Allahabad High Court
Smt. Pratibha Sharma vs Senior Divisional Manager New India ... on 25 October, 2018
Author: Abhinava Upadhya
Bench: Abhinava Upadhya, Bachchoo Lal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 38 Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 1255 of 2015 Appellant :- Smt. Pratibha Sharma Respondent :- Senior Divisional Manager New India Assurance Co. Ltd.& Anr Counsel for Appellant :- S.P. Giri Counsel for Respondent :- Mansoor Ahmad Hon'ble Abhinava Upadhya,J.
Hon'ble Bachchoo Lal,J.
Rejoinder affidavit to the counter affidavit filed in delay condonation application filed today, is taken on record.
Office has reported on 27.1.2018 that due to incomplete address of respondent no. 2 the notice could not be delivered.
Sri S.P. Giri, learned counsel appearing for the appellant prays for and is allowed two weeks' time to take fresh steps on correct address for service upon respondent no. 2. Respondent no. 1 is represented by Sri Mansoor Ahmad, learned counsel.
List after service of notice upon respondent no. 2.
Order Date :- 25.10.2018
Masarrat
(Bachchoo Lal,J.) (Abhinava Upadhya,J.)