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LAWS(CHH)-2015-12-34

PRAMILA BAI, NANDLAL, KU. NANDINI, ROSHAN KUMAR, KU. RAJNI & ORS. Vs. SANJAY KUMAR, RAVINDER SINGH, UNITED INDIA INSURANCE CO. LTD. & ORS.

Decided On December 01, 2015
Pramila Bai, Nandlal, Ku. Nandini, Roshan Kumar, Ku. Rajni And Ors. Appellant
V/S
Sanjay Kumar, Ravinder Singh, United India Insurance Co. Ltd. And Ors. Respondents

Referred Judgements :-

<JY>2015</JY><JV>LAWS(CHH)12</JV><JN>34</JN> <HC>HIGH COURT OF CHHATTISGARH</HC> <APL>PRAMILA BAI,NANDLAL,KU. NANDINI,ROSHAN KUMAR,KU. RAJNI & ORS.</APL> <RP>SANJAY KUMAR,RAVINDER SINGH,UNITED INDIA INSURANCE CO. LTD. & ORS.</RP> <DT>DECEMBER 01,2015</DT> <JGN>CHANDRA BHUSHAN BAJPAI</JGN> <ADV>SOMNATH VERMA,SMITA JHA,DASHRATH GUPTA</ADV> <AT>WRIT PETITION (227) NO. 284 OF 2015</AT> <SI> <ACT>CONSTITUTION OF INDIA,1950</ACT><S>ART.226</S><ACT>MOTOR VEHICLES ACT,1988</ACT><S>S.166</S><ACT>CODE OF CIVIL PROCEDURE,1908</ACT><S>S.10</S> CONSTITUTION OF INDIA,1950 ARTICLE 226 MOTOR VEHICLES ACT,1988,SECTION 166 - CIVIL PROCEDURE CODE,1908 SECTION 10 WRIT PETITION - COMPENSATION - CLAIM PETITION - TWO CLAIM PETITIONS FILED BY PETITIONER ARISING FROM SAME ACCIDENT - IT IS NOT MENTIONED T [REFERRED TO]

JUDGEMENT

(1.) Return has been filed on behalf of respondent No.3. Return has not been filed on behalf of respondents 1 and 2.

(2.) Heard on admission.

(3.) The petition is admitted for consideration.

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ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..

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