Icici Lombard General Insurance Co. Ltd vs Dhyanendra Singh Bhadoriya
2024 Latest Caselaw 21525 MP

Madhya Pradesh High Court

Icici Lombard General Insurance Co. Ltd vs Dhyanendra Singh Bhadoriya on 7 August, 2024

Author: Roopesh Chandra Varshney

Bench: Roopesh Chandra Varshney

                                                                   1                            CR-504-2024
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT GWALIOR
                                                          CR No. 504 of 2024
                           (ICICI LOMBARD GENERAL INSURANCE CO. LTD Vs DHYANENDRA SINGH BHADORIYA AND OTHERS )



                           Dated : 07-08-2024
                                   Shri B.K.Agrawal - Advocate for the petitioner.

                                   Heard on the question of admission as well as on I.A. No.4167/2024,
                           which is an application under Section 5 of Limitation Act.
                                   Issue notice to the respondents on payment of process fee by RAD

mode within three working days, failing which this petition shall stand

dismissed without further reference to this Court.

Notice be made returnable within four weeks. Also, heard on IA No.4168/2024, which is an application for ad- interim relief.

As an interim measure, it is directed that proceedings may go on, but final judgment/award shall not be passed by the court below.

List after service of notice.

(ROOPESH CHANDRA VARSHNEY) JUDGE

Adnan