Punjab-Haryana High Court
Joginder Singh Sharma vs Sanjeev Kumar & Others on 28 July, 2014
Daily Lok Adalat Bench No.1
510 F.A.O. No. 3180 of 2010
JOGINDER SINGH SHARMA V/S SANJEEV KUMAR & OTHERS
Present: Mr. Surjit Singh Sandhu, Advocate
for the appellant
Ms. Vandana Malhotra, Advocate for
Bajaj Allianz General Insurance Co. Ltd.
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The matter was settled between the parties vide order of this Court dated 1.7.2014. Pursuant to that order Bajaj Allianz General Insurance Company Limited has brought a crossed-cheque of HDFC Bank bearing No. 637872 dated 22.07.2014 for `23,000/- (Rs.Twenty Three Thousand Only) in favour of the appellant which has been handed over to Mr. Surjit Singh Sandhu, Advocate.
In view of the above, the appeal stands disposed of as settled.
Copy of the order be supplied/sent to the counsel/parties and file be returned to the High Court.
(R.S.MONGIA)
PRESIDENT
28.07.2014 (R.K.NEHRU)
Janki MEMBER
Bhatt Janki
2014.07.31 10:07
I attest to the accuracy and
integrity of this document
High Court Chandigarh