Punjab-Haryana High Court
United India Insurance Company Limited vs Gurjit Kaur And Others on 2 December, 2009
Author: Nirmaljit Kaur
Bench: Nirmaljit Kaur
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
--
FAO No. 2451 of 2008
Date of decision: 2nd December 2009
United India Insurance Company Limited ........ Appellant
Versus
Gurjit Kaur and others .......Respondent(s)
Coram: Hon'ble Ms Justice Nirmaljit Kaur
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Present: Mr. D.P. Gupta, Advocate
for the appellant.
Mr. K.S. Chahal, Advocate
for respondents No.1 to 3.
Mr. R.S. Dhaliwal, Advocate
for respondent No.4.
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1. Whether Reporters of local papers may be
allowed to see the judgement?
2. To be referred to the Reporter or not?
3. Whether the judgement should be reported in
the Digest?
Nirmaljit Kaur, J.
For orders, see F.A.O. No.2084 of 2008 titled as ICICI Lombard General Insurance Company Limited vs. Smt. Sanjida and another, decided on 02-12-2009.
(Nirmaljit Kaur) Judge 2nd December 2009 mohan