GAURAV V. GIANANI Vs. ORIENTAL INSURANCE COMPANY LTD

JUDGEMENT

(1.) This Appeal under Clause 15 of the Letters Patent arises out of an Oral Order dtd. 24/6/2019 passed by the learned Single Judge in Special Civil Application No.13678 of 2012, whereby, the Petition filed by the original petitioners has been dismissed.

(2.) The Petition was filed praying inter-alia as under:

(3.) The facts in brief are as under: