Punjab-Haryana High Court
Nisha vs . Showkat Ahmed Bhatt And Another on 23 November, 2013
National Lok Adalat Bench No.2.
FAO No.2437 of 2012
Nisha Vs. Showkat Ahmed Bhatt and another
Present: None for the appellant.
Mr.Nitin Mittal, Advocate, for
Mr.Subhash Goyal, Advocate,
for respondent No.2 - Bajaj Allianz Gen. Ins. Co. Ltd.
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Cheque for the agreed amount submitted. However, learned counsel for the appellant has not come present to collect it. Appeal disposed of on agreed amount of `2,50,000/- (` Two Lakhs Fifty Thousand Only).
Lok Adalat Branch will deliver the cheque to learned counsel for the appellant.
Copy of the order be supplied to the learned counsel for the parties.
(A.L.Bahri) President (Kiran Anand Lall) 23.11.2013 Member P.seth Poonam Rani 2013.11.25 16:26 I attest to the accuracy and integrity of this document High Court,Chandigarh