LAWS(DLH)-2019-11-387

MEENAKSHI Vs. RANJEET (RELIANCE GENERAL INSURANCE CO. LTD.)

Decided On November 05, 2019
MEENAKSHI Appellant
V/S
Ranjeet (Reliance General Insurance Co. Ltd.) Respondents

JUDGEMENT

(1.) Exemption allowed, subject to all just exceptions.

(2.) The application stands disposed-off.

(3.) For the reasons mentioned in the application, it is allowed.