Supreme Court - Daily Orders
National Insurance Company Ltd. vs Narinder Gupta on 9 October, 2017
Bench: Madan B. Lokur, S. Abdul Nazeer, Deepak Gupta
ITEM NO.35 COURT NO.3 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 (C) No(s). 25889/2017
(Arising out of impugned final judgment and order dated 27-07-2017
in RP No. 1738/2017 passed by the National Consumer Disputes
Redressal Commission, New Delhi)
NATIONAL INSURANCE COMPANY LTD. Petitioner(s)
VERSUS
NARINDER GUPTA Respondent(s)
(FOR I.R.)
Date : 09-10-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Amit Kumar Singh, AOR
Mrs. K. Enatoli Sema, Adv.
Mr. Amith J., Adv.
For Respondent(s)
UPON perusing papers the Court made the following
O R D E R
The special leave petition is dismissed.
(MEENAKSHI KOHLI) (KAILASH CHANDER)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
MEENAKSHI KOHLI
Date: 2017.10.11
11:39:21 IST
Reason: