Citation : 2021 Latest Caselaw 1793 Jhar
Judgement Date : 13 April, 2021
IN THE HIGH COURT OF JHARKHAND AT RANCHI
[Civil Miscellaneous Appellate Jurisdiction]
M.A. No. 43 of 2019
With
M.A. No.47 of 2019
...........
CORAM :HON'BLE MR. JUSTICE KAILASH PRASAD DEO (Through :-Video Conferencing) .........
For the Appellant(s) : Mr. V. K. Sharma, Advocate [in Both the appeals].
For the Respondent(s) :
..........
03 / 13.04.2021. Learned counsel for the appellants is directed to serve two copies of memo of appeal, impugned judgment alongwith all relevant documents, upon learned counsel, Mr. Pratyush Kumar, who normally appears for the New India Assurance Company Ltd., within one week.
Put up these cases in the Monthly Cause List of May, 2021.
Office is directed to reflect the name of, Mr. Pratyush Kumar, learned counsel for the for the New India Assurance Company Ltd. in the Cause List.
(Kailash Prasad Deo, J.) Sandeep/
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