Patna High Court - Orders
The Oriental Insurance Company Ltd. vs Dularchand Prasad Mathuri @ Dularchand ... on 30 August, 2016
Author: Jitendra Mohan Sharma
Bench: Jitendra Mohan Sharma
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Appeal No. 391 of 2016
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The Oriental Insurance Company Ltd.
.... .... Appellant/s
Versus
Dularchand Prasad Mathuri @ Dularchand Prasad & Ors
.... .... Respondent/s
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Appearance :
For the Appellant/s : Mr. Durgesh Kumar Singh
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE JITENDRA MOHAN SHARMA
ORAL ORDER
3 30-08-2016Perused the office note dated 29.08.2016. The learned counsel for the appellant is directed to file a fresh cheque of Rs. 25,000/- (rupees twenty five thousand) by way of statutory amount, as earlier cheque was not encashed, as it was outdated.
The office is directed to return original cheque bearing no. 027513 dated 03.05.2016 to the learned counsel for the appellant at once.
(Jitendra Mohan Sharma, J.) Rajiv/-
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