United India Insurance Company ... vs Smt. Seema Verma & Others
2017 Latest Caselaw 6875 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- FIRST APPEAL FROM ORDER No. - 2356 of 2007
 

 
Appellant :- United India Insurance Company Ltd. Thru' Manager
 
Respondent :- Smt. Seema Verma & Others
 
Counsel for Appellant :- Kuldip Shanker Amist
 
Counsel for Respondent :- R.N. Dubey,A.C. Pandey
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Saral Srivastava,J.

Office report dated 13.11.2017 indicates that steps for service upon respondents have not been taken. However, the respondent nos. 1 to 3 are represented by Sri R.N. Dubey, Advocate, Abhay Raj Singh, Advocate and Sri Jai Prakash Bhardwaj (Advocate), and they have filed a counter affidavit.

Since no steps have been taken for service upon respondent nos. 4/1 to 4/7, therefore, we grant one week time to the counsel for the appellant to take fresh steps by Registered Post/A.D. for service upon respondent nos. 4/1 to 4/7.

List the case after three weeks with office report regarding service of notice.

Order Date :- 14.11.2017

Ishan