M/S Medsave Helath Care (Tpa) Ltd vs Kular Hospital And Anr
2024 Latest Caselaw 5974 P&H

Punjab-Haryana High Court

M/S Medsave Helath Care (Tpa) Ltd vs Kular Hospital And Anr on 15 March, 2024

Author: Suvir Sehgal

Bench: Suvir Sehgal

                                                        Neutral Citation No:=2024:PHHC:037791




                                                                2024:PHHC:037791

            IN THE HIGH COURT OF PUNJAB & HARYANA AT
                           CHANDIGARH
(213-2)
                                                           FAO-1526-2014 (O&M)
                                                       Date of decision:- 15.03.2024
M/s Medsave Health Care (TPA) Ltd.
                                                                           ... Appellant
                                          Versus
Kular Hospital and another                                            ... Respondents

CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

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

       Mr. P.S.Rana, Advocate for the respondent No.2.
       (Service of respondent No.1 was ordered to be proceeded against
       ex-parte by this Court vide order dated 13.02.2015).
       ****
SUVIR SEHGAL, J. (ORAL)

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

aside the impugned order dated 30.10.2023 passed by the learned Additional

District Judge, Chandigarh as well as award dated 09.03.2011 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:037791

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