Citation : 2021 Latest Caselaw 1998 Jhar
Judgement Date : 22 June, 2021
IN THE HIGH COURT OF JHARKHAND AT RANCHI
(Civil Miscellaneous Appellate Jurisdiction)
M.A. No. 75 of 2020
........
Sandeep Munda @ Lilu Munda .... ..... Appellant Versus The Manager (Legal), Reliance General Insurance Co. Ltd. & Another .... ..... Respondents
CORAM: HON'BLE MR. JUSTICE KAILASH PRASAD DEO (Through : Video Conferencing) ............
For the Appellant : Mr. Nikhil Ranjan, Advocate.
For the Respondents :
........
03/22.06.2021.
Learned counsel for the appellant is directed to serve two copies of memo of appeal along with impugned judgment upon the learned counsel, Mr. Amit Kumar Das, who normally appears on behalf respondent no. 1 i.e. Reliance General Insurance Co. Ltd.
Put up this case on 28.06.2021.
Let the name of learned counsel, Mr. Amit Kumar Das be reflected in the cause list on behalf of respondent no. 1 - Reliance General Insurance Co. Ltd.
(Kailash Prasad Deo, J.) Sunil/-
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