Smt.Premi Bai And Ors vs N.I.A.Co.Ltd.And Ors
2022 Latest Caselaw 802 Raj

(1 of 1) [CMA-966/2013]

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Misc. Appeal No. 966/2013

Smt.premi Bai And Ors.

----Appellant Versus N.i.a.co.ltd.and Ors.

                                                                                                    ----Respondent


                                   For Appellant(s)          :     Mr. Manish Pitaliya through VC
                                   For Respondent(s)         :

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

14/01/2022

At the oral request made by the counsel for the appellants,

service of notice upon respondents No.2 & 3, who happen to be

the owner and driver of the offending vehicle, is hereby dispensed

with.

Counsel for the appellants submits that today he has already

filed typed copy of the impugned judgment and award.

Office is directed to check and if found, then tag the typed

copy of the impugned award in the file.

(MANOJ KUMAR GARG),J 37-MS/-

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