Jyoti Transport Co. Ltd. vs Cholamandalam Ms General ...
2023 Latest Caselaw 1673 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  M.A. No. 81 of 2021
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Jyoti Transport Co. Ltd., Bokaro .... .... .... Appellant Versus Cholamandalam Ms General Insurance Co. Ltd., Ranchi & Ors.

.... .... .... Respondents

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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Appellant : Mr. Raj Vardhan, Advocate For the Respondents : Mr. Nikhil Ranjan, Advocate

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Order No.07 Dated- 19.04.2023 Heard the parties.

Notice issued to the respondents has been validly served. Hence, service report of notice upon the respondents is sufficient.

The learned counsel for the respondent nos. 3 and 4 submits that from the same judgment, the claimants have filed Misc. Appeal No. 422 of 2019 which is also matured for hearing.

Learned counsel for the appellant also submits that he has appeared in M.A. No. 422 of 2019.

List this appeal along with M.A. No. 422 of 2019 under the heading 'for hearing' as the last chance.

Sonu-Gunjan/- (Anil Kumar Choudhary, J.)