Supreme Court - Daily Orders
Meena Devi vs D.M., New India Assurance Co.Ltd. . on 27 January, 2014
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ITEM NO.55 COURT NO.13 SECTION XVII
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 (Civil) No(s).24007/2012
(From the judgement and order dated 22/03/2012 in RP No.3763/2008 of The
NATIONAL CONSUMERS DISPUTES REDRESSAL COMMISSION, NEW DELHI)
MEENA DEVI Petitioner(s)
VERSUS
D.M., NEW INDIA ASSURANCE CO.LTD. & ORS. Respondent(s)
(With prayer for interim relief and office report )
Date: 27/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s)
Mr. Kirtiman Singh, Adv.
Mr. Gautam Narayan,Adv.
Mr. Mubashir Mushtaq, Adv.
Mr. Swami Dharmendra Balyogi, Adv.
Mr. T.V.S. Ragha Vendra Sreyas, Adv.
For Respondent(s)
Mr. Anand Vardhan Sharma, Adv.
Mr. Amit Tyagi, Adv.
Mr. V.K. Vashu, Adv.
Mr. V.S. Pandey, Adv.
Mr. Rameshwar Prasad Goyal,Adv.
Mr. Kunal Chatterji ,Adv.
Ms. Maitrayee Banerjee, Adv.
UPON hearing counsel the Court made the following
O R D E R
Learned counsel for the petitioner is allowed four weeks’ time to file rejoinder affidavit.
[ Neeta ] [ Usha Sharma]
Sr. P.A. Court Master