New India Assurance Co Ltd vs Rajeev Srivastava & Others
2017 Latest Caselaw 5243 ALL

Citation : 2017 Latest Caselaw 5243 ALL
Judgement Date : 9 October, 2017

Allahabad High Court

New India Assurance Co Ltd vs Rajeev Srivastava & Others on 9 October, 2017

Bench: Amreshwar Pratap Sahi, Saral Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- FIRST APPEAL FROM ORDER No. - 982 of 2005
 

 
Appellant :- New India Assurance Co Ltd
 
Respondent :- Rajeev Srivastava & Others
 
Counsel for Appellant :- Saurabh Srivastava
 
Counsel for Respondent :- A K Singh
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Saral Srivastava,J.

Learned counsel for the appellant prays for an adjournment in order to ascertain status of the policy on the basis whereof the claim had been set out by the claimants. The same is not available in the paper book already filed.

List in the next cause list.

Order Date :- 9.10.2017

Ishan

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