REGENT COMPUTRONICS PVT. LTD.

NATIONAL INSURANCE CO. LTD. Appellant

V/S

ABDUL KARIM Respondents

Referred Judgements :-

KESHARDEO CHAMRIA V/S. RADHA KISSEN CHAMRIA [REFERRED TO]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
RAJESH VS. RAJBIR SINGH [REFERRED TO]
KALPANARAJ VS. TAMIL NADU STATE TRANSPORT CORPN. [REFERRED TO]
RAMLA AND OTHERS VS. NATIONAL INSURANCE COMPANY LIMITED AND OTHERS [REFERRED TO]
UNITED INDIA INSURANCE COMPANY LIMITED VS. SATINDER KAUR [REFERRED TO]

JUDGEMENT

(1.) Heard Mr U. R. Timble for the applicant.

(2.) By a separate order delay in instituting this Revision Application was condoned without prejudice to the issue of maintainability of the Revision Application.

(3.) The matter was heard on merits, and since this Court was satisfied that no case was made out to interfere with the impugned award, the issue of maintainability or otherwise the Revision Application has not been gone into.

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NATIONAL INSURANCE CO. LTD. Vs. ABDUL KARIM

Referred Judgements :-

JUDGEMENT

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