Punjab-Haryana High Court
Dhfl Pramerica Life Insurance Company ... vs State Of Punjab And Ors on 13 October, 2017
Author: Kuldip Singh
Bench: Kuldip Singh
128
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-38930-2017
Date of Decision: 13.10.2017
DHFL PRAMERICA LIFE INSURANCE COMPANY LTD.
... Petitioner
VS.
STATE OF PUNJAB AND OTHERS
...Respondents
CORAM: HON'BLE MR. JUSTICE KULDIP SINGH.
Present: Mr. Hardeep Singh, Advocate
for the petitioner.
***
1. Whether the Reporters of local newspaper may be allowed to see the judgment?
2. To be referred to the Reporter or not.
3. Whether the judgment should be reported in the digest?
KULDIP SINGH, J. (ORAL)
Heard.
After hearing learned counsel for the petitioner it comes out that the petitioner wants an FIR be registered against the private respondents and the investigation be got conducted.
In view of the matter, the petitioner is relegated to avail the appropriate remedy before the concerned Illaqa Magistrate with an appropriate prayer under Section 156 (3) Cr. P.C. The petition stands disposed of.
October 13, 2017 (KULDIP SINGH)
Suresh Kumar JUDGE
Whether speaking / reasoned : Yes / No
Whether Reportable : Yes / No
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