Madhya Pradesh High Court
United India Insurance Company Limited vs Parimal Singh Gurjar on 4 July, 2023
Author: Roopesh Chandra Varshney
Bench: Roopesh Chandra Varshney
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
MA No. 3819 of 2023
(UNITED INDIA INSURANCE COMPANY LIMITED Vs PARIMAL SINGH GURJAR AND OTHERS)
Dated : 04-07-2023
Shri B.N. Malhotra - Advocate for the appellant.
I s s u e notice to the respondents on merits as well as on
I.A.No.3271/2023, which is an application under Section 5 of Limitation Act, on payment of process fee by registered AD as well as ordinary mode. Process fee be paid within seven working days.
Notices be made returnable within three weeks.
In the meanwhile, record of concerned MACT be requisitioned. List after service of notice.
(ROOPESH CHANDRA VARSHNEY) JUDGE Adnan Signature Not Verified Signed by: ADNAN HUSAIN ANSARI Signing time: 04-07-2023 06:15:06 PM