The New India Assurance Co. Ltd vs Moolaram
2021 Latest Caselaw 16604 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Misc. Appeal No. 2663/2018

The New India Assurance Co. Ltd.

----Appellant Versus Moolaram

----Respondent

For Appellant(s) : Mr. Jagdish Chandra Vyas For Respondent(s) : Mr. Mangi Lal Vishnoi

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Order

08/11/2021

Learned counsel for the appellant stated that the matter has

already been admitted on 08.10.2018 and service has also been

completed. Learned counsel further stated that name of

respondent No.1 has been deleted on 22.08.2019.

Send for the record.

Requisition may be given 'dasti' to learned counsel for the

appellant.

Learned counsel for the appellant also stated that the matter

is squarely covered by the judgment rendered by Hon'ble the Apex

Court which has been mentioned at para 6 in memo of appeal.

Learned counsel for the respondent seeks time to complete

his instructions.

As requested, list the matter after five weeks.

(DEVENDRA KACHHAWAHA),J 114-/Akshay/-

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