Madhya Pradesh High Court
Hari Narayan Singh Chouhan vs Life Nisurance Corporation Of India on 21 February, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-18165-2014
(HARI NARAYAN SINGH CHOUHAN Vs LIFE NISURANCE CORPORATION OF INDIA)
2
Jabalpur, Dated : 21-02-2018
Shri Vinod Tiwari, learned counsel for the petitioner.
Smt. A. Ruprah, learned counsel for the respondents.
Learned counsel for the petitioner submits that he is not ready today. Smt. Ruprah has no objection in granting adjournment. I.A. No.4006/2017 is rejected. List in due course.
sh (SUJOY PAUL) e JUDGE ad Pr a hy Biswal ad Digitally signed by SHIBA NARAYAN BISWAL M Date: 2018.02.21 15:00:52 +05'30' of rt ou C h ig H