Punjab-Haryana High Court
Bablu @ Vinod vs Jagdish Chander & Ors on 7 May, 2019
Author: Avneesh Jhingan
Bench: Avneesh Jhingan
214(B)
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
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FAO No.5779 of 2015 (O&M)
Date of Decision : 07.05.2019
Bablu @ Vinod
Appellant
Versus
Jagdish Chander and others
Respondents
CORAM: HON'BLE MR. JUSTICE AVNEESH JHINGAN
Present: Mr. Sanjeev Kodan, Advocate
for respondent No.3.
Mr. Gaurav Aggarwal, Advocate
for the appellant.
Mr. Dheeraj Narula, Advocate
for respondents No.1 & 2.
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AVNEESH JHINGAN, J (Oral)
For reasoned order, see order of even date passed in FAO No.8209 of 2015 titled as Reliance General Insurance Company Ltd. Vs. Bablu @ Vinod and others.
[AVNEESH JHINGAN] JUDGE May 07, 2019 pankaj baweja
1. Whether speaking/ reasoned : Yes / No
2. Whether reportable : Yes / No 1 of 1 ::: Downloaded on - 13-05-2019 05:55:54 :::