Delhi High Court
Bajaj Allianz General Insurance Co Ltd vs Bimla Yadav & Ors on 21 February, 2012
Author: G. P. Mittal
Bench: G.P.Mittal
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Reserved on: 15th February, 2012
Pronounced on: 21st February, 2012
+ MAC.APP. 455/2010
BAJAJ ALLIANZ GENERAL INSURANCE CO LTD
..... Appellant
Through Mr. Rajat Brar, Advocate Proxy
Counsel for Ms. Rameeza
Hakeem, Advocate
versus
BIMLA YADAV & ORS ..... Respondents
Through Ms. Shalinee Rawat, Advocate
for the Respondents No.1 to 7
CORAM:
HON'BLE MR. JUSTICE G.P.MITTAL
JUDGMENT
G. P. MITTAL, J.
1. The present Appeal is dismissed in terms of the judgment passed today in MAC APP.466/2010 titled 'ANITA A PATHAK V. RAJ BAHADUR & ORS.'
2. For detailed order, please see the above mentioned judgment.
(G.P. MITTAL) JUDGE FEBRUARY 21, 2012 vk