Himachal Pradesh High Court
Oriental Insurance Company Ltd vs Kamla Devi And Others on 9 October, 2015
Author: Rajiv Sharma
Bench: Rajiv Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
CWP No. 2906/2008
.
Decided on: 9.10.2015
Oriental Insurance Company Ltd. ................Petitioner
Versus
Kamla Devi and others ..........Respondents
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Coram
of
Hon'ble Mr. Justice Rajiv Sharma, Judge
Whether approved for reporting?1
For the petitioner rt : None
For the Respondents : Mr. K.C. Sankhyan, Advocate, for
respondents No.1 to 5.
Mr. Rajiv Rai, Advocate, for respondent
No. 7.
Rajiv Sharma, Judge (Oral):
The matter was taken up in the morning session at 10.30 A.M. and then again at 10.45 A.M., however, there is no representation on behalf of the petitioner. Accordingly, the petition is dismissed for default, so also pending applications, if any.
(Rajiv Sharma) Judge October 9, 2015 (vikrant) 1 Whether the reporters of the local papers may be allowed to see the judgment?
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