Supreme Court - Daily Orders
Sangeeta Joshi vs Icici Lombard General Insurance Co. ... on 4 December, 2023
Author: Hima Kohli
Bench: Hima Kohli
ITEM NO.22 COURT NO.12 SECTION XI
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. 26839/2023
(Arising out of impugned final judgment and order dated 28-11-2022
in FAFO No. 279/2020 passed by the High Court Of Judicature At
Allahabad)
SANGEETA JOSHI & ORS. PETITIONER(S)
VERSUS
ICICI LOMBARD GENERAL INSURANCE CO. LTD. & ANR. RESPONDENT(S)
( IA No.245238/2023-CONDONATION OF DELAY IN FILING and IA
No.245237/2023-EXEMPTION FROM FILING O.T. and IA No.245239/2023-
CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS )
Date : 04-12-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s)
Mr. Tungesh, AOR
Mrs. Shipra Tripathi, Adv.
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
1. Delay condoned.
2. We are not inclined to interfere with the order impugned herein under Article 136 of the Constitution of India.
3. The petition for Special Leave to Appeal is dismissed.
Signature Not Verified Digitally signed by POOJA SHARMA4. Pending application(s), if any, shall stand disposed of.
Date: 2023.12.05 11:42:10 IST Reason: (POOJA SHARMA) (NAND KISHOR)
COURT MASTER (SH) COURT MASTER (NSH)