Supreme Court - Daily Orders
Economic Transport Organization vs New India Assurance Co. Ltd. on 16 January, 2017
ITEM NO.19
N COURT NO.11 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal Diary No(s). No(s). 13612/2015
ECONOMIC TRANSPORT ORGANIZATION Appellant(s)
VERSUS
NEW INDIA ASSURANCE CO. LTD. & ANR. Respondent(s)
(With appln. (s) for c/delay in re-filing appeal and condonation of
delay in filing appeal. and office report)
Date : 16/01/2017 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Appellant(s) Mr. Sujeet Kumar Mishra,Adv.
Mr. Shiv Ram Pandey,Adv.
Mr. Anjani Kumar Mishra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The appeal is dismissed in terms of the signed order.
(Madhu Bala) (Suman Jain) Court Master Court Master (Signed order is placed on the file) IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO............../2017 (D.NO. 13612 OF 2015) ECONOMIC TRANSPORT ORGANIZATION ...APPELLANT(S) VERSUS NEW INDIA ASSURANCE CO. LTD. & ANR. ...RESPONDENT(S) O R D E R Heard learned counsel for the appellant. Delay condoned.
We find no ground to interfere with the impugned judgment.
The civil appeal is, accordingly, dismissed. ⬠¦..................J. [ADARSH KUMAR GOEL] NEW DELHI ⬠¦..................J. 16TH JANUARY, 2017 [UDAY UMESH LALIT]