Reliance General Insurance Co. ... vs Smt. Nirmala Devi And 5 Ors.
2014 Latest Caselaw 3270 ALL

Citation : 2014 Latest Caselaw 3270 ALL
Judgement Date : 17 July, 2014

Allahabad High Court

Reliance General Insurance Co. ... vs Smt. Nirmala Devi And 5 Ors. on 17 July, 2014

Bench: Rajes Kumar, Om Prakash-Vii




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 1051 of 2014
 

 
Appellant :- Reliance General Insurance Co. Ltd.
 
Respondent :- Smt. Nirmala Devi And 5 Ors.
 
Counsel for Appellant :- Rahul Sahai
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Om Prakash-VII,J.

Sri V.C. Dixit, Advocate, filed his Vakalatnama today on behalf of respondent nos. 1 to 5 is taken on record.

Issue notice to respondent no. 6, returnable at an early date. The appellant may take steps to serve the respondent no. 6 by registered post. All the respondents may file counter affidavit to the application under Section 5 of the Limitation Act.

List in week commencing 11.8.2014.

Order Date :- 17.7.2014

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