Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 2]

Madhya Pradesh High Court

Smt. Tasabbar vs Chola Mandlam Insurance Company ... on 25 August, 2022

Author: Vijay Kumar Shukla

Bench: Vijay Kumar Shukla

1 HIGH COURT OF MADHYA PRADESH AT INDORE CIVIL REVISION NO.382 OF 2022 (Smt. Tasabeer vs. Branch Manager, Cholamandalam Insurance Company Limited, Neemuch) Indore, Dated 25.08.2022 Mr. Subodh Choudhary, learned counsel for the applicant. None for the non-applicant. Issue notice to the non-applicant on payment of process-fee within seven working days by both modes, returnable within six weeks.

(VIJAY KUMAR SHUKLA) JUDGE Arun/-

Digitally signed by ARUN NAIR Date: 2022.08.25 18:33:10 +05'30' 2

HIGH COURT OF MADHYA PRADESH AT INDORE CIVIL REVISION NO.382 OF 2022 (Smt. Tasabeer vs. Branch Manager, Cholamandalam Insurance Company Limited, Neemuch)