Sandeep vs New India Assurance Co. Ltd. And 2 ...
2019 Latest Caselaw 4099 ALL

Citation : 2019 Latest Caselaw 4099 ALL
Judgement Date : 3 May, 2019

Allahabad High Court

Sandeep vs New India Assurance Co. Ltd. And 2 ... on 3 May, 2019

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 533 of 2019
 

 
Appellant :- Sandeep
 
Respondent :- New India Assurance Co. Ltd. And 2 Others
 
Counsel for Appellant :- Manoj Kumar Singh
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. The defect is only formal order. Learned counsel for the appellant is directed to file the formal order on or before 1st August, 2019. Office to give regular number.

2. Admit.

3. Issue notice to the respondents by speed / registered post.

4. Call for record of Court below.

5. Steps be taken immediately.

Order Date :- 3.5.2019

Mukesh

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