Patna High Court - Orders
The National Insurance Company vs Birendra Paswan And Ors on 8 August, 2023
Author: Khatim Reza
Bench: Khatim Reza
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Appeal No.349 of 2011
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The National Insurance Company
... ... Appellant/s
Versus
Birendra Paswan and Ors
... ... Respondent/s
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with
Miscellaneous Appeal No. 1052 of 2016
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Birendra Paswan and Anr
... ... Appellant/s
Versus
The National Insurance Co. Ltd. and Anr
... ... Respondent/s
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Appearance :
(In Miscellaneous Appeal No. 349 of 2011)
For the Appellant/s : Mr. Shailendra Kumar, Advocate
For the Respondent/s : Mr. Mukesh Prasad Singh, Advocate
(In Miscellaneous Appeal No. 1052 of 2016)
For the Appellant/s : Mr. Mukesh Prasad Singh, Advocate
For the Respondent/s : Mr. Shailendra Kumar, Advocate
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CORAM: HONOURABLE MR. JUSTICE KHATIM REZA
ORAL ORDER
11 08-08-2023Miscellaneous Appeal No.349 of 2011 A jointness affidavit has been filed with regard to service of notice upon the respondent no. 2, namely, Shamshul Hoda. The said notice was received by his brother and they are living jointly.
2. In such view of the matter, service of notice on respondent no. 2 is treated as valid service.
Miscellaneous Appeal No. 1052 of 2016 Four weeks' time, as prayed for, is granted to learned Patna High Court MA No.349 of 2011(11) dt.08-08-2023 2/2 counsel for the appellants to remove the defects as pointed out by the office notes dated 04.08.2023.
List this case on 05.09.2023 under the appropriate heading.
(Khatim Reza, J) J. Alam/-
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