Magma Hdi General Insurance Co. Thr vs Bhupendra Sharma on 10 December, 2021

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Madhya Pradesh High Court

Magma Hdi General Insurance Co. Thr vs Bhupendra Sharma on 10 December, 2021

Bench: Satish Kumar Sharma

                                     1
               HIGH COURT OF MADHYA PRADESH,
                        BENCH AT GWALIOR
                             MA-93-2017
     (Magma HDI General Insurance Company Ltd. Vs. Bhupendra
                            Sharma & Ors.)

Gwalior, Dated : 10/12/2021

        Shri Vinay Kumar, learned counsel for the appellant.

        Smt. Meena Singhal, learned counsel for respondents No.1 and

2. Learned counsel for the appellant seeks adjournment. Learned counsel for respondents No.1 and 2 has serious objection.

List this matter in the month of February, 2022. In case further adjournment is sought by the appellant, interim relief granted earlier shall stand vacated on the next date of hearing.

Cross objections filed by respondents No.1 and 2 are taken on record.

I.A. No.1151/2017 stands disposed of.

(SATISH KUMAR SHARMA) JUDGE rahul Digitally signed by RAHUL SINGH PARIHAR DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=eac942476567cd1b39b3da46068403462fdf82ab676d0cde4d ee473fe77953f5, pseudonym=68E0B84BAE73376CD071289B3D9FE728CE00D487, serialNumber=0275C4F803F94C47998BE5C534E21BDED910FD4AB9D 159B55575E814D05B2EED, cn=RAHUL SINGH PARIHAR Date: 2021.12.10 17:53:24 +05'30'

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