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Shri Ram General Insurance Co. Ltd. vs Shanti Devi & Ors on 20 July, 2017

Author: Prakash Chandra Jaiswal

Bench: Prakash Chandra Jaiswal

                     IN THE HIGH COURT OF JUDICATURE AT PATNA
                                     Miscellaneous Appeal No.979 of 2016
                   ======================================================
                   Shri Ram General Insurance Co. Ltd.
                                                                      .... .... Appellant/s
                                                    Versus
                   Shanti Devi & Ors
                                                                     .... .... Respondent/s
                   ======================================================
                   Appearance :
                   For the Appellant/s    :    Mr. Alok Kumar @ Alok Kr Shahi
                   For the Respondent/s     : Mr.
                   ======================================================
                   CORAM: HONOURABLE MR. JUSTICE PRAKASH CHANDRA
                   JAISWAL
                   ORAL ORDER

02    20-07-2017

From perusal of the office note, it appears that the cheque worth Rs.25,000.00 furnished by the appellant has been outdated. Hence, learned counsel for the appellant is directed to furnish fresh cheque of the aforesaid amount after taking back the earlier one from office within two months.

(Prakash Chandra Jaiswal, J.) Trivedi/-

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