REGENT COMPUTRONICS PVT. LTD.

Lorin Gurung Appellant

V/S

Sakhi Chand Mahto Respondents

Referred Judgements :-

UNITED INDIA INSURANCE VS. AJMER SINGH COTTON AND GENERAL MILLS [REFERRED TO]
NATIONAL INSURANCE COMPANY LTD VS. NIPHA EXPORTS PVT LTD [REFERRED TO]
APSRTC VS. M RAMADEVI [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LTD VS. GENUS POWER INFRASTRUCTURE LTD [REFERRED TO]
ANDISAMY CHETTIAR VS. SUBBURAJ CHETTIAR [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. PRANAY SETHI [REFERRED TO]

JUDGEMENT

(1.) Both the interlocutory application (I.A. No.6919 of 2021) and the main appeal are being decided by this common order.

(2.) This interlocutory application being I.A. No. 6919 of 2021 has been filed by the respondent-Insurance Company under Order XLI Rule 27(1)(b) read with Sec. 151 of the Code of Civil Procedure.

(3.) Heard learned counsel for the parties on this interlocutory application.

Click here to view full judgment.

LORIN GURUNG Vs. SAKHI CHAND MAHTO

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address