Citation : 2017 Latest Caselaw 810 ALL
Judgement Date : 17 May, 2017
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 45 Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 1531 of 2011 Appellant :- National Insurance Co. Ltd. Respondent :- Shyam Singh And Others Counsel for Appellant :- Vinay Khare Counsel for Respondent :- Naresh Kumar 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 :- 17.5.2017
N.A.
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