New India Assurance Co. Ltd. vs Amrik Parshad & Ors.
2012 Latest Caselaw 2240 Del

Citation : 2012 Latest Caselaw 2240 Del
Judgement Date : 30 March, 2012

Delhi High Court

New India Assurance Co. Ltd. vs Amrik Parshad & Ors. on 30 March, 2012

Author: G.P. Mittal

*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                     Reserved on: 21st March, 2012
                                  Pronounced on: 30th March, 2012
+    MAC APP. 726/2010

     NEW INDIA ASSURANCE CO. LTD.          .... Appellant
                     Through: Mr. Sameer Nandwani, Adv.
                              for Mr. K.L. Nandwani, Adv.
              versus

     AMRIK PARSHAD & ORS.                       .... Respondents
                 Through:           Mr. S. K. Parashar, Adv.


     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.855/2010 titled 'AMRIK PRASAD v. SUNIL KUMAR & ORS.'

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

(G.P. MITTAL) JUDGE MARCH 30, 2012 vk

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