Oriental Insurance Company Ltd. vs Smt. Indresh & Othes
2017 Latest Caselaw 4934 ALL

Citation : 2017 Latest Caselaw 4934 ALL
Judgement Date : 3 October, 2017

Allahabad High Court

Oriental Insurance Company Ltd. vs Smt. Indresh & Othes on 3 October, 2017

Bench: Amreshwar Pratap Sahi, Saral Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1927 of 2007
 

 
Appellant :- Oriental Insurance Company Ltd.
 
Respondent :- Smt. Indresh & Othes
 
Counsel for Appellant :- Vivek Kumar Birla,Arun Kumar Shukla
 
Counsel for Respondent :- Kamlesh Kumar Mishra,Gaurav Kakkar
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Saral Srivastava,J.

Learned counsel for the parties may obtain information with regard to any award having been made in respect of the other deceased and as to whether any claim has been filed on his behalf or not or whether any claim has been awarded by the tribunal pertaining to the same accident.

List in the next cause list.

Order Date :- 3.10.2017

Ishan

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