HINDUSTAN AERONAUTICS LIMITED Vs. NATIONAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) MR . R.K. Gupta, learned Counsel for the appellants and Mr. S.M. Bajpai, learned Counsel for the respondent No. 2 Punjab National Bank and perused the record.

(2.) MS . Alka Saxena has submitted her written arguments for National Insurance Company Limited.

(3.) ALL these eighteen appeals having arisen out of the common facts and circumstances are taken up together for decision.