Madhya Pradesh High Court
United Insurance Company Ltd. Branch ... vs Santosh @ Chintu on 13 May, 2023
Author: Vivek Agarwal
Bench: Vivek Agarwal
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE NATIONAL LOK ADALAT
HON'BLE SHRI JUSTICE VIVEK AGARWAL
&
SHRI ADITYA ADHIKARI, SR. ADVOCATE
ON THE 13 th OF MAY, 2023
MISC. CIVIL CASE No. 1952 of 2019
BETWEEN:-
UNITED INSURANCE COMPANY LTD. BRANCH OFFICE
PATNI COMPLEX THR. AUTHORIZED SIGNATORY
DIVISIONAL MANAGER, 1454, RAJKIRANA BUILDING
WRITE TOWN (MADHYA PRADESH)
.....APPLICANT
(BY SHRI SOMESH SHUKLA - ADVOCATE)
AND
1. SANTOSH @ CHINTU S/O DUNGAR, AGED ABOUT
40 YEARS, R/O VILL. RIDHORA, P.S. LOKHIKHEDA
TAH. SOUNSAR (MADHYA PRADESH)
2. TULSI BAI W/O SANTOSH, AGED ABOUT 35 YEARS,
R/O VILLAGE RIDHORA (GHOGHARA) POLICE
STATION LOKHIKHEDA, TEHSIL SOUNSAR
(MADHYA PRADESH)
3. KISORE S/O SADA SHIV RAO BALPANDEY, AGED
ABOUT 30 YEARS, KHARI WARD, PANDURNA,
(MADHYA PRADESH)
4. SURESH S/O BAURAO TAWRE R/O GANESH WARD,
PANDURNA, P.S.PANDURNA (MADHYA PRADESH)
.....RESPONDENTS
This application coming on for conciliation this day, the Bench passed
the following:
ORDER
Signature Not Verified Signed by: AMIT JAIN Signing time: 5/16/2023 3:24:52 PM 2 Application for restoration perused.
For the reasons stated in the application duly supported with an affidavit, sufficient cause to condone the delay is made out. Subject to payment of cost of Rs.500/- to be paid by the applicants with the Madhya Pradesh High Court Legal Services Committee, this MCC is allowed. M.A.No.848/2006 be restored to its original number and be listed for orders before appropriate Bench. However, it is directed that if the appellant succeeds, he will not be entitled to interest for the period when the appeal remained dismissed.
In above terms, this application is disposed of.
(VIVEK AGARWAL) (ADITYA ADHIKARI)
MEMBER MEMBER
amit
Signature Not Verified
Signed by: AMIT JAIN
Signing time:
5/16/2023 3:24:52 PM