Madhya Pradesh High Court
National Insurance Co.Ltd. vs Sujan Singh & Ors. on 29 October, 2015
MA-301-2004
(NATIONAL INSURANCE CO.LTD. Vs SUJAN SINGH & ORS. )
29-10-2015
None for the appellant.
Shri AK Mangal, learned counsel for respondent No.1.
Notice against respondent No.2 has already been dispensed with.
In spite of service of notices upon respondents 3(I) and 3(ii) through publication in Dainik Bhaskar on 23/4/2015 no one is present on their behalf.
It being as admitted appeal vide order dated 2/9/2004, office is directed to list it for final hearing in due course.
(U.C. MAHESHWARI) JUDGE