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Chattisgarh High Court

Shriram General Insurance Co. Limited vs Vinay Kumar Pathak 7 Wps/3034/2018 ... on 13 April, 2018

                                HIGH COURT OF CHHATTISGARH, BILASPUR

                                                    Order Sheet

                                             MCC No. 306 of 2018

                     Shriram General Insurance Co.Ltd. Versus Vinay Kumar Pathak & Ors.




13.04.2018

Shri P.Acharya on behalf of Shri Amrito Das, Advocate for the appellant.

The counsel for the appellant prays for 2 days' time for removing the defaults. As prayed, 2 days' time is granted to remove the defaults failing which the appeal shall automatically stands dismissed without further reference to the Board.

Sd/-

(P. Sam Koshy) JUDGE Sumit