Madhya Pradesh High Court
Oriental Insurance Co. Ltd. vs Chain Singh on 21 September, 2015
MA-4068-2007 (ORIENTAL INSURANCE CO. LTD. Vs CHAIN SINGH) 2 1 -09-20 1 5 Mrs. Amrit Ruprah, learned counsel for the appellant. Let the record of Claims Tribunal be requisitioned. Heard on the question of admission. The appeal is admitted for hearing. Issue notice to the respondents on payment of RF. within a period
of 7 days. (VANDANA KASREKAR) JUDGE