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Lucky Bharat Garage Pvt. Ltd. Vs South Eastern Coalfields Ltd. and Another
Decision:
Dismissed
07-02-2011
.... not have resulted from any act of or omission of the common carrier, cannot be said to be an act of God. The Supreme Court in case of Patel Roadways Limited Vs. Birla Yamaha Limited, , has observed in para 40 of its judgment as under: 40. In the case of Muralidhar Mohanlal v. Rivers Steam Navi ...
Chhattisgarh High Court
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