Future Generali India Insurance Co. ... vs Ramautar Bairwan
2024 Latest Caselaw 21527 MP

Madhya Pradesh High Court

Future Generali India Insurance Co. ... vs Ramautar Bairwan on 7 August, 2024

Author: Roopesh Chandra Varshney

Bench: Roopesh Chandra Varshney

                                                                    1                               CR-482-2024
                                           IN THE HIGH COURT OF MADHYA PRADESH
                                                        AT GWALIOR
                                                            CR No. 482 of 2024
                                   (FUTURE GENERALI INDIA INSURANCE CO. LTD. Vs RAMAUTAR BAIRWAN AND OTHERS )



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

                                    Heard on the question of admission as well as on I.A. No.3838/2024,
                           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.3862/2024, 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