Citation : 2017 Latest Caselaw 819 ALL
Judgement Date : 17 May, 2017
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 45 Case :- FIRST APPEAL FROM ORDER No. - 1874 of 2002 Appellant :- National Insurance Co. Ltd. Respondent :- Smt. Anisha Begum & Others Counsel for Appellant :- Vivek Prasad Mathur,Radhey Shyam 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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