Patna High Court - Orders
Bajaj Allianz General Insurance ... vs Krishana Devi & Ors. on 15 January, 2015
Author: Akhilesh Chandra
Bench: Akhilesh Chandra
Patna High Court MA No.75 of 2013 (8) dt.15-01-2015
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Appeal No.75 of 2013
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Bajaj Allianz General Insurance Company Limited
.... .... Appellant/s
Versus
Krishana Devi & Ors.
.... .... Respondent/s
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Appearance :
For the Appellant/s : Mr.
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE AKHILESH CHANDRA
ORAL ORDER
8 15-01-2015Issue notice upon the respondents in memo of appeal as well as in the interlocutory application 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.
Let the matter be listed after service of notice/appearance of respondents, whichever is earlier and on receipt of Lower Court Records.
(Akhilesh Chandra, J) Ashwini/-
U T