The Oriental Insurance Co. Ltd. vs Shri Manohar Lal Ahuja & Ors.
2012 Latest Caselaw 552 Del

Citation : 2012 Latest Caselaw 552 Del
Judgement Date : 25 January, 2012

Delhi High Court

The Oriental Insurance Co. Ltd. vs Shri Manohar Lal Ahuja & Ors. on 25 January, 2012

Author: G.P. Mittal

*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                    Decided on: 25th January, 2012
+    FAO 110/2003

     THE ORIENTAL INSURANCE CO. LTD. ..... Appellants
                   Through: Mr. Pankaj Seth, Advocate.

                 versus

     SHRI MANOHAR LAL AHUJA & ORS...... Respondents
                  Through: Mr. O.P. Mannie, Advocate for
                            R-1 & 2.
                            Mr. Navneet Goyal, Advocate
                            for R-4.
     CORAM:
     HON'BLE MR. JUSTICE G.P.MITTAL

                          JUDGMENT

G. P. MITTAL, J. (ORAL)

1. The present Appeal is dismissed in terms of the judgment passed today in FAO 328/2003 titled 'MANOHAR LAL AHUJA & ORS. v. MOHD. ALLAM KHAN & ORS.'

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

(G.P. MITTAL) JUDGE JANUARY 25, 2012 vk

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