Punjab-Haryana High Court
New India Assurance Company Limited vs Smt. Pushpa Rani And Others on 30 June, 2010
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
FAO No.1357 of 1996
Date of decision:30.06.2010
New India Assurance Company Limited ....Appellant
versus
Smt. Pushpa Rani and others ...Respondents
CORAM: HON'BLE MR. JUSTICE K. KANNAN
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Present: Mr. L.M.Suri, Senior Advocate, with Ms. Radhika Suri,
Advocate, for the appellant.
Mr. Inderjeet Sharma, Advocate, for the respondents.
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1. Whether reporters of local papers may be allowed to see the
judgment ?
2. To be referred to the reporters or not ?
3. Whether the judgment should be reported in the digest ?
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K.Kannan, J. (Oral)
For orders, see FAO No.1356 of 1996 of even date.
(K.KANNAN) JUDGE 30.06.2010 sanjeev