Supreme Court - Daily Orders
Menoka Mondal vs Oriental Insurance Co. Ltd. on 10 August, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.35 COURT NO.8 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 21948/2015
(Arising out of impugned final judgment and order dated 05/05/2015
in FMA No. 3260/2013 passed by the High Court Of Calcutta)
MENOKA MONDAL AND ORS. Petitioner(s)
VERSUS
ORIENTAL INSURANCE CO. LTD. AND ANR. Respondent(s)
Date : 10/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Santi Ranjan Das,Adv.
Mrs Sarla Chandra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioners and perused the relevant material.
We do not find any legal and valid ground for interference. The special leave petition is dismissed.
(MADHU BALA) (ASHA SONI)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Madhu Bala
Date: 2015.08.11
15:46:05 IST
Reason: