Shiv Kumar Sahu and Others vs Md. Amjad and Another

Sanjay Kumar Dwivedi, J

On repeated calls, nobody has responded on behalf of the appellants.

This appeal has been preferred for enhancement of the awarded amount by the claimants.

Issue notice upon the respondent no.1 in the main appeal as well as in the I.A meant for condonation of delay and the requisites etc must be filed within two weeks.

Mr. Ashutosh Anand, the learned counsel who usually appears on behalf of the Future General India Insurance Company Limited which is respondent no.2 in the appeal and as such, the learned counsel for the appellants will serve two copies of the memo of appeal as well as the I.A meant for condonation of delay upon Mr. Ashutosh Anand, the learned counsel for the Insurance company within a week.

Mr. Ashutosh Anand, the learned counsel for the insurance company will take instruction and assist the Court on the next date.

Let name of Mr. Ashutosh Anand, the learned counsel for the respondent no.2 / Future General India Insurance Company Limited be reflected in the cause list.