Citation : 2021 Latest Caselaw 2031 Jhar
Judgement Date : 23 June, 2021
IN THE HIGH COURT OF JHARKHAND AT RANCHI
(Civil Miscellaneous Appellate Jurisdiction)
M.A. No. 132 of 2020
........
Malti Devi & Others .... ..... Appellants Versus Dharmendra Kumar Singh & Others .... ..... Respondents
CORAM: HON'BLE MR. JUSTICE KAILASH PRASAD DEO (Through : Video Conferencing) ............
For the Appellants : Mr. Arvind Kumar Lall, Advocate.
For the Respondents :
........
04/23.06.2021.
Learned counsel for the appellants, 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 of respondent no. 3 i.e. Shri Ram 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 - Shri Ram General Insurance Company Limited.
(Kailash Prasad Deo, J.) Sunil-Jay/-
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