Madhya Pradesh High Court
The New India Assurance Com.Ltd. vs Naresh Kumar Kol on 10 April, 2018
THE HIGH COURT OF MADHYA PRADESH
MA-222-2016
(THE NEW INDIA ASSURANCE COM.LTD. Vs NARESH KUMAR KOL)
6
Jabalpur, Dated : 10-04-2018
Advocates are abstaining from Court work.
Respondent No.1-Naresh Kumar Kol is present in person.
Heard on I.A. No.4597/2018.
sh This is an application for withdrawal of the amount deposited by the appellant Insurance Company before the e ad Tribunal.
It is submitted by the respondent that marriage of his Pr daughter is fixed on 26.04.2018 and for that purpose he is in need a of money.
hy Considering the aforesaid aspect, this application is allowed.
ad The Tribunal is directed to release the amount deposited by the M Insurance Company on filing an application along with certified copy of the order passed today by the respondent Naresh Kumar of Kol in this regard.
rt Certified copy today.
ou (NANDITA DUBEY) C JUDGE h ig H b Digitally signed by BHARTI GADGE Date: 2018.04.10 12:13:47 +05'30'