Supreme Court - Daily Orders
United India Insurance Co. Ltd. vs M/S S.M.S.Tele Communications. on 5 August, 2021
Bench: Vineet Saran, Dinesh Maheshwari
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.9239 OF 2010
UNITED INDIA INSURANCE CO. LTD. APPELLANT(S)
VERSUS
M/S S.M.S.TELE COMMUNICATIONS & ANR. RESPONDENT(S)
O R D E R
Heard learned counsel for the parties. We do not find any ground to interfere with the orders passed by the National Consumer Disputes Redressal Commission, specially since there are concurrent findings of fact of three Forums, namely, District Consumer Disputes Redressal Forum, State Consumer Disputes Redressal Commission and National Consumer Disputes Redressal Commission.
The Civil Appeal is, accordingly, dismissed.
...................J. (VINEET SARAN) ...................J. (DINESH MAHESHWARI) New Delhi;
August 05, 2021
Signature Not Verified
Digitally signed by
MEENAKSHI KOHLI
Date: 2021.08.07
11:51:38 IST
Reason:
ITEM NO.104 Court 11 (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).9239/2010 UNITED INDIA INSURANCE CO. LTD. Appellant(s) VERSUS M/S S.M.S.TELE COMMUNICATIONS & ANR. Respondent(s) Date : 05-08-2021 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE VINEET SARAN HON'BLE MR. JUSTICE DINESH MAHESHWARI For Appellant(s) Mr. Mohit Paul, AOR Ms. Shikha Sarin, Adv.
Mr. Vishal Gohri, Adv.
Ms. Sunaina Phul, Adv.
For Respondent(s) Mr. P. Venkat Reddy, Adv.
Mr. Prashant Tyagi, Adv.
Mr. P. Srinivas Reddy, Adv.
M/S. Venkat Palwai Law Associates, AOR Mr. Buddy A. Ranganandhan, Adv. Mr. A. V. Rangam, AOR 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 application(s), if any, stands disposed of.
(ARJUN BISHT) (PRADEEP KUMAR) (ASHWANI THAKUR) (COURT MASTER (SH) (BRANCH OFFICER) AR-CUM-PS (signed order is placed on the file)