Supreme Court - Daily Orders
Oriental Insurance Co. Ltd. vs Rupesh Rashmikant Shah on 5 May, 2015
Bench: Chief Justice, S.A. Bobde, Arun Mishra
ITEM NO.24 COURT NO.1 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C)......of 2015
CC No. 7324/2015
(Arising out of impugned final judgment and order dated
21/11/2014 in FA No. 762/1990 passed by the High Court Of
Bombay)
ORIENTAL INSURANCE CO. LTD. Petitioner(s)
VERSUS
RUPESH RASHMIKANT SHAH & ANR Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date :05/05/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. M.K. Dua,Adv.
Mr. Kishore Rawat, Adv.
For Respondent(s) Mr. Vinay Navare, Adv.
Mr. Keshav Ranjan, Adv.
Mr. Satyajeet Kumar, Adv.
Ms. Gwen K.B., Adv.
Ms. Abha R. Sharma,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Dismissed.
[ Charanjeet Kaur ] [ Vinod Kulvi ] A.R.-cum-P.S. Asstt. Registrar Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2015.05.05 17:18:55 IST Reason: