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Punjab-Haryana High Court

Sheela Devi And Ors vs Suresh Kumar And Ors on 27 November, 2015

               Daily Lok Adalat                                                 Bench No.1


               504                             F.A.O. No. 992 of 2006

               SHEELA DEVI AND ANR. V/S SURESH KUMAR AND ORS


              Present:             Mr. Durgesh Aggarwal, Advocate
                                   for the appellants

                                   Mr. Jagjit Singh, Advocate for
                                   Mr. Ashwani Talwar, Advocate with
                                   Mr. Sachin Ohri, Dy. Manager and
                                   Ms. Sarpreet Kaur Ahluwalia, Sr. Legal Executive for
                                   Bajaj Allianz General Insurance Co. Ltd.

                                   ****

The matter was settled between the parties vide order of this Court dated 30.10.2015. Pursuant to that order Bajaj Allianz General Insurance Company Limited has brought a crossed-cheque of HDFC Bank bearing No.691282 dated 06.11.2015 for `3,00,000/- (Rs. Three Lac Only) in favour of appellant No.2-Om Parkash which has been handed over to Mr. Durgesh Aggarwal, 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


               27.11.2015                                            (R.K.NEHRU)
               Janki                                                  MEMBER




JANKI BHATT
2015.11.30 16:12

I attest to the accuracy of this document High Court Chandigarh