Panchanand Kumar Rai @ Panchanan ... vs United India Insurance Company ...
2021 Latest Caselaw 2206 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
            (Civil Miscellaneous Appellate Jurisdiction)
                   M.A. No. 09 of 2020
                          ........

Panchanand Kumar Rai @ Panchanan Kumar Rai & Another .... ..... Appellants Versus United India Insurance Company Ltd. & Others .... ..... Respondents

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

For the Appellants : Mr. Vijay Kumar Roy, Advocate. For the Respondent No.1: Mr. G.C. Jha, Advocate. For the Respondent No.3: Mr. Alok Lal, Advocate.

........

04/05.07.2021.

It appears that order dated 22.06.2021 has not been complied with by learned counsel for the appellants.

As such, by way of last chance, learned counsel for the appellants is directed to serve two copies of memo of appeal along with impugned judgment upon learned counsel, Mr. G.C. Jha, who normally appears on behalf of United India Insurance Company Ltd. and learned counsel, Mr. Alok Lal, who normally appears on behalf of the Oriental Insurance Company Limited, within one week.

Put up this case on 28.07.2021.

(Kailash Prasad Deo, J.) Sunil/-