Citation : 2017 Latest Caselaw 752 ALL
Judgement Date : 16 May, 2017
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 45 Case :- FIRST APPEAL FROM ORDER No. - 649 of 2007 Appellant :- National Insurance Company Ltd. Respondent :- Sanjeev Kumar & Another Counsel for Appellant :- Satish Chaturvedi Counsel for Respondent :- Vivek Kumar Singh,A.K. Singh,Nipun Singh Hon'ble Abhai Kumar,J.
Learned counsel for the Insurance Company alongwith Officials present. He states that the matter may be referred to the National Lok Adalat to be held on 8.7.2017 on the ground that there is possibility of amicable settlement between the parties.
Let the matter be placed before the National Lok Adalat on 8.7.2017.
Order Date :- 16.5.2017
N.A.
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!