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New India Assurance Co. Ltd. Thru ... vs Smt. Lajjavati & 6 Ors.
2018 Latest Caselaw 2256 ALL

Citation : 2018 Latest Caselaw 2256 ALL
Judgement Date : 30 August, 2018

Allahabad High Court
New India Assurance Co. Ltd. Thru ... vs Smt. Lajjavati & 6 Ors. 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. - 246 of 2005
 

 
Appellant :- New India Assurance Co. Ltd. Thru Asstt. Manager
 
Respondent :- Smt. Lajjavati & 6 Ors.
 
Counsel for Appellant :- U.P.S. Kushwaha
 
Counsel for Respondent :- Jitendra Prakash Mishra,L.M.Khare,Lalji Prasad Shukla - Ii,Rajendra Jaiswal
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Sri Jitendra Prakash Mishra, learned counsel for the respondent has sought adjournment on the ground of illness.

I kept this matter after lunch as other counsels were present before lunch. None is present after lunch.

List in due course.

Order Date :- 30.8.2018

Mukesh

 

 

 
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