Madhya Pradesh High Court
I.C.I.C.I. Lombard Motor Insurance vs Smt. Mamta Uaikey on 19 August, 2014
Misc. Appeal No.2513/2011
19/08/2014
None for the appellant.
None for the respondents No. 1 to 5.
Shri Anup Shrivastava, learned counsel for the respondent No.7.
Admit.
No notice is necessary to the respondents No. 1 to 5 in view of the fact that respondents No.1 to 5, though served, are not represented.
Let the appeal be posted for final hearing in due course alongwith MA No.2600/2011.
Interim relief to remain in operation, if condition precedent is complied with, till final disposal of this appeal.
(K.K. Trivedi) Judge shukla-