Patna High Court - Orders
Regional Manager, Oriental Insurance ... vs Rita Devi on 20 June, 2025
Author: Jitendra Kumar
Bench: Jitendra Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Appeal No.1040 of 2018
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Regional Manager, Oriental Insurance Company Limited
... ... Appellant/s
Versus
Rita Devi & Ors.
... ... Respondent/s
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Appearance :
For the Appellant/s : Mr. Durgesh Kumar Singh, Advocate
For the Respondent/s : None
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CORAM: HONOURABLE MR. JUSTICE JITENDRA KUMAR
ORAL ORDER
14 20-06-2025Learned counsel for the appellant is present. However, nobody is present on behalf of any of the respondents.
2. As per the office notes, Respondent Nos. 1,3, 4, 5, 6 and 7 have already appeared through vakalatnama, but nobody is present on behalf of them in the Court today. As per further office notes, service of notice has been validly served upon respondent Nos. 8 and 9, but nobody is present on their behalf. However, respondent no.2 has died. Hence, she was substituted by her legal heirs and notice was sent upon them and as per the office notes, notice sent through Registered Post to respondent Nos. 2(i), 2(iii) and 2(iv), has not been received back by the office even after passage of more than one month. Hence, the notice is deemed to be served upon them.
3. As per further office notes, notice has been received by the husband of respondent No.2(ii). Hence, notice is deemed Patna High Court MA No.1040 of 2018(14) dt.20-06-2025 2/2 to be validly served upon Respondent No.2(ii) also.
4. L.C.R. has already been received.
5. The case is matured for hearing.
6. Put up this case on 27.06.2025 for hearing.
(Jitendra Kumar, J.) ravishankar/-
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