Ashiwini Kumar Mahatha vs Sri Bom Sharma & Ors
2021 Latest Caselaw 2507 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    (Civil Miscellaneous Appellate Jurisdiction)
                                       -----

M.A. No. 153 of 2018

-----

Ashiwini Kumar Mahatha ...... Appellant Versus Sri Bom Sharma & Ors. ......Respondents

CORAM: HON'BLE MR. JUSTICE KAILASH PRASAD DEO

-----

        For the Appellant           : Mrs. Nirupama, Advocate
        For the Respondents         :

07/Dated: 23/07/2021

Heard, learned counsel for the appellant. Learned counsel for the appellant is directed to serve two copies of memo of appeal along with impugned judgment and chart prepared by him for enhancement of the award upon learned counsel, Mr. Amresh Kumar, who normally appears on behalf of the respondent no.4- National Insurance Co. Ltd. by tomorrow.

Put up this case on 27.07.2021.

Office is directed to reflect the name of learned counsel, Mr. Amresh Kumar in the cause-list on behalf of respondent no.4- National Insurance Company Limited.

(Kailash Prasad Deo, J.)

sandeep/R.S.-