Citation : 2012 Latest Caselaw 5286 Del
Judgement Date : 4 September, 2012
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of decision: 4th September, 2012
+ MAC APP. 517/2004
THE NEW INDIA ASSURANCE CO. LTD. ..... Appellant
Through: Mr. Pankaj Seth, Adv.
versus
SUNEETA DEVI & ORS. ..... Respondents
Through: Nemo.
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. 516/2004 titled 'THE NEW INDIA ASSURANCE CO. LTD. v. MRS. MITHILESH DEVI & ORS.'
2. For detailed order, please see the above mentioned judgment.
(G.P. MITTAL) JUDGE SEPTEMBER 04, 2012 vk
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