Bajaj Allianz General Insurance ... vs Smt. Guddi Bai
2025 Latest Caselaw 4589 MP

Madhya Pradesh High Court

Bajaj Allianz General Insurance ... vs Smt. Guddi Bai on 19 February, 2025

Author: Gurpal Singh Ahluwalia

Bench: Gurpal Singh Ahluwalia

                                                               1                                  MP-4236-2024
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT GWALIOR
                                                        MP No. 4236 of 2024
                               (BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LTD. Vs SMT. GUDDI BAI AND OTHERS )



                          Dated : 19-02-2025
                                Shri Naresh Singh Tomar - Advocate for petitioner.

                                Shri Vibhor Kumar Sahu - Advocate for respondents No.1 to 5.

Heard on I.A.No.1066/2025, an application for dispensing with the service of notice on respondents No.6 and 7.

It is submitted by counsel for petitioner that this petiton has been filed

against the order by which delay in filing claim petition has been condoned, therefore, in this writ petition, petitioner has not claimed any relief against respondents No.6 and 7. Even if service of notice on respondents No.6 and 7 is dispensed with, it will not have any adverse effect on the outcome of writ petition.

At the risk/cost of petitioner, service of notice on respondents No.6 and 7 is hereby dispensed with.

It is submitted by counsel for claimant that in W.P. (s) Civil No.166/2024 which is pending before the Supreme Court of India, the

counsel for the Ministry of Road Transport and Highways has made a statement that amendment which is under challege is proposed to be amended and, accordingly, by order dated 15.01.2025, the case has been adjourned for 25.02.2025.

Awaiting the outcome of W.P.(s) Civil No.166/2024, this petition is adjourned sine die with liberty to the parties to make a mention after the

2 MP-4236-2024 disposal of W.P. (s) Civil No.166/2024.

In the meanwhile, by interim order dated 31.08.2024, the Claims Tribunal has been permitted to proceed with the matter, but it is directed that final judgment shall not be pronounced.

Accordingly, interim order shall continue till final disposal of this petition.

(G. S. AHLUWALIA) JUDGE

AK/-