NATIONAL INSURANCE CO LTD Vs. SAHEB SINGH
LAWS(SC)-2009-7-184
SUPREME COURT OF INDIA
Decided on July 20,2009

NATIONAL INSURANCE CO. LTD. Appellant
VERSUS
SAHEB SINGH Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Heard learned Counsel for the appellant.
(3.) In spite of service of notice, nobody has entered appearance on behalf of the respondent to contest the prayer made in this appeal.;


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