New India Assurance Co.Ltd. vs Rimjhim Ispat Ltd. & Ors.
2012 Latest Caselaw 1179 Del

Citation : 2012 Latest Caselaw 1179 Del
Judgement Date : 21 February, 2012

Delhi High Court

New India Assurance Co.Ltd. vs Rimjhim Ispat Ltd. & Ors. on 21 February, 2012

Author: G.P. Mittal

*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                  Reserved on: 17th February, 2012
                                Pronounced on: 21st February, 2012
+    MAC APP.41/2011
     NEW INDIA ASSURANCE CO.LTD.                       ..Appellant

                       Through      Mr.Kanwal Choudhary, Adv.

             Versus

     RIMJHIM ISPAT LTD. & ORS.                   ...Respondents

                       Through      Mr.P.K.Sharma, Adv. for R-1
                                    and R-2

     CORAM:
     HON'BLE MR. JUSTICE G.P.MITTAL

                        JUDGMENT

G. P. MITTAL, J.

1. The present Appeal is dismissed in terms of the judgment passed today in MAC APP.36/2011 titled 'NEW INDIA ASSURANCE COMPANY LTD. V. RAMJHIM ISPAT LTD. & ORS.'

2. For detailed order, please see the above mentioned judgment.

(G.P. MITTAL) JUDGE FEBRUARY 21, 2012 N

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