Bajaj Allianz General Insurance ... vs Pappu
2023 Latest Caselaw 20977 MP

Madhya Pradesh High Court

Bajaj Allianz General Insurance ... vs Pappu on 11 December, 2023

Author: Achal Kumar Paliwal

Bench: Achal Kumar Paliwal

IN THE HIGH COURT OF MADHYA PRADESH AT INDORE CR No. 878 of 2023 (BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LTD. Vs PAPPU AND OTHERS)

Dated : 11-12-2023 Shri Monesh Jindal, counsel for the applicant.

None for the non-applicants.

Heard on the point of admission. Issue notice to the non-applicants on payment of process-fee within seven working days by RAD mode. Notice be made returnable within four

weeks.

List the matter after four weeks. Also heard on IA No.8961 of 2023 which is an application for stay. The Claims Tribunal is directed not to pass any final judgment/award in MACC No.188 of 2023 till the next date of hearing. IA No.8961 of 2023 stands disposed of.

Certified copy as per Rules.

(ACHAL KUMAR PALIWAL) JUDGE

Arun/-