Madhya Pradesh High Court
New India Assurance Company Ltd. vs Smt.Manju Doneria on 22 November, 2016
WP 1169/2014
22.11.2016
Shri S.Gajendragadkar, learned counsel for the petitioner.
Shri N.S.Tomar, learned counsel for the respondents No.1
to 4.
Shri V.K.Bharadwaj, learned senior counsel assisted by Shri Raman Tiwari, learned counsel for the respondent No.5.
Learned counsel for the petitioner prays for time to respond to the objection raised against the maintainability of the review petition the Motor Accident Claims Tribunal in view of Order 47 Rule 1 (1) (a) of CPC and Rule 240 of Madhya Pradesh Motor Vehicles Rules, 1994.
List on 28.11.2016.
(Rohit Arya) Judge SP