Bajaj Allianz General Insurance ... vs Rohit S/O Haresingh (Minor) Through ...
2023 Latest Caselaw 21877 MP

Madhya Pradesh High Court

Bajaj Allianz General Insurance ... vs Rohit S/O Haresingh (Minor) Through ... on 19 December, 2023

Author: Achal Kumar Paliwal

Bench: Achal Kumar Paliwal

                                                               1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                          CR No. 951 of 2023
                           (BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LTD. Vs ROHIT S/O HARESINGH (MINOR) THROUGH
                                                GUARDIAN ELDER MOTHER PARUBAI AND OTHERS)

                           Dated : 19-12-2023
                                 Shri Monesh Jindal, learned counsel for the Petitioner.

                                 Heard on IA No.9713/2023, an application u/s 5 of the Limitation Act for
                           condonation of delay 14 days.
                                 After due consideration, same is allowed. The delay in filing the petition
                           is condoned. IA stands disposed of.

                                 Heard on admission.
                                 On payment of process fee within 7 days, issue notice to the respondents

by RAD mode, returnable within four weeks.

Also heard on IA No.9263/2023. Tribunal is directed not to pass any final order/judgment in claim case No.06/2023 pending before Addl. MACT, Dharampuri, district Dhar till the next date of hearing.

List after four weeks.

(ACHAL KUMAR PALIWAL) JUDGE

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