Madhya Pradesh High Court
The New India Assurance Comp; Ltd vs Smt. Vandana Bathare on 23 September, 2021
Author: Virender Singh
Bench: Virender Singh
1 MA-1717-2013
The High Court Of Madhya Pradesh
MA-1717-2013
(THE NEW INDIA ASSURANCE COMP; LTD Vs SMT. VANDANA BATHARE AND OTHERS)
3
Jabalpur, Dated : 23-09-2021
Heard through Video Conferencing.
Shri Dinesh Koshal, counsel for the appellant.
None for the respondent Nos.1 to 8/claimants.
Shri Sushil Goswami, counsel for the respondent Nos.9 and 10. I.A. No.3955/2018-an application for disbursement of the amount has already been disposed of on 20.04.2018.
Therefore, no further order is warranted on the said application. In absence of counsel for the respondent Nos.1 to 8/claimants, the case is adjourned.
List after four weeks alongwith M.A. No.1707/2013.
(VIRENDER SINGH) JUDGE @shish Signature Not Verified SAN Digitally signed by ASHISH KUMAR JAIN Date: 2021.09.24 10:36:32 IST