ECONOMIC TRANSPORT ORGANISATION Vs. ORIENTAL INSURANCE CO. LTD.
LAWS(SC)-2010-2-94
SUPREME COURT OF INDIA
Decided on February 17,2010

ECONOMIC TRANSPORT ORGANISATION Appellant
VERSUS
Oriental Insurance Co. Ltd. and Anr. Respondents

JUDGEMENT

R.V. Raveendran, J. - (1.) Leave granted in the Special Leave Petitions.
(2.) As we have answered the questions referred in Economic Transport Organisation v. Charan Spinning Mills (P) Ltd. CA No. 5611 of 1999 decided today these matters are to be listed before the respective Regular Benches for disposal with reference to the facts of each case.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.