Madhya Pradesh High Court
The New India Assurance Co. Ltd. vs Smt. Deva Gautam on 8 December, 2014
M.A. 752/2012
08.12.2014
Shri Harpreet Ruprah, learned counsel for the appellant.
Respondent No. 1 to 7 are not served.
Shri Sardar Avtar Singh, learned counsel for the respondent No. 8.
Notices issued to the respondent No. 1 to 6 by registered AD have been returned unserved with the report that the addresses of the noticee are incomplete.
The appellant is directed to again pay fresh process fee by ordinary mode with correct address within 15 days, notice for admission be issued to the respondent No. 1 to 7, be made returnable within eight weeks.
Record of the Claims Tribunal be called for. This appeal be listed along with MA No. 88/12, 756/12 and CR No. 93/12 in week commencing 02032015.
(M.K. Mudgal) Judge MOHSIN/