National Insurance Company Ltd. ... vs Smt. Shyam Bachchi & Anr.
2018 Latest Caselaw 2238 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- FIRST APPEAL FROM ORDER No. - 400 of 2004
 

 
Appellant :- National Insurance Company Ltd. Thru Div.Manager
 
Respondent :- Smt. Shyam Bachchi & Anr.
 
Counsel for Appellant :- Waquar Hashim
 
Counsel for Respondent :- S.K.Pandey,R.K.Verma,Shishir Tewari
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Heard learned counsel for the appellant and claimant. None appears for respondent - owner.

List on 5th September, 2018 for delivery of judgment.

Further Order

While going through the matter, the issue which has been raised in the ground will require perusal of the record going by he order sheet. The record is made available but it appears that the Office has not placed the record with the file and, therefore, in absence of record, it is very difficult to appreciate the submission of learned counsel for appellant.

Hence, the judgment is deferred.

List this matter on 6th September, 2018 for further argument. It shall not be treated as tied up or part heard to this Bench.

Order Date :- 29.8.2018

Mukesh