Delhi High Court
Icici Lombard General Insurance Co.Ltd vs Rakhi & Ors on 16 July, 2012
Author: G. P. Mittal
Bench: G.P.Mittal
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Reserved on: 15th May , 2012
Pronounced on: 16th July, 2012
+ MAC.APP. 539/2012
ICICI LOMBARD GENERAL INSURANCE CO.LTD.
..... Appellant
Through Mr. Khalid Arshad, Advocate
for Ms. Rameeza Hakeem,
Advocate
versus
RAKHI & ORS ..... Respondents
Through Mr. S.N. Parashar, Advocate
CORAM:
HON'BLE MR. JUSTICE G.P.MITTAL
JUDGMENT
G. P. MITTAL, J.
1. The present Appeal is disposed of in terms of the judgment passed today in MAC APP. 390/2011 titled 'RAKHI v SATISH KUMAR & ORS'.
2. For detailed order, please see the above mentioned judgment.
(G.P. MITTAL) JUDGE JULY 16, 2012 pst MAC APP No.539/2012 Page 1 of 1