Patna High Court - Orders
National Insurance Company Ltd., Patna vs Abdul Rajjak @ Rajjak Ali & Ors. on 29 January, 2016
Author: Aditya Kumar Trivedi
Bench: Aditya Kumar Trivedi
Patna High Court MA No.194 of 2013 (5) dt.29-01-2016
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Appeal No.194 of 2013
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National Insurance Company Ltd., Patna
.... .... Appellant/s
Versus
Abdul Rajjak @ Rajjak Ali & Ors.
.... .... Respondent/s
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Appearance :
For the Appellant/s : Mr.
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE ADITYA KUMAR TRIVEDI
ORAL ORDER
5 29-01-2016I.A. No.8633 of 2014 will be taken up at the time of admission.
Issue notice to against as to why this application be not admitted or disposed of at the stage of admission itself, for which requisites etc. under registered cover with A/D as well as ordinary process, must be filed within two weeks, failing which this application shall stand rejected without further reference to the Bench.
Call for lower court record of Claim Case No.51 of 2010 / Tr. No.4 of 2011 from District Judge-cum-Motor Accident Claim Tribunal, Bhagalpur.
List for admission after receipt of execution report as well as lower court record.
(Aditya Kumar Trivedi, J) PN/-
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