HEM RAJ Vs. ORIENTAL INSURANCE CO. LTD. AND ORS.
LAWS(SC)-2017-11-169
SUPREME COURT OF INDIA
Decided on
November 22,2017
HEM RAJ
Appellant
VERSUS
Oriental Insurance Co. Ltd. and Ors.
Respondents
JUDGEMENT
Mr. Adarsh Kumar Goel, J. -
(1.) Heard.
(2.) We do not find any ground to interfere with the impugned order. The special leave petition is, accordingly, dismissed.
(3.) Pending application(s), if any, shall also stand disposed of. SLP(C) No. 24163 of 2016;
(2.) We do not find any ground to interfere with the impugned order. The special leave petition is, accordingly, dismissed.
(3.) Pending application(s), if any, shall also stand disposed of. SLP(C) No. 24163 of 2016;
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