Narain Singh vs The New India Insurance Company ...
2017 Latest Caselaw 6825 ALL

Citation : 2017 Latest Caselaw 6825 ALL
Judgement Date : 14 November, 2017

Allahabad High Court

Narain Singh vs The New India Insurance Company ... on 14 November, 2017

Bench: Amreshwar Pratap Sahi, Saral Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1685 of 2010
 

 
Appellant :- Narain Singh
 
Respondent :- The New India Insurance Company And Others
 
Counsel for Appellant :- Ramesh Upadhyay,Dr. G.S.D. Mishra,Praadeep Kumar Tiwari
 
Counsel for Respondent :- S.K.Mehrotra,Sujan Singh
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Saral Srivastava,J.

On the request of learned counsel for the appellant, list in the next cause list.

Learned counsel for the appellant is permitted to correct the name of Insurance Company in the array of the parties by mentioning the name of National Insurance Company in place of New India Insurance Company wherever occurring within three days.

The aforesaid correction be carried out and the office will take steps for getting the same rectified in the records including the records by the Computer Section.

Order Date :- 14.11.2017

Ishan