Citation : 2014 Latest Caselaw 3127 ALL
Judgement Date : 14 July, 2014
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 20 Case :- FIRST APPEAL FROM ORDER No. - 272 of 2013 Appellant :- The Oriental Insurance Company Ltd.Through Its Manager Respondent :- Shatrohan Prasad And Others Counsel for Appellant :- Rajeev Misra,Ashish Kr. Srivastava Counsel for Respondent :- Alok Mishra,Utkarsh Kumar Hon'ble Dr. Devendra Kumar Arora,J.
(C.M. Application No. 60359 of 2014)
This is an application for dismissal of appeal along with Objection/counter affidavit filed on behalf of opposite party no. 4, the same is taken on record.
Learned counsel for the appellant is granted four weeks' time for filing reply/rejoinder affidavit.
The issue of dismissal of appeal shall be considered at the time of final hearing.
The application is disposed of accordingly.
Order Date :- 14.7.2014
Tanveer/-
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