Iqbal Khan Vs Surjee Devi & Ors

Delhi High Court 7 Feb 2024 First Appeal From Order No. 366 Of 2018, Civil Miscellaneous Application No. 31263, 31264 Of 2018 (2024) 02 DEL CK 0021
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

First Appeal From Order No. 366 Of 2018, Civil Miscellaneous Application No. 31263, 31264 Of 2018

Hon'ble Bench

Dharmesh Sharma, J

Advocates

Madhu Sudan Bhayana, Madahv Shah, Pradhuman, Vikrant Rana, Arjun Khatri, Pankaj Gupta

Final Decision

Dismissed

Acts Referred
  • Employee�s Compensation Act, 1923 - Section 3, 4, 4A(3), 4A(3)(b), 10, 10(A), 10(B), 11, 17, 19, 30(1)(aa)
  • Code of Civil Procedure, 1908 - Section 151

Judgement Text

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Case Metadata
  • Ck Citation: (2024) 02 DEL CK 0021
  • Coram: Dharmesh Sharma, J
  • Bench: Single Bench
  • Advocates: Madhu Sudan Bhayana, Madahv Shah, Pradhuman, Vikrant Rana, Arjun Khatri, Pankaj Gupta
  • Result: Dismissed
Referenced Acts & Sections
  • Employee�s Compensation Act, 1923 - Section 3, 4, 4A(3), 4A(3)(b), 10, 10(A), 10(B), 11, 17, 19, 30(1)(aa)
  • Code of Civil Procedure, 1908 - Section 151
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