Meena vs Future Generalli India Insurance ...
2023 Latest Caselaw 12150 MP

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                           MA No. 1231 of 2023
                                      (MEENA Vs FUTURE GENERALLI INDIA INSURANCE CO. LTD. AND OTHERS)

                         Dated : 31-07-2023
                                  Shri Ankit Patidar, counsel for the appellant.


                                  Certified copy of the impugned judgment has been filed and on perusal
                         of the record, this miscellaneous appeal is within limitation.
                                  Issue notice to the respondents on payment process-fee within seven

working days. Notice be made returnable within four weeks.

Let record of the Claims Tribunal be called for. List after four weeks.

(HIRDESH) JUDGE

Arun/-

Signature Not Verified Signed by: ARUN NAIR Signing time: 01-08- 2023 11:35:58