The New India Assurance Company ... vs Saroj Kumar @ Chhotkan And Ors.
2018 Latest Caselaw 4395 ALL

Citation : 2018 Latest Caselaw 4395 ALL
Judgement Date : 18 December, 2018

Allahabad High Court

The New India Assurance Company ... vs Saroj Kumar @ Chhotkan And Ors. on 18 December, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 135 of 2014
 
Appellant :- The New India Assurance Company Ltd. Lko.Thru Dy.Manager
 
Respondent :- Saroj Kumar @ Chhotkan And Ors.
 
Counsel for Appellant :- Ved Prakash,Bhanu Prakash Dubey,Kartikey Dubey
 

 
Hon'ble Rajesh Singh Chauhan,J.

On the request of learned counsel for the appellant, two days' further time and no more is granted to take necessary steps for service upon the respondent Nos.1 to 4.

It is made clear that if the steps are not taken within the aforesaid period, the instant appeal shall be dismissed under the Rules of the Court.

Order Date :- 18.12.2018

Suresh/

[Rajesh Singh Chauhan,J.]

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