Madhya Pradesh High Court
The Reliance General Insurance Co. Ltd. vs Nanuram And 3 Ors. on 21 August, 2015
1
M.A. No. 1966 / 2012
21/08/2015
Shri Zafar Qureshi learned Counsel for the
appellant.
Shri Subhodh Choudhary, learned Counsel for the
respondent Nos.1 & 2.
Learned Counsel for the appellant prays for time to pay fresh process regarding the unserved respondents.
By way of indulgence, last opportunity of two weeks time is granted to the Counsel for the appellant.
Subject to compliance, Registry is directed to issue notice to the unserved respondents by registered as well as ordinary mode within a week. Notices be made returnable within two weeks, thereafter.
Failure to pay the process within the stipulated time and the appeal shall be dismissed without reference to this Court.
List after service of notices on the unserved respondents.
(Mrs. S.R. Waghmare)
sumathi Judge