Supreme Court of India
National Insurance Co. Ltd vs Bhagwani & Ors on 5 January, 2004
Equivalent citations: AIR 2004 SUPREME COURT 2874, 2004 AIR SCW 703, 2004 (2) ALL CJ 1179.1, 2004 (1) SCALE 69, 2004 (3) SCC 347, 2004 SCC(CRI) 779, 2004 (1) SRJ 557, (2003) 3 BANKCAS 428, (2004) 4 MAD LW 14, (2004) 1 SUPREME 275, (2006) 4 ACC 845, (2004) 54 ALL LR 548, (2005) 2 CURLJ(CCR) 432, (2004) 1 SCALE 69, 2004 ALL CJ 2 1179(1), (2004) 15 ALLINDCAS 445 (SC), (2004) 1 CURCC 162, (2004) 5 BOM CR 495
Bench: Chief Justice, S.B. Sinha
CASE NO.: Special Leave Petition (civil) 9215 of 2003 PETITIONER: National Insurance Co. Ltd. RESPONDENT: Bhagwani & Ors. DATE OF JUDGMENT: 05/01/2004 BENCH: CJI & S.B. Sinha. JUDGMENT:
J U D G M E N T By V.N. Khare, CJI & S.B. Sinha, J.
This Special Leave Petition is covered by a judgment of this Court in SLP (Civil) No. 9027 of 2003, National Insurance Co. Ltd. Vs. Swaran Singh & Ors, delivered today where it has been held that the learner's licence is also a valid licence.
It is accordingly dismissed.