Citation : 2021 Latest Caselaw 2554 Jhar
Judgement Date : 26 July, 2021
IN THE HIGH COURT OF JHARKHAND AT RANCHI
[Civil Miscellaneous Appellate Jurisdiction]
M.A. No. 240 of 2019
Dwarika Pandit .... .. ... Appellant(s)
Versus
Kishore Mandal & Ors. .. ... ... Respondent(s)
...........
CORAM :HON'BLE MR. JUSTICE KAILASH PRASAD DEO (Through :-Video Conferencing) .........
For the Appellant(s) : Mr. Arvind Kr. Lall, Advocate.
For the Respondent(s) :
..........
04 / 26.07.2021. Let two copies of memo of appeal and impugned judgment be handed over to learned counsel Mr. S. J. Roy, who normally appears for Bajaj Allianz General Insurance Company Ltd. by Friday i.e. 30.07.2021.
Put up this case after two weeks.
Let name of learned counsel, Mr. S. J. Roy be reflected in the Cause List on behalf of respondent No.3- Bajaj Allianz General Insurance Company Ltd.
(Kailash Prasad Deo, J.) Sandeep/
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