For The vs For The
2021 Latest Caselaw 4538 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   M.A. No. 603 of 2016
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          CORAM     :     HON'BLE MR. JUSTICE ANANDA SEN.
                          Through: Video Conferencing.
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              For the appellant(s):    Mr. Bibhash Sinha, Advocate.

For the respondent(s): Mr. Arvind Kr. Lall, Advocate.

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05/01.12.2021: Mr. Bibhash Sinha, counsel for the appellant-Insurance Company submits that there is error in computation of compensation amount. He further submits that the error may be looked into by the Court and the compensation amount should be re-calculated.

Counsel for the respondent(s) prays for a day time to go through the judgment and inform this Court about the computation of compensation amount.

In that view, list this case day after tomorrow i.e. on 03.12.2021.

          Anu/-                                                   (ANANDA SEN, J.)