Bajaj Allianz General Insurance ... vs Pankaj S/O Shree Dashrath Pal Minor ...
2024 Latest Caselaw 21523 MP

Madhya Pradesh High Court

Bajaj Allianz General Insurance ... vs Pankaj S/O Shree Dashrath Pal Minor ... on 7 August, 2024

Author: Anil Verma

Bench: Anil Verma

                                                               1                                 CR-603-2024
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                         CR No. 603 of 2024
                           (BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LTD. Vs PANKAJ S/O SHREE DASHRATH PAL MINOR
                                        THROUGH NATURAL GUARDIAN FATHER DASHRATH PAL AND OTHERS )



                           Dated : 07-08-2024
                                  Shri Monesh Jindal, learned counsel for the Petitioner .

                                  Let notice be issued against the respondent/s on payment of PF within

seven days. Notice be made returnable within eight weeks.

Learned counsel for the appellant prays for interim relief.

As an interim measure, the trial Court is directed not to pass final judgment / order in the instant case without leave of this Court.

CC as per rules.

(ANIL VERMA) JUDGE

amol