Supreme Court - Daily Orders
New India Assurance Co. Ltd. vs Madan Lal on 7 October, 2016
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.38 COURT NO.5 SECTION IVB
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).
28594-28595/2016
(Arising out of impugned final judgment and order dated 02/08/2016
in LPA No. 1361/2016 and order dated 05/09/2016 in LPA No.
1361/2016 in RA No. 23/2016 and 02/08/2016 in CWP No. 2534/2016
passed by the High Court of Punjab & Haryana at Chandigarh)
NEW INDIA ASSURANCE CO. LTD. AND ORS. Petitioner(s)
VERSUS
MADAN LAL Respondent(s)
(With interim relief)
Date : 07/10/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Saurabh Prakash, Adv.
Mr. Kunal Gosain, Adv.
Mr. Mohinderjit Singh Rupal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petitions are dismissed. Pending application(s), if any, stand disposed of.
(JYOTI GUPTA) (RAJINDER KAUR)
SR.P.A. COURT MASTER
Signature Not Verified
Digitally signed by
JYOTI GUPTA
Date: 2016.10.08
10:08:44 IST
Reason: