Reliance General Insurance ... vs Sunita Devi & Ors
2023 Latest Caselaw 304 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    M.A. No. 6 of 2022
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Reliance General Insurance Company Ltd.

.... .... .... Appellant Versus Sunita Devi & Ors. .... .... .... Respondents

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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Appellants : Ms. Swati Shalini, Advocate

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Order No.04 Dated- 17.01.2023 The learned counsel for the appellant submits that so far as the defect no.2 is concerned, the same is regarding the cover page of the certified copy of the judgment and award where there is some entry in manuscript form in the format, which is legible. Hence, it is submitted that the same be ignored.

Considering the aforesaid submission made by the learned counsel for the appellant, the defect pointed out by the stamp reporter at serial no.2 is ignored.

This appeal will be heard.

Admit.

Call for the Lower Court Records.

Issue notice to the respondents.

The appellants are directed to file requisites for service of notice on the respondents by registered post with A/D as well as under ordinary process within four weeks failing which; this appeal shall stand dismissed without further reference to the Bench.

Rule is made returnable within six weeks. List this appeal after receipt of the service report of the notice issued to the respondents.

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