Punjab-Haryana High Court
Pilloukhera Adarsh Society Ltd vs Cholamandalam M/S General Insurance on 27 April, 2012
Author: Jitendra Chauhan
Bench: Jitendra Chauhan
FAO No. 6856 of 2010 -1-
THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
FAO No.6856 of 2010
In MACT Case No. 225 of 2009
Pilloukhera Adarsh Society Ltd ...Appellant
Versus
Cholamandalam M/s General Insurance ...Respondents
Company Ltd & others
CORAM:HON'BLE MR. JUSTICE JITENDRA CHAUHAN
Present: Mr. R.N. Lohan Advocate
for the appellants. (In FAO No. 1934 of 2011)
& for respondent Nos. 3 and 4(In FAO NO.6856 of 2010)
Ms. Vandana Malhotra, Advocate
for respondent No. 3 ( In FAO No.1934 of 2011)
& for respondent No.1. ( In FAO NO.6856 of 2010)
Mr Jasmer Singh, Advocate for
Mr. Vikram Singh, Advocate
for appellant ( In FAO No.6856 of 2010)
& for respondent No.2 (In FAO No.1934 of 2011)
JITENDRA CHAUHAN, J. (ORAL)
For the detailed reasons recorded in judgment of even date, in FAO No. 1934 of 2011 titled as Bimla and another Vs.. Rajpal Singh and others which shall form part of this judgment, this FAO is dismissed on merits.
27.4.2012 ( JITENDRA CHAUHAN) aarti JUDGE