The Oriental Insurance Company vs Dilip Singh
2021 Latest Caselaw 507 MP

Citation : 2021 Latest Caselaw 507 MP
Judgement Date : 4 March, 2021

Madhya Pradesh High Court

The Oriental Insurance Company vs Dilip Singh on 4 March, 2021

Author: Rajeev Kumar Shrivastava

                                              1                                     MA-40-2014
                The High Court Of Madhya Pradesh
                            MA-40-2014
                       (THE ORIENTAL INSURANCE COMPANY Vs DILIP SINGH AND OTHERS)

4
Gwalior, Dated : 04-03-2021
            Heard through video conferencing.
            Shri S.N. Gajendragadkar, learned counsel for the appellant-Insurance
Company.
            Shri R.P. Gupta, learned counsel for respondent No. 3-claimant.

Heard arguments.

Reserved for judgment.

(RAJEEV KUMAR SHRIVASTAVA) ALOK KUMAR 2021.03.04 JUDGE 13:34:56 +05'30' 11.0.8

AKS

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