Bombay High Court
National Insurance Co. Ltd., ... vs Smt. Shyamkala Wd/O Rajesh Partaki And ... on 5 December, 2019
Author: Vinay Joshi
Bench: V. G. Joshi
0512caf4347.19.odt
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
CIVIL APPLICATION (CAF) NO.4347/2019
IN
FIRST APPEAL NO.317/2019
National Insurance Company Ltd., Divisional Office, Nagpur through its
Regional Manager
...Versus...
Smt. Shyamkala Wd/o Rajesh Partaki
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Shri C.A. Anthony, Counsel for appellant
Shri A.R. Rishi, Counsel for respondent nos.1 to 5
CORAM : VINAY JOSHI, J.
DATE : 05/12/2019 This is an application filed by the applicants/respondents to correct the surname of respondents since spelling mistake is occurred therein.
The surname mentioned in the original application as well as appeal memo is "Partaki". According to the respondents, the correct surname is "Perteki". The original record of the proceedings is with Labour Court, which requires initial correction.
In view of that the applicants/respondents are directed to apply before the Labour Court, who on such application, will immediately carry out corrections in the ::: Uploaded on - 05/12/2019 ::: Downloaded on - 07/12/2019 01:39:47 ::: 0512caf4347.19.odt 2 original record and send record and proceedings to this Court.
On receipt of record and proceedings, further orders regarding correction in the surname in the appeal memo will be passed.
Civil application stands disposed of accordingly. No order as to costs.
JUDGE Wadkar, P.S. ::: Uploaded on - 05/12/2019 ::: Downloaded on - 07/12/2019 01:39:47 :::