Mehboob Ali vs The New India Insurance Co. Ltd. ...
2018 Latest Caselaw 2253 ALL

Citation : 2018 Latest Caselaw 2253 ALL
Judgement Date : 30 August, 2018

Allahabad High Court

Mehboob Ali vs The New India Insurance Co. Ltd. ... on 30 August, 2018

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- FIRST APPEAL FROM ORDER No. - 179 of 1999
 

 
Appellant :- Mehboob Ali
 
Respondent :- The New India Insurance Co. Ltd. Gonda And Others
 
Counsel for Appellant :- Z.Jilani,Irfan Ahmad Khan,Najam Zafar,Rafat Farooqui,Zafar Yab Jilani
 
Counsel for Respondent :- Abdul Alim Khan,H.P. Chaddha,N.P.Mishra,R.A.Khan,Rao Narendra Singh
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Sri H.P. Chaddha, learned counsel for respondent has sought adjournment on the ground of illness. No other counsel for respondent is present.

List in the next cause list.

Order Date :- 30.8.2018

Mukesh

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