Punjab-Haryana High Court
Sanjay vs Bijender & Ors on 30 September, 2014
Daily Lok Adalat Bench No.1
514 F.A.O. No. 3466 of 2014
SANJAY V/S BIJENDER SINGH & OTHERS
Present: Mr. N.K.Malhotra, Advocate
for the appellant
Mr. Ram Avtar, Advocate with
Mr. Ramesh Lal, Manager for
United India Insurance Co. Ltd.
****
The matter was settled between the parties vide order of this Court dated 02.09.2014. Pursuant to that order United India Insurance Company Limited has brought a crossed-cheque of HDFC Bank bearing No. 984110 dated 29.09.2014 for `40,000/- (Rs. Forty Thousand Only) in favour of the appellant which has been handed over to Mr. N.K.Malhotra, 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
30.09.2014 (R.K.NEHRU)
Janki MEMBER
JANKI BHATT
2014.10.01 16:23
I attest to the accuracy and
integrity of this document
High Court Chandigarh