Supreme Court - Daily Orders
Hans Raj vs Oriental Insurance Company Limited on 18 February, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari
ITEM NO.4 COURT NO.7 SECTION XV
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). 3511/2020
(Arising out of impugned final judgment and order dated 15-10-2019
in SBCMA No. 1305/2009 passed by the High Court Of Judicature For
Rajasthan At Jodhpur)
HANS RAJ Petitioner(s)
VERSUS
ORIENTAL INSURANCE COMPANY LIMITED & ANR. Respondent(s)
(FOR ADMISSION and IA No.22491/2020-EXEMPTION FROM FILING O.T. )
Date : 18-02-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s)
Mr. H.D. Thanvi, Adv.
Ms. Preeti Thanvi, Adv.
Mr. Rishi Matoliya, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable within four weeks. Dasti, in addition, is permitted.
(DEEPAK SINGH) (VIDYA NEGI)
COURT MASTER (SH) COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
DEEPAK SINGH
Date: 2020.02.19
17:19:19 IST
Reason: