prakash Srivastava
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

(C.M. Application No. 60609 of 2014)

This is an application for grant of time to deposit money in pursuance of the order dated 10.01.2014.

On due consideration, application is allowed.

Learned counsel for the applicant is granted two weeks' further time from today to deposit the money in pursuance of order dated 10.01.2014.

Order Date :- 14.7.2014

Tanveer/-

 

 

 
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