Citation : 2022 Latest Caselaw 16979 MP
Judgement Date : 20 December, 2022
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
MA No. 2945 of 2016
(DAULAT AND OTHERS Vs SUHAGRANI AND OTHERS)
Dated : 20-12-2022
Ms. Preeti Gupta - Advocate for the appellants.
Ms. Sruti Singh Chauhan - Advocate for respondents No.1 to 3.
Shri K.K. Singh - Advocate for respondent No.4.
On request of Ms. Preeti Gupta, learned counsel for the appellants that arguing counsel Smt. Arpana Nakra is not keeping good health.
List this case on 3rd January, 2023 to apprise this Court that in absence of fitness how the order fastening liability on the owner, driver can be disputed in view of Full Bench judgment of Kerala High Court in the case of Pareed Pillai Vs. Oriental Insurance Company Ltd., 2018 SCC OnLine Ker 3543.
(VIVEK AGARWAL) JUDGE
ts
Signature Not Verified SAN
Digitally signed by TULSA SINGH Date: 2022.12.20 19:29:30 IST
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