Medsave Healthcare Ltd & Anr vs Baba Budha Sahib Cardiac Centre Ltd & Ors
2024 Latest Caselaw 5972 P&H

Punjab-Haryana High Court

Medsave Healthcare Ltd & Anr vs Baba Budha Sahib Cardiac Centre Ltd & Ors on 15 March, 2024

Author: Suvir Sehgal

Bench: Suvir Sehgal

                                                        Neutral Citation No:=2024:PHHC:037833




                                                               2024:PHHC:037833

            IN THE HIGH COURT OF PUNJAB & HARYANA AT
                           CHANDIGARH
(213-1)
                                                            FAO-593-2015 (O&M)
                                                       Date of decision:- 15.03.2024
M/s Medsave Healthcare (TPA) Ltd. and another
                                                                         ... Appellants
                                          Versus
Baba Budha Sahib Cardiac Center Limited, Pruthi Hospital, Jalandhar and
others                                                                ... Respondents

CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

Present:- Mr. Ashwani Talwar, Advocate for the appellant.

           None for respondents No.1 and 3.

       Mr. P.S.Rana, Advocate for the respondent No.2.
       ****
SUVIR SEHGAL, J. (ORAL)

1. By way of present appeal, appellant has approached this Court for setting

aside the impugned order dated 05.11.2014 passed by the learned District Judge,

Chandigarh as well as award dated 04.03.2013 passed by the learned Arbitrator.

2. Counsel for the contesting parties submit that a similar matter came up

for consideration before this Court in FAO-1798-2015 titled as "M/s Medsave

Healthcare (TPA) Ltd. and another Versus Patel Hospital Pvt. Ltd. and another",

which was decided on 17.08.2023. It has been submitted that objections against

award dated 04.03.2013 were dismissed by the learned Additional District Judge,

Chandigarh vide order dated 16.01.2015, which has been upheld in the said appeal.

It has been further submitted that the present appeal is covered by the judgment

rendered in FAO-1798-2015.

3. For the reasons given by this Court in FAO-1798-2015, the present appeal is dismissed.

4. Pending application, if any, stands disposed of.

15.03.2024                                            (SUVIR SEHGAL)
Kamal                                                    JUDGE
          Whether Speaking/Reasoned                      Yes/No
          Whether Reportable                             Yes/No
                                                        Neutral Citation No:=2024:PHHC:037833

                                      1 of 1