Supreme Court - Daily Orders
The New India Assurance Company Ltd vs Hussain Babulal Shaikh on 11 December, 2021
Bench: B.R. Gavai, Krishna Murari
ITEM NO.1 Court 17 (Video Conferencing) SECTION XIII-B
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).9331/2017
(Arising out of impugned final judgment and order dated 15-11-2016
in WP No.1770/2015 passed by the High Court Of Judicature At
Bombay)
THE NEW INDIA ASSURANCE COMPANY LTD Petitioner(s)
VERSUS
HUSSAIN BABULAL SHAIKH & ORS. Respondent(s)
(IA No.39573/2017 - CONDONATION OF DELAY IN FILING, IA
No.39575/2017 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 11-12-2021 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. R. N. Poddar, AOR (N/P)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
When the matter was listed on 02.07.2019 none appeared on behalf of the petitioner. However, in order to give another opportunity, the matter was adjourned. Today also none appeared for the petitioner.
We have perused the judgment of the Single Judge of the Bombay High Court. We do not find any error either on facts and in law to interfere with the impugned judgment, however, we condone the delay.
The special leave petition is, accordingly, dismissed. Pending application(s), if any, stands disposed of.
Signature Not Verified Digitally signed by DEEPAK SINGH (ARJUN BISHT) Date: 2021.12.11 16:52:09 IST (KAMLESH RAWAT) Reason: COURT MASTER (SH) COURT MASTER (NSH)