Citation : 2012 Latest Caselaw 3641 Del
Judgement Date : 31 May, 2012
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of decision: 31st May, 2012
+ MAC.APP. 507/2012
VINOD & ORS ..... Appellants
Through: Mr. Navneet Goyal with
Ms. Suman. N. Rawat, Adv.
versus
BABAR BHAN & ORS ..... Respondents
Through: Ms. Shantha Devi Raman,
Advocate for R-3.
CORAM:
HON'BLE MR. JUSTICE G.P.MITTAL
JUDGMENT
G. P. MITTAL, J. (ORAL)
1. The present Appeal is allowed in terms of the judgment passed today in MAC APP.234/2012 titled 'IFFCO TOKIO GENERAL INSURANCE CO. LTD. v. SMT. VINOD & ORS.'
2. For detailed order, please see the above mentioned judgment.
(G.P. MITTAL) JUDGE MAY 31, 2012 vk
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