LAWS(P&H)-2016-1-406

GURDEEP KAUR Vs. GURCHARAN SINGH & ORS.

Decided On January 20, 2016
GURDEEP KAUR Appellant
V/S
Gurcharan Singh and Ors. Respondents

JUDGEMENT

(1.) Compliance reports of the directions given by order dated 19.12.2015 filed in court on behalf of Member Secretary, Haryana State Legal Services Authority, Panchkula, and also by the Member Secretary, Punjab Legal Services Authority, Chandigarh, are taken on record.

(2.) The affidavit of Sibash Kabiraj, IPS, Deputy Inspector General of Police, Traffic & Highways, (H) at Karnal, on behalf of Director General of Police, Haryana, Panchkula and also the affidavit of Mr. Sandeep Sharma, PPS, Deputy Superintendent of Police, Traffic, Punjab, Chandigarh, are taken on record.

(3.) The list of names and contact details of Nodal Officer supplied by Mr. Sandeep Suri, Advocate, for General Insurance Council is also taken on record.