The New India Assurance Co. Ltd. vs Sunita Sharma And Others
2017 Latest Caselaw 582 ALL

Citation : 2017 Latest Caselaw 582 ALL
Judgement Date : 12 May, 2017

Allahabad High Court

The New India Assurance Co. Ltd. vs Sunita Sharma And Others on 12 May, 2017

Bench: Manoj Kumar Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- FIRST APPEAL FROM ORDER No. - 23 of 2012
 

 
Appellant :- The New India Assurance Co. Ltd.
 
Respondent :- Sunita Sharma And Others
 
Counsel for Appellant :- Rajeev Chaddha
 
Counsel for Respondent :- Yogendra Kumar
 

 
Hon'ble Manoj Kumar Gupta,J.

Counsel for appellant submitted that in the instant matter, there is no stay of proceedings of the trial court. Only award given by Motor Accident Claims Tribunal has been stayed. In such view of the matter, the instant appeal would not be cognizable by this Bench.

Office to ascertain the same and to list before the appropriate Bench.

(Manoj Kumar Gupta, J.)

Order Date :- 12.5.2017

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