Supreme Court - Daily Orders
National Insurance Co. Ltd. vs M/S. Satayanarayan Jiwanram on 11 September, 2019
Author: Hemant Gupta
Bench: Hemant Gupta
ITEM NO.28 COURT NO.9 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
M.A No.1212 of 2019 in C.A. No. 2759/2007
NATIONAL INSURANCE CO. LTD. Petitioner(s)
VERSUS
M/S. SATAYANARAYAN JIWANRAM Respondent(s)
(OFFICE REPORT FOR DIRECTION TO BE LISTED FOR SUITOR FUND AMOUNT )
Date : 11-09-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE HEMANT GUPTA
[IN CHAMBER]
For Petitioner(s) By Courts Motion
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Amount of Rs.50,000/- deposited by the appellant be remitted to the National Consumer Disputes Redressal Commission, Delhi for disbursement to the complainant in accordance with law.
M.A No.1212 of 2019 stands disposed of.
(RAJNI MUKHI) (SUNIL KUMAR RAJVANSHI) SENIOR PERSONAL ASSISTANT BRANCH OFFICER Signature Not Verified Digitally signed by RAJNI MUKHI Date: 2019.09.16 17:15:50 IST Reason: