Supreme Court - Daily Orders
Icici Lombard General Insurance Co. ... vs M/S Global Minetec on 13 August, 2021
Bench: Hemant Gupta, A.S. Bopanna
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 4552/2021
ICICI LOMBARD GENERAL INSURANCE
CO. LTD. Appellant(s)
VERSUS
M/S GLOBAL MINETEC Respondent(s)
O R D E R
We find no ground to interfere with the impugned order passed by the National Consumer Disputes Redressal Commission (NCDRC). The civil appeal is, accordingly, dismissed.
Pending interlocutory application(s), if any, is/are disposed of.
.......................J. [ HEMANT GUPTA ] .......................J. [ A.S. BOPANNA ] New Delhi;
AUGUST 13, 2021.
Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2021.08.14 12:38:45 IST Reason: ITEM NO.21 Court 12 (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
Civil Appeal No(s). 4552/2021 ICICI LOMBARD GENERAL INSURANCE CO. LTD. Appellant(s) VERSUS M/S GLOBAL MINETEC Respondent(s) (IA No.91767/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.91761/2021-STAY APPLICATION and IA No.91764/2021-PERMISSION TO FILE LENGTHY LIST OF DATES) Date : 13-08-2021 This appeal was called on for hearing today. CORAM : HON'BLE MR. JUSTICE HEMANT GUPTA HON'BLE MR. JUSTICE A.S. BOPANNA For Appellant(s) Ms. Sakshi Mittal, AOR Mr. Vishnu Mehra, Adv.
Mr. Anant Mehrotra, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The civil appeal is dismissed 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)