National Insurance Company ... vs Radhey Shyam Awasthi
2019 Latest Caselaw 858 ALL

Citation : 2019 Latest Caselaw 858 ALL
Judgement Date : 8 March, 2019

Allahabad High Court

National Insurance Company ... vs Radhey Shyam Awasthi on 8 March, 2019

Bench: Ritu Raj Awasthi, Alok Mathur




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- FIRST APPEAL FROM ORDER No. - 380 of 2002
 

 
Appellant :- National Insurance Company Ltd.Kheri
 
Respondent :- Radhey Shyam Awasthi
 
Counsel for Appellant :- Rajeev Mishra,S.P.Shukla
 
Counsel for Respondent :- S.P.Shukla,Ram Mohan Mishra
 

 
Hon'ble Ritu Raj Awasthi,J.

Hon'ble Alok Mathur,J.

[C.M. Application No. 106580 of 2011 (condonation of delay) and C.M. Application No.106583 (recall application)]

Sri Rajeev Mishra, learned counsel for the appellant/applicant submits that inadvertently by mistake the date of order is not correctly mentioned. Hence, the applications may be dismissed as not pressed with liberty file fresh.

The application for condonation of delay as well as recall of the order dated 14.07.2009 are dismissed as not pressed with aforesaid liberty.

Order Date :- 8.3.2019

psd

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National Insurance Company ... vs Radhey Shyam Awasthi
2019 Latest Caselaw 858 ALL

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National Insurance Company ... vs Radhey Shyam Awasthi2019 Latest Caselaw 858 ALL

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National Insurance Company ... vs Radhey Shyam Awasthi
2019 Latest Caselaw 858 ALL