Allow Cookies!
By using our website, you agree to the use of cookies
The Rajasthan high court recently penalized ICICI Lombard general insurance company with Rs 10 lakh for brewing several judges of District judge’s cadre as parties to petition filed by it.
Justice Sanjeev Prakash Sharma saw that the petition was filed in an attempt to influence compensation case pending before the judges. Opining that this amounted to abuse process of law, Hence it was dismissed with a penalty of Rs 10 lakhs.
On being confronted about the submission the counsel of ICICI prayed for the leave of the court to withdraw petition. However the court refused the withdrawal and went on dismissing the petition instead. The intent behind the impleadment suggests that this was an attempt of “wrongfully influencing “Compensation Commissioner in compensation cases pending before them.
86540
103860
630
114
59824