Patna High Court - Orders
The National Insurance Company Ltd vs Birendra Paswan & Ors on 4 February, 2016
Author: Aditya Kumar Trivedi
Bench: Aditya Kumar Trivedi
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Appeal No.349 of 2011
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The National Insurance Company Ltd
.... .... Appellant/s
Versus
Birendra Paswan & 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 ADITYA KUMAR
TRIVEDI
ORAL ORDER
5 04-02-2016Call for Lower Court record of M.A. C. Case no.
74/2010/110/2007 from the Court of the learned 6th Additional District & Sessions Judge-cum-Motor Vehicle Accident Tribunal, Gaya.
Appellant is directed to take steps for issuance of notice upon respondents as to why this appeal be not admitted or disposed of at the stage of admission itself. Requisites for notice by ordinary process as well as under registered cover with A/D must be filed within two weeks, failing which this appeal as against respondents shall stand rejected without further reference to the Bench.
List after receipt of lower court record as well as execution report.
(Aditya Kumar Trivedi, J) Vinita/-
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