Banita Devi & Another vs Kaleshwar Mahato & Others
2021 Latest Caselaw 1997 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
            (Civil Miscellaneous Appellate Jurisdiction)
                   M.A. No. 81 of 2020
                          ........

Banita Devi & Another .... ..... Appellants Versus Kaleshwar Mahato & Others .... ..... Respondents

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

For the Appellants : Mr. Arvind Kumar Lall, Advocate.

For the Respondents        :
                                    ........
04/22.06.2021.

Put up this case on 29.06.2021. In the meantime, learned counsel for the appellants is directed to serve two copies of memo of appeal along with impugned judgment upon learned counsel Mr. Sidharth J. Roy, who normally appears for the respondent no. 2 i.e. Bajaj Allianz General Insurance Company Limited.

Let the name of learned counsel, Mr. Sidharth J. Roy, be reflected in the cause list on behalf of respondent no. 2 - Bajaj Allianz General Insurance Company Limited.

(Kailash Prasad Deo, J.) Sunil/-