Madhya Pradesh High Court
Bajaj Allianz General Insurance Co. vs Dinesh Kumar Baksaria on 23 September, 2015
MA-2917-2008
(BAJAJ ALLIANZ GENERAL INSURANCE CO. Vs DINESH KUMAR BAKSARIA)
23-09-2015
Shri T.S. Lamba, learned counsel for the appellant.
I.A. No. 8384/2014 has already been allowed by this Court on
24.7.2015 and the learned counsel for the appellant has served
the respondents by publication in the daily newspaper.
Learned counsel for the appellant is directed to file the copy of the newspaper along with the affidavit, therefore, no order is required to be passed on I.A. No. 8384/2015. Heard learned counsel for the appellant on the question of admission.
Appeal is admitted for hearing.
List this appeal for final hearing in due course. As the respondents have already appeared through their counsel, no notice is to be required.
Interim order dated 2.7.2008 is made absolute and will continue till the final disposal of this appeal. I.A. No. 6590/2008 is hereby disposed of.
(VANDANA KASREKAR) JUDGE