Patna High Court - Orders
Branch Manager, National Insurance ... vs Arti Kumari & Ors on 8 January, 2015
Author: Akhilesh Chandra
Bench: Akhilesh Chandra
Patna High Court MA No.171 of 2012 (2) dt.08-01-2015
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Appeal No.171 of 2012
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Branch Manager, National Insurance Company Ltd.
.... .... Appellant/s
Versus
Arti Kumari & Ors
.... .... Respondent/s
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Appearance :
For the Appellant/s : Mr. Shailendra Kumar
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE AKHILESH CHANDRA
ORAL ORDER
4. 08-01-2015Issue notice upon the respondents in memo of appeal to show cause as to why this appeal be not heard and preferably be disposed of at the time of admission itself.
Requisites for service of notice under both processes, i.e., ordinary as well as registered post with acknowledgement due, must be filed within one week from today, failing which this appeal, as against the concerned respondent, shall stand rejected without further reference to a Bench.
On such deposit of requisites, call for Lower Court Records alongwith an explanation stating causes behind non-preparation of the Award, if it is not prepared, specially taking into consideration the provision as contained under Order 20 Rule 6 C.P.C.
Let the matter be listed after service of notice/appearance of respondents, whichever is earlier and on receipt of Lower Court Records.
All the objections may be considered at appropriate stage.
Rajeev/- (Akhilesh Chandra, J.) U