Citation : 2022 Latest Caselaw 2871 Jhar
Judgement Date : 26 July, 2022
IN THE HIGH COURT OF JHARKHAND AT RANCHI
M.A. No. 106 of 2019
Saryu Sao............ Appellants
Versus
Most. Kabutari & Ors............ Respondents
......
Coram: Hon'ble Mr. Justice Ananda Sen ......
I.A. No. 3649 of 2019 4/26.07.2022 Mr. Alok Lal, learned counsel undertakes to appear on behalf of Respondent No. 7 United India Insurance Co. Limited.
Counsel for the appellant will serve two copies of the memo of appeal alongwith the impugned judgment to Mr. Alok Lal.
Let the name of Mr. Alok Lal, learned counsel be appeared in the daily cause list on behalf of Respondent No. 7.
Issue notice to Respondent Nos. 1 to 5, in the limitation matter, for which requisite etc. under Ordinary process must be filed within two weeks.
(Ananda Sen, J) Mukund/-
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