Hdfc Gen.Ins.Co.Ltd. vs Smt.Shakuntala Bai And 5 Ors.
2024 Latest Caselaw 15485 MP

Madhya Pradesh High Court

Hdfc Gen.Ins.Co.Ltd. vs Smt.Shakuntala Bai And 5 Ors. on 22 May, 2024

Author: Anil Verma

Bench: Anil Verma

                                                                 1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                          MA No. 1526 of 2013
                                      (HDFC GEN.INS.CO.LTD. Vs SMT.SHAKUNTALA BAI AND 5 ORS. AND OTHERS)

                                                               MA/01791/2013
                           Dated : 22-05-2024
                                  Shri Abdul Rahim Khan, learned counsel for the appellant.

                                  Shri Lokendra Malviya, learned counsel for the respondent [R-6].

Shri L. Shunondo Chandiramani, learned counsel for the respondent [R-1], [R-5].

Counsel for the appellant submits that some of the related MA regarding accident have been decided on merit, therefore, he prays for and is granted time to file judgment passed in the aforesaid cases.

List after six weeks.

(ANIL VERMA) JUDGE

Divyansh