Sumitra Devi & Others vs Jitendra Gupta & Others
2021 Latest Caselaw 2762 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
            (Civil Miscellaneous Appellate Jurisdiction)
                   M.A. No. 87 of 2019
                          ........

Sumitra Devi & Others .... ..... Appellants Versus Jitendra Gupta & Others .... ..... Respondents

CORAM: HON'BLE MR. JUSTICE KAILASH PRASAD DEO (Through : Video Conferencing) ............

For the Appellants : Mr. Nikhil Ranjan, Advocate.

For the Respondents          :
                                        ........
04/06.08.2021.

Learned counsel, Mr. Nikhil Ranjan has submitted that he is appearing on behalf of the appellants Sumitra Devi & Others as previous counsel, Mr. Rajiv Anand has lost his life in Covid-19 pandemic.

Considering the same, learned counsel for the appellants is directed to serve two copies of memo of appeal along with impugned judgment upon learned counsel, Mr. Bibhash Sinha, who normally appears on behalf of the M/s IFFCO TOKIO General Insurance Company Limited.

Office is directed to reflect the name of learned counsel, Mr. Bibhash Sinha as counsel for the respondent - IFFCO TOKIO General Insurance Company Limited.

Put up this case after two weeks.

In the meantime, parties are directed to exchange their pleadings.

(Kailash Prasad Deo, J.) Sunil/-