Mokida Khatun @ Mofida Khatun vs Bhagwan Prasad & Others
2021 Latest Caselaw 2030 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
          (Civil Miscellaneous Appellate Jurisdiction)
                 M.A. No. 148 of 2020
                        ........

Mokida Khatun @ Mofida Khatun .... ..... Appellant Versus Bhagwan Prasad & Others .... ..... Respondents

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

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

For the Respondents           :
                                        ........
04/23.06.2021.

Learned counsel for the appellant, Mr. Arvind Kumar Lall, is directed to serve two copies of memo of appeal along with impugned judgment upon the learned counsel, Mr. Ashutosh Anand, who normally appears on behalf respondent no. 3 i.e. Cholamandalam MS General Insurance Company Limited.

Put up this case in the monthly cause list of July, 2021. Let the name of learned counsel, Mr. Ashutosh Anand be reflected in the cause list on behalf of respondent no. 3 - Cholamandalam MS General Insurance Company Limited.

(Kailash Prasad Deo, J.) Sunil/-