RASHIDA HAROON KUPURADE Vs. DIV MANAGER ORIENTAL INS CO LTD
LAWS(SC)-2010-2-64
SUPREME COURT OF INDIA (FROM: KARNATAKA)
Decided on February 08,2010

RASHIDA HAROON KUPURADE Appellant
VERSUS
DIV. MANAGER,ORIENTAL INS. CO.LTD. Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) Leave granted.
(3.) Despite notice having been served on the respondent Nos. 2 to 5, none of them have chosen to appear to oppose the appeal, when it is taken up for consideration. Learned counsel has, however, entered appearance on behalf of the respondent No.1/insurance company.;


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