Patna High Court - Orders
Vimla Devi & Ors vs National Insurance Company Ltd Through ... on 14 May, 2018
Author: Prakash Chandra Jaiswal
Bench: Prakash Chandra Jaiswal
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Appeal No.340 of 2016
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Vimla Devi & Ors
... ... Appellant/s
Versus
National Insurance Company Ltd Through Its Divisional Manager . & Anr
... ... Respondent/s
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Appearance :
For the Appellant/s : Mr. Ravindra Kumar Sinha
For the Respondent/s :
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CORAM: HONOURABLE MR. JUSTICE PRAKASH CHANDRA
JAISWAL
ORAL ORDER
4 14-05-2018I.A. no. 10034 of 2016 The aforesaid interlocutory application has been filed under Order 32 Rule 12 CPC for treating the appellant no. 2, namely, Vinod Malakar as major.
From perusal of record, it appears that the said appellant (Vinod Malakar) has filed this appeal as major and not as a minor and vide said interlocutory application, the appellant has also submitted that he had turned major preceding to filing this appeal. Hence, there is no need of treating the aforesaid appellant major. Accordingly, the aforesaid interlocutory application is disposed of.
Let this case be listed for "Hearing" under Order 41 Rule 11 CPC.
(Prakash Chandra Jaiswal, J) rohit/-
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