Union Of India vs M/S Oriental Insurence Company ...
2018 Latest Caselaw 3597 ALL

Citation : 2018 Latest Caselaw 3597 ALL
Judgement Date : 12 November, 2018

Allahabad High Court

Union Of India vs M/S Oriental Insurence Company ... on 12 November, 2018

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- FIRST APPEAL No. - 1162 of 1990
 

 
Appellant :- Union Of India
 
Respondent :- M/S Oriental Insurence Company Limited
 
Counsel for Appellant :- Lalji Sinha,Dr. Santosh Kumar Tiwari,M.K. Sharma
 
Counsel for Respondent :- Brahma Nand Singh,Kashif Zaidi
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Called in revised.

Dr. Santosh Kumar Tiwari, learned counsel for the appellant has sought adjournment on the ground of illness. Sri Lalji Sinha - Advocate and Sri M.K. Sharma-Advocate are absent.

List on 19.11.201.

It is made clear that it shall not be adjourned further.

Order Date :- 12.11.2018

Mukesh

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