Panchanan Kumar Rai @ Panchanan ... vs United India Insurance Company ...
2021 Latest Caselaw 2000 Jhar

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

Panchanan Kumar Rai @ Panchanan Kumar Rai & Anr.

                                     ....         ..... 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 Respondents         :
                                      ........
03/22.06.2021.

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 Mr. Alok Lal, who normally appears on behalf of the Oriental Insurance Company Limited.

Put up this case in the monthly cause list of July, 2021. In the meantime, parties must exchange their pleading. Office is directed to reflect the name of learned counsel, Mr. G. C. Jha and learned counsel, Mr. Alok Lal as counsel for the respondents in the cause list.

(Kailash Prasad Deo, J.) Sunil-Jay/-