Citation : 2022 Latest Caselaw 3372 Jhar
Judgement Date : 24 August, 2022
IN THE HIGH COURT OF JHARKHAND AT RANCHI
M.A No. 356 of 2016
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN.
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For the Appellant(s) : Mr. Kaushalendra Prasad, Advocate For the Respondent No. 1 : Mr. Nikhil Ranjan, Advocate
8/24.08.2022 Mr. Alok Lal, Advocate accepts notice on behalf of respondent no.2- Bajaj Allianz General Insurance Co. Ltd.
Counsel for the appellant is directed to serve a copy of this memo and the impugned judgment in the office of Mr. Alok Lal, Advocate.
On the request made by the counsel for respondent no.2, let this case be adjourned for two weeks.
(ANANDA SEN , J) anjali/
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