Madhya Pradesh High Court
Iffco Tokio General Insurance Co. Ltd. vs Imrat Sonkar on 4 August, 2015
CR-200-2012 (IFFCO TOKIO GENERAL INSURANCE CO. LTD. Vs IMRAT SONKAR) 04- 08-2 0 1 5 Shri V. Bahadur, learned counsel for the applicant. As the revision has already been admitted and therefore, no further orders on admission are necessary. (RAVI SHANKAR J HA) JUDGE