Madhya Pradesh High Court
Branch Manager New India Assurance ... vs Smt Tara Yadav on 17 April, 2023
Author: Vivek Agarwal
Bench: Vivek Agarwal
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
MA No. 2175 of 2023
(BRANCH MANAGER NEW INDIA ASSURANCE COMPANY LIMITED Vs SMT TARA YADAV AND OTHERS)
Dated : 17-04-2023
Smt. Asghari Khan - Advocate for the appellant.
Shri J.K. Dixit - Advocate for respondents No.1 to 5.
Shri J.K. Dixit prays for and is granted two weeks' time to file reply to the I.A. No.5565/2023.
Issue notice on I.A. No.5565/2023 to respondents No.6 and 7 on payment of process fee by registered A.D. post within seven days.
Notices be made returnable within four weeks. In the meanwhile, record of the Tribunal be also called for. List the case after four weeks.
(VIVEK AGARWAL) JUDGE Tabish Signature Not Verified SAN Digitally signed by MOHD TABISH KHAN Date: 2023.04.17 19:11:24 IST