Citation : 2017 Latest Caselaw 1892 ALL
Judgement Date : 4 July, 2017
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 35 Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 874 of 2017 Appellant :- Smt. Husn Jahan & 5 Others Respondent :- The New India Assurance Co. Ltd., Muzaffar Nagar Counsel for Appellant :- Satya Deo Ojha Hon'ble Bharati Sapru,J.
Hon'ble Mahesh Chandra Tripathi,J.
Issue notice to the respondents on the application under Section 5 of the Limitation Act by RPAD returnable at an early date.
Order Date :- 4.7.2017
pks
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!