Madhya Pradesh High Court
Universal Sampo General Ins.Co.Ltd. vs Smt. Prem Bai on 4 September, 2017
MA-1174-2017 (UNIVERSAL SAMPO GENERAL INS. C0.LTD. Vs SMT. PREM BAI) 04-09-20
1 7 None for the appellant. In absence of learned counsel for the appellant, the case is adjourned.
Office is directed to call for the record List this case along-With the record after two weeks. (RAJ EEV KUMAR DUBEY) JUDGE VS