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Judgment
4 paragraphs · 69 wordsBhaskar Raj Pradhan, J
1.
Heard the learned Senior Counsel for the Appellants. It is submitted that this issue raised in the present appeal is covered by the judgment of this Court in MAC Appeal No. 06 of 2025 (The Manager, HDFC ERGO General Insurance Co. Ltd. vs. Laxmi Sherpa.
2.
Issue notice upon the respondent, subject to filing of requisite within three days.
3.
List thereafter, on 27.07.2026.