Punjab-Haryana High Court
The Oriental Insurance Company Limited vs Smt. Savitri Devi And Others on 25 July, 2013
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
F.A.O. No. 435 of 2010 [O&M]
Date of Decision: July 25th, 2013
The Oriental Insurance Company Limited
.... Appellant
Versus
Smt. Savitri Devi and others .... Respondents
CORAM : HON'BLE MR. JUSTICE VIJENDER SINGH MALIK
1.Whether Reporters of local papers may be allowed to see the judgment?
2.Whether to be referred to the Reporters or not?
3.Whether the judgment should be reported in the Digest?
Present Mr. Sanjiv Pabbi, Advocate,
for the appellant.
Ms.Divya Sharma, Advocate,
Amicus curiae for the respondents.
VIJENDER SINGH MALIK, J.
Vide orders of even date, passed in F.A.O.No.433 of 2010 titled as The Oriental Insurance Company Limited Vs. Smt. Nanchi Devi and others, this appeal is partly allowed. For reasons, see the orders passed in the aforesaid appeal.
(VIJENDER SINGH MALIK) JUDGE July 25th, 2013 som Prakash Som 2013.07.31 12:30 I attest to the accuracy and integrity of this document