Employees State Inusrance Corpn. vs Sudama Singh
2019 Latest Caselaw 857 ALL

Citation : 2019 Latest Caselaw 857 ALL
Judgement Date : 8 March, 2019

Allahabad High Court

Employees State Inusrance Corpn. vs Sudama Singh on 8 March, 2019

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 26
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1677 of 2000
 

 
Appellant :- Employees State Inusrance Corpn.
 
Respondent :- Sudama Singh
 
Counsel for Appellant :- A.K. Srivastava,Vipul Kumar
 
Counsel for Respondent :- N.K. Srivastava,Neeraj Agarwal
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

(Ref: Civil Misc. Correction Application)

This is an application for correction of the order dated 18.2.2019.

Application is allowed.

In the third line of second paragraph of the order dated 18.2.2019, the award dated "6.9.2000" be read as "18.9.2000" and also in last line of second paragraph "Appeal No.33 of 1997" be read as "Appeal No. 30 of 1997".

Order Date :- 8.3.2019

Mukesh

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