Allahabad High Court
United India Insurance Co. Ltd. vs Smt. Preeti And Others on 22 May, 2012
Author: Rajes Kumar
Bench: Rajes Kumar, Anil Kumar Sharma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 30 Case :- FIRST APPEAL FROM ORDER No. - 2058 of 2012 Petitioner :- United India Insurance Co. Ltd. Respondent :- Smt. Preeti And Others Petitioner Counsel :- S.K. Mehrotra Hon'ble Rajes Kumar,J.
Hon'ble Anil Kumar Sharma,J.
Admit.
Issue notice to the respondents returnable at an early date. The appellant may take steps to serve the respondents by ordinary post as well as by registered post.
The Registry is directed to remit the statutory amount to the concerned Tribunal within three weeks.
Order Date :- 22.5.2012 OP Court No. - 30 Case :- FIRST APPEAL FROM ORDER No. - 2058 of 2012 Petitioner :- United India Insurance Co. Ltd.
Respondent :- Smt. Preeti And Others Petitioner Counsel :- S.K. Mehrotra Hon'ble Rajes Kumar,J.
Hon'ble Anil Kumar Sharma,J.
CIVIL MISC. STAY APPLICATION NO. 160070 OF 2012.
Issue notice.
Order Date :- 22.5.2012 OP