Mihi Lal vs Ajay Chandrol
2023 Latest Caselaw 18730 MP

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                       MA No. 958 of 2019
                                                 (MIHI LAL Vs AJAY CHANDROL AND OTHERS)

                           Dated : 06-11-2023
                                 Shri Sanjay Kumar Saini - Advocate for the appellant.

                                 Shri Rakesh Kumar Jain - Advocate for the respondent No.3 The

National Insurance Co. Ltd.

Learned counsel for the appellant has filed an I.A.No.2464 of 2019, which an application for dispense with payment of Court fees.

As per the amendment and judgment passed by the High Court, he has to pay the Court fees and comply the order.

Counsel for the appellant sought time to pay the requisite Court fees as per the norms.

Learned counsel for the appellant is directed to file translated copy of the award and relevant documents annexed with the appeal on or before the next date of hearing.

Having considering his request, post the matter on 04.12.2023.

(DUPPALA VENKATA RAMANA) JUDGE

vai

Signature Not Verified Signed by: VAISHALI AGRAWAL Signing time: 08-11-2023 10:05:11