Supreme Court - Daily Orders
Lal Singh Marabi vs National Insurance Co. Ltd. on 25 January, 2017
Bench: Chief Justice, N.V. Ramana, D.Y. Chandrachud
ITEM NO.9 COURT NO.1 SECTION IVA
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).21856/2014
(Arising out of impugned final judgment and order dated 04/04/2013
in MA No.4056/2006 passed by the High Court of M.P. at Jabalpur)
LAL SINGH MARABI Petitioner(s)
VERSUS
NATIONAL INSURANCE CO. LTD. AND ORS Respondent(s)
(With appln.(s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 25/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr.V.Sushant Gupta, Adv.
Dr. Kailash Chand, AOR(NP)
For Respondent(s) Mr.Ravi Bakshi, Adv.
Mr.Sudhir Mathur, Adv.
Mr. Chander Shekhar Ashri, Adv.
Upon hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner states, that the arguing counsel for the petitioner has been admitted to a hospital, and an adjournment has accordingly been sought.
At request, and in the interest of justice, post after two weeks.
Signature Not Verified (SATISH KUMAR YADAV) (RENUKA SADANA) Digitally signed by SATISH KUMAR YADAV Date: 2017.01.25 17:28:30 TLT Reason: AR-CUM-PS ASSISTANT REGISTRAR