REGENT COMPUTRONICS PVT. LTD.

SHRI PAL Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
RAJ KUMAR VS. AJAY KUMAR [REFERRED TO]
SYED SADIQ VS. DIVISIONAL MANAGER, UNITED INDIA INS. CO. [REFERRED TO]
SANDEEP KHANUJA VS. ATUL DANDE & ANR. [REFERRED TO]
REKHA JAIN VS. NATIONAL INSURANCE CO. LTD. [REFERRED TO]

JUDGEMENT

(1.) This petition has been filed by the petitioner inter-alia claiming compensation for the injury suffered by him due to negligence in his treatment at the respondent no.3 hospital.

(2.) This Court, on 27.11.2015, had passed the following order:

(3.) This petition is now listed before this Court for determining the compensation that the petitioner is entitled to.

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SHRI PAL Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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