The Oriental Insurnace Co Ltd vs Smt. Manorama Devi Sharma And ...
2019 Latest Caselaw 719 ALL

Citation : 2019 Latest Caselaw 719 ALL
Judgement Date : 7 March, 2019

Allahabad High Court

The Oriental Insurnace Co Ltd vs Smt. Manorama Devi Sharma And ... on 7 March, 2019

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 26
 

 
Case :- FIRST APPEAL FROM ORDER No. - 2913 of 2003
 

 
Appellant :- The Oriental Insurnace Co Ltd
 
Respondent :- Smt. Manorama Devi Sharma And Others
 
Counsel for Appellant :- V.C. Dixit,Shushil Kumar Dubey
 
Counsel for Respondent :- Alpana Dwivedi,Jaswant Singh .,R.K. Gupta,S.K. Dubey,U.C. Misra,V.C.Mishra
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Sri Jaswant Singh-Advocate has sought adjournment on the ground of illness.

List on 25.3.2019.

Order Date :- 7.3.2019

Mukesh

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