The New India Assurance Company ... vs State Of U.P.Thr.Secy.Medical & ...
2014 Latest Caselaw 218 ALL

Citation : 2014 Latest Caselaw 218 ALL
Judgement Date : 26 March, 2014

Allahabad High Court

The New India Assurance Company ... vs State Of U.P.Thr.Secy.Medical & ... on 26 March, 2014

Bench: Rajiv Sharma, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- MISC. BENCH No. - 7628 of 2013
 

 
Petitioner :- The New India Assurance Company Ltd.Thr. Divisional Manager
 
Respondent :- State Of U.P.Thr.Secy.Medical & Health Deptt.Lucknow & Ors.
 
Counsel for Petitioner :- Jitendra Narain Mishra,Anil Kr.Srivastava
 
Counsel for Respondent :- C.S.C.,A.S.G.,Alka Saxena,Kumar Ayush,S N Goswami
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Mahendra Dayal,J.

List on 3.4.2014 showing the name of Shri Sanjay Sareen as learned counsel for opposite party no. 2. On the said date Shri Sanjay Sareen shall also produce the relevant record.

Order Date :- 26.3.2014

Anurag/-

Download the LatestLaws.com Mobile App