Ashish Kumar And Others vs The New India Assurance Company ...
2017 Latest Caselaw 5639 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- FIRST APPEAL FROM ORDER No. - 480 of 2010
 

 
Appellant :- Ashish Kumar And Others
 
Respondent :- The New India Assurance Company Ltd. And Others
 
Counsel for Appellant :- Sharve Singh
 
Counsel for Respondent :- Amit Singh,Syed Ali Murtaza
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Saral Srivastava,J.

The respondents no. 3 and 4 have not been served as is evident from the office report dated 23.10.2017. It is stated that incomplete address of respondent no. 3 has been endorsed in the report of the undelivered notice and for the respondent no. 4 it is indicated that he is not available in the USI Complex. Learned counsel for the appellant and learned counsel for the Insurance Company respectively may supply correct address to the respondents no. 3 and 4 so as to enable service of notice on the said respondents.

List in the next cause list along with First Appeal From Order No. 482 of 2010 and other appeals which are listed today namely First Appeal From Order No. 481 of 2010, 483 of 2010 and 578 of 2010.

Learned counsel for the New India Assurance Company Ltd. Sri Syed Ali Murtaza and learned counsel for the United India Insurance Company Sri Amit Singh, who have already appeared in other connected appeals may obtain instructions in First Appeal From Order No. 578 of 2009 as well.

List after two weeks, in the next cause list.

Order Date :- 24.10.2017

Ishan