National Insurance Co. Ltd vs Uka Ram And Ors
2021 Latest Caselaw 18782 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Misc. Appeal No. 514/2016

National Insurance Co. Ltd.

----Appellant Versus Uka Ram And Ors.

----Respondent

For Appellant(s) : None present For Respondent(s) : None present

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

09/12/2021

This Court vide order dated 16.01.2020 has directed the

counsel for the appellant to file PF and notices for the respondent

No.1 along with fresh address.

As per the office report, though PF and notices for

respondent No.1 have been filed, but fresh address has not been

supplied.

In such circumstance, last opportunity is granted to learned

counsel for the appellant to furnish fresh address of the

respondent No.1.

On filing of the same, let fresh notices be issued to the

respondent No.1, returnable within six weeks thereafter.

(VIJAY BISHNOI),J

Surabhii/75-

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