Punjab-Haryana High Court
Religare Health Insurance Company Ltd vs Chairman, Permanent Lok Adalat, And Anr on 6 October, 2020
Author: Sudhir Mittal
Bench: Sudhir Mittal
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Sr. No.105
CWP-16333-2020
Date of decision : 6.10.2020
Religare Health Insurance Company Limited
..... Petitioner
VERSUS
The Chairman, Permanent Lok Adalat and another
..... Respondents
CORAM: HON'BLE MR. JUSTICE SUDHIR MITTAL
Present: Mr. S.C. Bhola, Advocate, for the petitioner.
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SUDHIR MITTAL, J. (Oral)
The Registry has raised an objection that illegible documents have been filed, but learned counsel for the petitioner insisted upon Registry to put the case for hearing without filing of legible documents.
Today, learned counsel for the petitioner prays for withdrawal of the writ petition with liberty to file a fresh one with the legible copies of the documents/annexures.
Dismissed as withdrawn with the aforementioned liberty.
(SUDHIR MITTAL) JUDGE 6.10.2020 Ramandeep Singh Whether speaking / reasoned Yes / No Whether Reportable Yes/ No 1 of 1 ::: Downloaded on - 07-10-2020 21:16:33 :::