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Patna High Court - Orders

National Insurance Company Ltd vs Renu Devi & Ors on 10 March, 2011

                   IN THE HIGH COURT OF JUDICATURE AT PATNA
                                 MA No.398 of 2002
                       NATIONAL INSURANCE COMPANY LTD
                                      Versus
                                RENU DEVI & ORS
                                     -----------

20/   10.03.2011

I. A. No.1211 of 2011:

This interlocutory application has been filed for declaring respondent nos. 2 to 6 as major.

It has been submitted that during the pendency of this appeal, respondent nos. 2 to 6 have attained majority and in this regard the present interlocutory application has been filed.

Heard.

The application stands allowed.

          JA/-                                                 (Anjana Prakash,J.)