New India Assurance Co. Ltd vs Raj. Kumar
2019 Latest Caselaw 4000 ALL

Citation : 2019 Latest Caselaw 4000 ALL
Judgement Date : 2 May, 2019

Allahabad High Court

New India Assurance Co. Ltd vs Raj. Kumar on 2 May, 2019

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- FIRST APPEAL FROM ORDER No. - 324 of 1994
 

 
Appellant :- New India Assurance Co. Ltd
 
Respondent :- Raj. Kumar
 
Counsel for Appellant :- Rajesh Ji Verma
 
Counsel for Respondent :- V. Sahai
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. Sri Rajesh Ji Verma, learned counsel for appellant has sought adjournment on the ground of illness.

2. List on 8.7.2019.

Order Date :- 2.5.2019

Mukesh

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