Supreme Court - Daily Orders
National Insurance Company Ltd. vs Rita Devi . on 25 August, 2014
Bench: Jagdish Singh Khehar, Arun Mishra
ITEM NO.21+58 COURT NO.7 SECTION XIV
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)....CC No(s).
13002/2014
(Arising out of impugned final judgment and order dated 09/01/2014
in FAO No. 453/2012 passed by the High Court of H.P. at Shimla)
NATIONAL INSURANCE COMPANY LTD. Petitioner(s)
VERSUS
RITA DEVI & ORS. Respondent(s)
(With appln. (s) for c/delay in filing SLP)
With
SLP(C)......CC No.13754/2014
(With appln. (s) for c/delay in filing SLP and office report)
Date : 25/08/2014 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr.Vishnu Mehra, Adv.
Ms. Manjeet Chawla, Adv.
Mrs.Sakshi Gupta, Adv.
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.
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petitions are accordingly dismissed.
Signature Not Verified(SATISH KUMAR YADAV) (PHOOLAN WATI ARORA) Digitally signed by Satish Kumar Yadav Date: 2014.10.18 COURT MASTER 12:14:21 IST Reason: ASSISTANT REGISTRAR