Citation : 2012 Latest Caselaw 7057 Del
Judgement Date : 10 December, 2012
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of decision: 10th December, 2012
+ MAC. APP. 1003/2011
NEW INDIA ASSURANCE COMPANY LTD. ..... Appellant
Through: Mr. Sameer Nandwani, Adv.
versus
SAIRA BANO & ORS. ...... Respondents
Through Mr. Anshuman Bal, Adv. for R-1 to R-5.
Mr. Pankaj Seth, Adv. for R-9.
CORAM:
HON'BLE MR. JUSTICE G.P.MITTAL
JUDGMENT
G. P. MITTAL, J. (ORAL)
1. The present Appeal is allowed in terms of the judgment passed today in MAC.APP. 599/2011 titled 'NEW INDIA ASSURANCE COMPANY LTD. v. SAIRA BANO & ORS.'
2. For detailed order, please see the above mentioned judgment.
(G.P. MITTAL) JUDGE DECEMBER 10, 2012 vk
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