Chattisgarh High Court
United India Insurance Company Limited vs Keshwar Mahto 29 Mac/194/2018 United ... on 1 May, 2019
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
MAC No. 199 of 2018
United India Insurance Company Ltd. Versus Keshwar Mahto & Others
01/5/2019 Shri Dashrath Gupta, Advocate for the appellant.
Shri A. N. Pandey, Advocate appearing on behalf of
respondent Nos. 1 to 5/claimants and prays for two weeks time
to file vakalatnama on behalf of respondent Nos. 1 to 5.
Time as prayed for is granted. Issue fresh notice to the respondent No. 6 by way of ordinary mode as well as by registered post on payment of PF within seven days.
Notice be made returnable within four weeks. Call for the record of the concerned Tribunal. The MAC No. 192/2018 decided by the coordinate Bench on 01.02.2018. Registry is directed to attach the disposal case (MAC No. 192/2018) with the instant case.
List this case alongwith MAC Nos. 188/2018, 80/2018, 194/2018, 76/2018, 82/2018, 91/2018, 196/2018 after eight weeks.
Sd/-
(Gautam Chourdiya) Judge amita