Himachal Pradesh High Court
Reliance General Insurance Co. Ltd. vs . Geeta Devi & Ors. on 8 April, 2026
Author: Sushil Kukreja
Bench: Sushil Kukreja
Reliance General Insurance Co. Ltd. Vs. Geeta Devi & ors.
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FAO (MV) No.46 of 2026 08.04.2026 Present: Mr. Jagdish Thakur, Advocate, for the appellant.
As per report of the Registry, steps for the service of respondents not taken. Learned counsel for the appellant of undertakes to do the needful within a period of two days.
On doing the needful within the stipulated period, let rt notice be issued to the respondents, returnable within six weeks.
List thereafter.
( Sushil Kukreja ) Judge April 08, 2026 (V.Himalvi) ::: Downloaded on - 08/04/2026 20:37:25 :::CIS