Santosh Sahu vs I.C.I.C.I. Lombard General Insurance ...
2023 Latest Caselaw 19654 MP

Madhya Pradesh High Court

Santosh Sahu vs I.C.I.C.I. Lombard General Insurance ... on 23 November, 2023

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                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT JABALPUR
                                                        MA No. 3490 of 2023
                                 (SANTOSH SAHU Vs I.C.I.C.I. LOMBARD GENERAL INSURANCE COMPANY AND OTHERS)

                           Dated : 23-11-2023
                                 Shri Arvind Chawla - Advocate for the appellant.

                                 Learned counsel represented on behalf of the appellant/injured stated that
                           this appeal filed against the award passed by learned Claims Tribunal which is
                           contrary to the Hon'ble Apex Court's judgments and along with the appeal he
                           filed application I.A.No.11288/2023 for condoning the delay of 10 days in filing

                           this appeal.
                                 Perused the petition, cause of delay mentioned in the petition is shown to
                           be justifiable. Accordingly, I.A.No. 11288/2023 i s allowed and delay is
                           condoned.
                                 Issue fresh notice to respondents No.1 to 3 and take out personal notice

by appellant's counsel and file a proof of service.

Learned counsel for the appellant is directed to file translated copy of the impugned award.

Post the matter on 05.01.2024.

(DUPPALA VENKATA RAMANA) JUDGE

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