Madhya Pradesh High Court
Bajaj Allianz General Insurance ... vs Ku. Pooja Bhargav on 2 December, 2015
1 M.A.No.1127/2015
02/12/2015
Shri N.S. Tomar, Advocate for the appellant. Heard on I.A. No.5547/2015 , an application for exemption from filing certified copy of the impugned award on the ground that certified copy of the award is annexed in connected M.A. No. 1128/2015, hence, duly attested copy of the impugned award may be accepted by the Registry.
Upon hearing the learned counsel for the appellant, office is directed to accept the duly attested copy of impugned award filed alongwith this appeal. I.A. No.5547/2015 is accordingly allowed and closed.
(Rohit Arya) Judge Shalini