IN RE: UNITED INDIA INSURANCE CO. LTD. AND ORS. (02.07.2018 - SC)   Vs. IN RE: UNITED INDIA INSURANCE CO. LTD. AND ORS.

JUDGEMENT

(1.) Leave granted.

(2.) The appellants, four insurance companies are aggrieved by the judgment dtd. 9/12/2016 of the Punjab & Haryana High Court passed in a Public Interest Litigation being Writ Petition CWP No. 6626 of 2015, issuing certain directions regarding payment of fee to its empanelled advocates.

(3.) Brief facts of the case resulting into the judgment of the Division Bench are:-