Supreme Court - Daily Orders
Oriental Insurance Company Limited vs Chandra Devi on 31 October, 2018
Bench: R. Banumathi, Indira Banerjee
ITEM NO.1 COURT NO.11 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 36845/2018
(Arising out of impugned final judgment and order dated 19-09-2017
in MAC No. 448/2010 passed by the High Court Of Chhatisgarh At
Bilaspur)
ORIENTAL INSURANCE COMPANY LIMITED Petitioner(s)
VERSUS
CHANDRA DEVI & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.149947/2018-CONDONATION OF DELAY
IN FILING)
Date : 31-10-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Abhshek Kumar,Adv.
Mr. Sudhir Naagar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner.
Delay condoned.
We are not inclined to interfere with the impugned order in exercise of our jurisdiction under Article 136 of the Constitution of India. The special leave petition is, accordingly, dismissed.
Pending application(s), if any, shall also stand disposed Signature Not Verified of.
Digitally signed by MAHABIR SINGH Date: 2018.10.31 16:31:30 IST Reason:(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER