Chattisgarh High Court
National Insurance Company Limited vs Khorin Bai Sori And Ors. 5 Mac/1588/2019 ... on 26 August, 2019
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
MAC No. 925 of 2014
National Insurance Company Limited Versus Khorin Bai Sori And Ors.
1
26.08.2019 Shri Shantanu Parmanand appears on behalf of Shri Goutam Khetrapal,
counsel for the appellant.
Shri S.P.Sahu, counsel for respondent No.1.
Respondents No.2 & 3 are reported to unserved. Let fresh notice be issued to unserved respondents on the application (I.A.No. 01/2014) for condonation of delay in filing this appeal, on payment of P.F. as per rules.
Post this matter after 5 weeks for consideration on I.A.No. 01/2014.
Sd/-
(Sanjay Agrawal) Judge Anjani