Allahabad High Court
U.P.S.R.T.C. vs Sumit Kumar And 3 Ors. on 26 April, 2022
Author: Kaushal Jayendra Thaker
Bench: Kaushal Jayendra Thaker
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 2 Case :- FIRST APPEAL FROM ORDER No. - 1034 of 2013 Appellant :- U.P.S.R.T.C. Respondent :- Sumit Kumar And 3 Ors. Counsel for Appellant :- Jagram Singh Counsel for Respondent :- S.D. Ojha,Dilendra Pratap Singh,Saurabh Srivastava,Sushil Kumar Pandey Hon'ble Dr. Kaushal Jayendra Thaker,J.
Order in Civil Misc. Correction Application No.9 of 2022 This is an application seeking correction in the order dated 4.12.2021 passed by this Court.
Heard Sri S.D. Ojha, learned counsel for the respondent-claimant who has preferred this application. In fact, this application should have been filed by Sri Jagram Singh, learned counsel for appellant-U.P.S.R.T.C. which he has not done and has failed to appear today.
In the fifth line of sixth paragraph of the aforesaid order the terms, 'National Insurance Co. Ltd.' be replaced with the terms 'I.C.I.C.I Lombard General Insurance Company Limited'.
In view of the above, this application is allowed.
Order Date :- 26.4.2022 DKS