Supreme Court - Daily Orders
M/S Nandeetas vs The New India Assurance Company Limited on 11 January, 2021
Bench: Rohinton Fali Nariman, Navin Sinha, K.M. Joseph
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 66 OF 2021
[@ SPECIAL LEAVE PETITION (C) NO. 24905 OF 2019]
M/S NANDEETAS Appellant (s)
VERSUS
THE NEW INDIA ASSURANCE COMPANY LIMITED Respondent(s)
O R D E R
Leave granted.
Having heard the learned counsel for the appellant as well as the respondent, we feel that the National Commission ought to have decided the matter itself, instead of remitting the matter to the State Commission. Accordingly, we set aside the order passed by the National Commission and direct the National Commission to decide the matter on merits as soon as possible, preferably within a period of six months from today.
In view of the above, the appeal is disposed of.
.......................J. [ ROHINTON FALI NARIMAN ] .......................J. [ NAVIN SINHA ] Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2021.01.12 .......................J. 16:17:09 IST Reason: [ K.M. JOSEPH ] New Delhi;
January 11, 2021.
ITEM NO.28 Court 3 (Video Conferencing) SECTION XVII-A
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). 24905/2019
(Arising out of impugned final judgment and order dated 12-09-2019 in FA No. 2170/2017 passed by the National Consumers Disputes Redressal Commission, New Delhi) M/S NANDEETAS Petitioner(s) VERSUS THE NEW INDIA ASSURANCE COMPANY LIMITED Respondent(s) (IA No. 160392/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 11-01-2021 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE NAVIN SINHA HON'BLE MR. JUSTICE K.M. JOSEPH For Petitioner(s) Mr. Shridhar Y. Chitale, Adv.
Ms. Sujata Kurdukar, AOR For Respondent(s) Mr. P. K. Seth, Adv.
Mrs. Manjeet Chawla, Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal is disposed of in terms of the signed order. Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (NISHA TRIPATHI) COURT MASTER BRANCH OFFICER
(Signed order is placed on the file)