Himachal Pradesh High Court
Company Limited vs . Gurmeet Singh (Deceased) on 15 May, 2026
Cholamandalam M/s General Insurance Company Limited vs. Gurmeet Singh (deceased) through LRs and others .
FAO No. 282 of 2023 15.05.2026 Present: Mr. Virender Sharma, Advocate, for the appellant.
Mr. Manohar Lal Sharma, Advocate, for respondents No. 1(i) to 1(iv).
Mr. Shubham Negi, Advocate, vice Mr. J.R. Poswal, Advocate, for respondents No. 2 & 3.
of CMP Nos. 30815, 30817, 30818 of 2025 From a perusal of the applications, it is evident that rt release of money was sought on account of the marriage which was solemnized on 11th & 12th November, 2025. On account of lapse of time, the present applications have become infructuous and are disposed of accordingly.
CMP No. 30820 of 2025In the present application for release has been filed seeking money on account of the marriage of the applicant. No proof qua the marriage of the applicant has been filed along with the present application.
In view thereof, the application stands disposed of.
(Bipin C. Negi) Judge 15th May, 2026 (Tarun) ::: Downloaded on - 16/05/2026 13:27:04 :::CIS