Madhya Pradesh High Court
Bajaj Allianz General Insurance ... vs Smt.Ramkalibai on 6 January, 2016
M.A.No.527/2015 06.01.2016 Parties through their counsel. I.A. No.2437/15 is an application for condonation of delay.
Arguments heard. The same is allowed. The delay stands condoned. I.A. Stands allowed. Appeal is admitted for final hearing. List the same in due course. Record be requisitioned.
(S.C. Sharma) Judge Karuna