Md. Khurshid & Ors vs Md. Abdal & Ors
2021 Latest Caselaw 3054 Jhar

                    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          [Civil Miscellaneous Appellate Jurisdiction]
                                M.A. No. 483 of 2018
                Md. Khurshid & Ors.                             .... .. ...Appellant(s)
                                      Versus
           Md. Abdal & Ors.                                   .. ... ... Respondent(s)
                             ...........

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

For the Appellant(s) : Mr. Vijay Kr. Sharma, Advocate. For the Respondent No.1 : Mr. Navin Kr. Singh, Advocate ..........

05 / 23.08.2021.

It appears that copy of memo of appeal along with impugned judgment have not been served upon learned counsel for the National Insurance Company Limited.

Let two copies of memo of appeal along with impugned judgment and limitation application be served upon learned counsel, Mr. Manish Kumar, who normally appears on behalf of National Insurance Company Limited in course of the day.

Learned counsel for the the respondent No.1, owner of the offending vehicle, Mr. Navin Kr. Singh has submitted that he has no liability as the offending vehicle was duly insured before the National Insurance Company Limited.

Put up this case on 31.08.2021.

Let the name of learned counsel Mr. Manish Kumar be reflected in the cause list on behalf of National Insurance Company Limited.

(Kailash Prasad Deo, J.) Sandeep/tarun