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Reliance General Insurance Co. Ltd. vs Ram Sewak Bhagat & Ors. on 29 August, 2017

Author: Prakash Chandra Jaiswal

Bench: Prakash Chandra Jaiswal

            Patna High Court MA No.725 of 2016 (2) dt.29-08-2017




                            IN THE HIGH COURT OF JUDICATURE AT PATNA
                                          Miscellaneous Appeal No.725 of 2016
                        ======================================================
                        Reliance General Insurance Co. Ltd.
                                                                           .... .... Appellant/s
                                                         Versus
                        Ram Sewak Bhagat & Ors.
                                                                          .... .... Respondent/s
                        ======================================================
                        Appearance :
                        For the Appellant/s     :   Mr. Alok Kumar @ Alok Kr Shahi
                        For the Respondent/s    :
                        ======================================================
                        CORAM: HONOURABLE MR. JUSTICE PRAKASH CHANDRA
                        JAISWAL
                        ORAL ORDER

2         29-08-2017

As the cheque by which the statutory amount of Rs. 25,000/- has been deposited in the case, has become outdated. Hence, the learned counsel for the appellant is directed to take back the said cheque from the office and file another one of the said amount within five weeks.

(Prakash Chandra Jaiswal, J) rohit/-

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