Pappuram vs Bhoota @ Bhuraram And Ors
2022 Latest Caselaw 2246 Raj

(1 of 1) [CMA-253/2016]

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Misc. Appeal No. 253/2016

Pappuram

----Appellant Versus Bhoota @ Bhuraram And Ors.

----Respondent

For Appellant(s) : Mr. Ravi Panwar through VC For Respondent(s) : Mr. Vishal Singhal, through VC

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

08/02/2022

Mr. Vishal Singhal, Adv. is directed to accept notice on behalf

of respondent No.3 Insurance Company. His name be shown in the

cause list.

Service is complete.

Counsel for the appellant is directed to supply a copy of

memo of appeal along with copy of award to Mr. Vishal Singhal.

Put up after two weeks, as prayed.

(MANOJ KUMAR GARG),J 39-MS/-

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