Supreme Court - Daily Orders
Sunita Rani vs Oriental Insurance Co. Ltd on 22 September, 2014
Bench: Dipak Misra, Vikramajit Sen
ITEM NO.21 COURT NO.8 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)....../2014
CC No. 15406/2014
(Arising out of impugned final judgment and order dated 22/04/2014
in FAO No. 4618/2013 passed by the High Court Of Punjab & Haryana
at Chandigarh)
SUNITA RANI AND ANR Petitioner(s)
VERSUS
ORIENTAL INSURANCE CO. LTD AND ORS Respondent(s)
(with appln. for c/delay in filing SLP)
Date : 22/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
For Petitioner(s) Mr. Akshay Verma, Adv.
Mr. Akashdeep Verma, Adv.
Ms. Sushma Verma, Adv.
Mr. Praveen Swarup,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice returnable in six weeks.
There shall be stay of the operation of the impugned Award subject to the petitioners' depositing a sum of Rs.3 lakhs before the Tribunal failing which special leave petition shall stand dismissed without further reference to the Court.
Needless to say, if the amount is deposited, the Tribunal shall disburse the same in favour of the claimants regard being had to the directions in the award.
Signature Not Verified (USHA BHARDWAJ) (RENUKA SADANA) Digitally signed by Usha Rani Bhardwaj Date: 2014.09.24 AR-CUM-PS 10:37:36 IST Reason: (COURT MASTER)