New India Assurance Co. Ltd vs Reshma Sachdeva & Ors.
2012 Latest Caselaw 3253 Del

Citation : 2012 Latest Caselaw 3253 Del
Judgement Date : 15 May, 2012

Delhi High Court

New India Assurance Co. Ltd vs Reshma Sachdeva & Ors. on 15 May, 2012

Author: G.P. Mittal

*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                   Date of decision: 15th May, 2012
+    MAC.APP. 1141/2011

     NEW INDIA ASSURANCE CO. LTD.         ..... Appellant
                     Through Mr. Jitendra Kumar, Adv.
                             Mr. Manish Maini, Adv.
                             Mr. Sameer Nandwani, Adv.
              versus

     RESHMA SACHDEVA & ORS.          ..... Respondents
                 Through  Mr. Ashok Popli, 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.1112/2011 titled 'RESHMA SACHDEVA AND ORS. v. JASHWANT SINGH AND ORS.'

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

(G.P. MITTAL) JUDGE MAY 15, 2012 vk

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