Madhya Pradesh High Court
Future Generale India Ins. Co.Ltd. vs Budhwara Devi on 11 November, 2014
Misc. Appeal No.2330/2014
11/11/2014
Shri T.S. Lamba, learned counsel for the
appellant.
Shri Rakesh Kumar Jain, learned counsel for
the respondents No.1,2,3,6 and 7.
Since the miscellaneous appeal is already admitted and interim stay has been granted, prayer for vacation of which cannot be considered at this stage, IA No.15211/2014 stands rejected.
Interim order is made absolute. IA No.14383/2014 stands allowed.
Be listed for final hearing in due course, after the record of the MACT is received.
(K.K. Trivedi) Judge shukla-