Madhya Pradesh High Court
The New India Insurance Com.Ltd. vs Smt.Ram Kali on 4 April, 2018
THE HIGH COURT OF MADHYA PRADESH
MA-1133-2014
(THE NEW INDIA INSURANCE COM.LTD. Vs SMT.RAM KALI)
2
Gwalior, Dated : 04-04-2018
Shri R.V. Sharma, learned counsel for the appellant.
Let steps afresh be taken by the appellant for service of notice
on respondent No.1 on current, complete correct address. Process fee
by registered AD within a period of seven days and it made returnable sh within a period of four weeks.
e ad Pr (SANJAY YADAV) JUDGE a hy ad M pwn* Digitally signed by PAWAN KUMAR of Date: 2018.04.04 18:50:50 +05'30' rt ou C h ig H