Monday, 18, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Kotak General Insurance Co. Ltd vs Jhamkubai
2023 Latest Caselaw 1134 MP

Citation : 2023 Latest Caselaw 1134 MP
Judgement Date : 18 January, 2023

Madhya Pradesh High Court
Kotak General Insurance Co. Ltd vs Jhamkubai on 18 January, 2023
Author: Vivek Rusia
                                                      1
                               IN THE HIGH COURT OF MADHYA PRADESH
                                             AT INDORE
                                                MA No. 623 of 2022
                                (KOTAK GENERAL INSURANCE CO. LTD Vs JHAMKUBAI AND OTHERS)

                Dated : 18-01-2023
                          Shri Manoj Jain, learned counsel for the appellant.

                          Shri Alamgeer Khan, learned counsel for the Respondent no.1.

Heard on I.A.No.7495/2022 which is an application filed on behalf of respondents no.1 and 2 seeking withdrawal of the 50% amount deposited by the Appellant

For the reasons mentioned in the aforesaid application and the fact that there is no likelihood of deciding of this appeal in near future, the amount be released as per apportionment made in para 35 of the impugned judgment.

Accordingly, I.A.No.7495/2022 stands disposed of.

(VIVEK RUSIA) JUDGE

das

Signature Not Verified Signed by: REENA PARTHO SARKAR Signing time: 1/19/2023 10:45:43 AM

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter