Jharkhand High Court
Claimant(S)/Appellant(S) : Sbi ... vs Respondent/O.P.(S) : Parwati Devi & ... on 12 November, 2022
..
BEFORE NATIONAL LOK ADALAT
DATED 12.11.2022
(Held at Jharkhand High Court, Ranchi)
[Organized by High Court Legal Services Committee under Section 19, Legal Services
Authorities Act, 1987 (Central Act)].
M.A. No. 721 of 2018
Claimant(s)/Appellant(s) : SBI General Insurance Co. Ltd.
Versus
Respondent/O.P.(s) : Parwati Devi & Others
Present :-
Name of Hon'ble Judge : Hon'ble Mr. Justice Sujit Narayan Prasad
Name of Advocate Member : Mr. Prabhat Kumar, S.C.-II
ORDER
The matter has been referred to the National Lok Adalat vide order dated 17.10.2022.
Mr. Ashutosh Anand, learned counsel for the appellant-SBI General Insurance Company Limited, has submitted that there is every likelihood of settlement of dispute in the Lok Adalat but Mr. Manoj Sah, learned counsel for the respondent since is not present, the matter may be listed in the next Lok Adalat.
In view of such submission, let this matter be listed in the next Lok Adalat.
............................. ............................ Petitioner(s)/Appellant(s) Respondent(s)/O.P.(s) ...................................... ........................................
Sign. of Hon'ble Judge Sign. of Advocate Member
(Seal of HCLSC)