Oriental Insurance Co. Ltd. vs Rajkumar
2022 Latest Caselaw 1899 MP

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                                              The High Court Of Madhya Pradesh
                                                         FA No. 2 of 2018
                                                     (ORIENTAL INSURANCE CO. LTD. Vs RAJKUMAR AND OTHERS)

                                   Jabalpur, Dated : 10-02-2022
                                             Heard through Video Conferencing.

                                             Mrs. Amrit Kaur Ruprah, counsel for the appellant.
                                             On payment of process fees within seven days, issue notice to the
                                   respondents. Notice be made returnable within four weeks

Also heard on IA No. 406/2018 which is an application filed under order XLI Rule 5 for grant of stay.

As an interim measure, it is directed that the execution of impugned judgment and decree passed by III ASJ, Raisen in R.C.S. No. 2B/2015 shall remain stayed till the next date of hearing.

Office is directed to call the record. List the case after four weeks or after service of notice on respondents which ever is earlier.

(RAJEEV KUMAR DUBEY) JUDGE

sarathe

Signature Not Verified SAN

Digitally signed by NAVEEN KUMAR SARATHE Date: 2022.02.10 17:17:43 IST