Supreme Court - Daily Orders
Iffco Tokio General Insurance Co. Ltd. vs Murti Devi . on 23 March, 2015
Bench: Chief Justice, M.Y. Eqbal, Arun Mishra
ITEM NO.47 COURT NO.1 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) No(s).8394/2015
(Arising out of impugned final judgment and order dated 21/01/2015
in MACAP No. 72/2015 passed by the High Court of Delhi at New
Delhi)
IFFCO TOKIO GENERAL INSURANCE CO. LTD. Petitioner(s)
VERSUS
MURTI DEVI & ORS. Respondent(s)
(With prayer for interim relief and office report)
Date : 23/03/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. K.K. Bhat, Adv.
For Mr. Ranjan Kumar Pandey,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Dismissed. However, question of law raised is kept open to be agitated in an appropriate case.
(Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2015.03.23 16:42:18 IST Reason: