United India Insurance Co. Ltd. Branch ... vs Karuna Devi & Ors
2025 Latest Caselaw 3202 Jhar

Jharkhand High Court

United India Insurance Co. Ltd. Branch ... vs Karuna Devi & Ors on 10 March, 2025

Author: Gautam Kumar Choudhary

Bench: Gautam Kumar Choudhary

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                M. A. No. 261 of 2012
United India Insurance Co. Ltd. Branch Office, Bistupur, Jamshedpur, P.O. &
P.S. Bistupur, District Singhbhum East
                                            ....  ....    Appellant
                                       Versus
Karuna Devi & Ors.                          ...     ....     Respondents
                                With
                    Cross Objection No. 02 of 2021
Karuna Devi & Ors.
                                               ....    ....   Cross-Objector
                                          Versus
Asso Paul @ Asshu Paul & Ors.                  ...       ....     Respondents

CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY
For the Appellant                   : Mr. Alok Lal, Advocate
                                          (In M.A. No. 261 of 2012)
                                      Mr. Arvind Kumar Lall, Advocate
                                      Mr. Shivam Lath, Advocate
                                          (In C.O. No. 02 of 2021)

For the Respondents             : Mr. Arvind Kumar Lall, Advocate
                                      (In M.A. No. 261 of 2012)
For the Respondent No. 6        : Mr. Sanjay Kumar, Advocate
                                  Mr. Sanjeeb Kumar Singh, Advocate
                                      (In M.A. No. 261 of 2012)
For the Respondent No. 7        : Mr. G.C. Jha, Advocate
                                      (In M.A. No. 261 of 2012)
                           ------

Order No. 13 / Dated : 10.03.2025.

Vide Order/ Judgment No. 12 dated 04.03.2025 passed by this Court, the name of learned counsel for the Respondent No. 7 (Oriental Insurance Company Limited), Mr. G.C. Jha has not been reflected in the Cause Title of the said order/ judgment inadvertently.

Accordingly, Order/ Judgment No. 12 dated 04.03.2025 is modified and let the name of learned counsel for the respondent no. 7 (Oriental Insurance Company Limited), Mr. G.C. Jha be incorporated in the Cause Title of this case.

Let this order be form part of the earlier Order/ Judgment No. 12 dated 04.03.2025 of this case.

(Gautam Kumar Choudhary, J.) Pawan/ -