Vijay Kumar @ Vijay vs New India Insurance Company ...
2023 Latest Caselaw 11680 MP

                                                               1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                        MA No. 4129 of 2023
                                  (VIJAY KUMAR @ VIJAY Vs NEW INDIA INSURANCE COMPANY LIMITED AND OTHERS)

                         Dated : 25-07-2023
                                  Ms. Megha Sharma, counsel for the appellant.

                                  None for the respondents.

Heard on IA No.5548/2023 which is an application for dispensing with certified copy of impugned judgment.

On due consideration, the application is allowed and filing of certified

copy of impugned judgment is dispensed with. Accordingly, IA No.5548 of 2023 stands disposed of.

Heard on the point of admission. The appeal is admitted for hearing. Issue notice to the respondents on payment of process-fee within seven working days by RAD mode. Notice be made returnable within four weeks.

Record of Claims Tribunal be called for.

(HIRDESH) JUDGE

Arun/-

Signature Not Verified Signed by: ARUN NAIR Signing time: 28-07-

2023 10:07:15