National Insurance Company vs Miss Tabssum Rana & Others
2017 Latest Caselaw 756 ALL

Citation : 2017 Latest Caselaw 756 ALL
Judgement Date : 16 May, 2017

Allahabad High Court

National Insurance Company vs Miss Tabssum Rana & Others on 16 May, 2017

Bench: Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 45
 

 
Case :- FIRST APPEAL FROM ORDER No. - 634 of 1999
 

 
Appellant :- National Insurance Company
 
Respondent :- Miss Tabssum Rana & Others
 
Counsel for Appellant :- V.K. Birla,O.P.Mishra,S.B.L. Gour
 

 
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.

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