Jharkhand High Court
Ms New India Assurance Company Ltd ... vs Smt Pramila Kuer And Ors on 30 September, 2013
IN THE HIGH COURT OF JHARKHAND AT RANCHI M.A. No.04 of 2013 M/s New India Assurance Company Ltd. ...... Appellant Versus Smt. Pramila Kuer & Others ...... Respondents CORAM: HON'BLE MR. JUSTICE D.N. UPADHYAY For the Appellant : Mrs. Nisha Thakur, Advocate 04/ 30.09.2013 As per defect No.3, the name of the claimants is not appearing in the cause title page of the impugned judgment. The parentage and address of the parties is also missing.
Send the impugned judgment to the concerned Tribunal to do necessary correction.
So far defect No.2 and 4 are concerned, learned counsel undertakes to remove the same during the course of the day.
So far defect No.1 is concerned, learned counsel submits that a petition u/s 5 of the Limitation Act shall be filed within one week from the date of reopening of the Court after Dussehra holidays.
(D. N. Upadhyay, J.) NKC