Smt. Pratibha Sharma vs Senior Divisional Manager New ...
2018 Latest Caselaw 3347 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 1255 of 2015
 

 
Appellant :- Smt. Pratibha Sharma
 
Respondent :- Senior Divisional Manager New India Assurance Co. Ltd.& Anr
 
Counsel for Appellant :- S.P. Giri
 
Counsel for Respondent :- Mansoor Ahmad
 

 
Hon'ble Abhinava Upadhya,J.

Hon'ble Bachchoo Lal,J.

Rejoinder affidavit to the counter affidavit filed in delay condonation application filed today, is taken on record.

Office has reported on 27.1.2018 that due to incomplete address of respondent no. 2 the notice could not be delivered. 

Sri S.P. Giri, learned counsel appearing for the appellant prays for and is allowed two weeks' time to take fresh steps on correct address for service upon respondent no. 2.  Respondent no. 1 is represented by Sri Mansoor Ahmad, learned counsel.

List after service of notice upon respondent no. 2.

Order Date :- 25.10.2018

Masarrat

                                      (Bachchoo Lal,J.)       (Abhinava Upadhya,J.)