Supreme Court - Daily Orders
Joydeep Banerjee vs Religare Health Insurance Company Ltd on 5 December, 2025
Author: Dipankar Datta
Bench: Dipankar Datta
ITEM NO.25 COURT NO.8 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
Civil Appeal No(s). 13626/2025
JOYDEEP BANERJEE & ANR. Appellant(s)
VERSUS
RELIGARE HEALTH INSURANCE COMPANY LTD. & ORS. Respondent(s)
FOR ADMISSION
Date : 05-12-2025 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPANKAR DATTA
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
For Appellant(s) : Ms. Priya Aristotle, AOR
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
1. The appellants are granted liberty to file an affidavit within two weeks from date pleading that in the questionnaire which was filled up at the time of proposal. The answer to the question “Purpose of travel- aviation training” was not in the negative.
2. Relist the civil appeal after three weeks.
(JATINDER KAUR) (SUDHIR KUMAR SHARMA)
P.S. to REGISTRAR COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
JATINDER KAUR
Date: 2025.12.06
13:18:52 IST
Reason: