Smt. Kusum Billaiya & Ors. vs New India Assurance Co. Ltd.
2012 Latest Caselaw 1501 Del

Citation : 2012 Latest Caselaw 1501 Del
Judgement Date : 2 March, 2012

Delhi High Court

Smt. Kusum Billaiya & Ors. vs New India Assurance Co. Ltd. on 2 March, 2012

Author: G.P. Mittal

*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                       Decided on: 2nd March, 2012
+    MAC.APP. 105/2012

     SMT. KUSUM BILLAIYA & ORS. .... Appellants
                     Through:  Mr.O.P. Mannie Adv. for A-(a)
                              to 1(e).
              versus

     NEW INDIA ASSURANCE CO. LTD.     ..... Respondents
                  Through: Mr. Kanwal Chaudhary
                            Advocate
     CORAM:
     HON'BLE MR. JUSTICE G.P.MITTAL

                        JUDGMENT

G. P. MITTAL, J. (ORAL)

1. The present Appeal is dismissed as withdrawn in terms of the judgment passed today in MAC APP.739/2011 titled 'NEW INDIA ASSURANCE CO. LTD.V. SMT. KUSUM BILLAIYA & ORS.'

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

(G.P. MITTAL) JUDGE MARCH 02, 2012 vk

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