Supreme Court - Daily Orders
V. Pathmavathi vs Bharthi Axa General Insurance Co. Ltd. on 16 December, 2022
Bench: A.S. Bopanna, Dipankar Datta
ITEM NO.26 COURT NO.13 SECTION XII
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). 32248/2022
(Arising out of impugned final judgment and order dated 31-01-2020
in CMA No. 2806/2013 passed by the High Court Of Judicature At
Madras)
V. PATHMAVATHI & ORS. Petitioner(s)
VERSUS
BHARTHI AXA GENERAL INSURANCE CO. LTD. & ORS. Respondent(s)
( IA No.188953/2022-CONDONATION OF DELAY IN FILING and IA
No.188955/2022-EXEMPTION FROM FILING O.T. and IA No.188954/2022-
CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS and IA
No.188957/2022-DELETING THE NAME OF PETITIONER/RESPONDENT )
Date : 16-12-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE DIPANKAR DATTA
For Petitioner(s) Mr. T. Harish Kumar, AOR
Mr. Praveen Alexander, Adv.
Mr. Navneet Dagar, Adv.
Mr. Subham Kothari, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay in filing and re-filing the SLP is condoned. Application (IA No.188957/2022) filed by the learned counsel for the petitioners seeking deletion of the name of respondent no.3 (K.Dhakshinamoorthy) from the array of parties is allowed.
Cause titled be amended accordingly.
Signature Not VerifiedIssue notice to the remaining respondents. Digitally signed by Nisha Khulbey Date: 2022.12.16 16:38:03 IST Reason:
(NISHA KHULBEY) (DIPTI KHURANA)
SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR