Supreme Court - Daily Orders
Lata Rani Sethi vs United India Insurance Co Ltd on 3 May, 2017
Bench: J. Chelameswar, S. Abdul Nazeer
CHAMBER MATTER SECTION XIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
R.P.(C) No. 1013/2017 In SLP(C) No. 5025/2017
LATA RANI SETHI AND ORS Petitioner(s)
VERSUS
UNITED INDIA INSURANCE CO LTD AND ANR Respondent(s)
(with office report)
Date : 03/05/2017 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S. ABDUL NAZEER
By Circulation
UPON perusing papers the Court made the following
O R D E R
The review petition is dismissed in terms of the signed order.
(DEEPAK MANSUKHANI) (RAJINDER KAUR) AR-cum-PS Court Master (Signed order is placed on the file) Signature Not Verified Digitally signed by DEEPAK MANSUKHANI Date: 2017.05.03 17:19:28 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (C) NO(s). 1013 OF 2017 IN SLP(C) NO(s). 5025 OF 2017 LATA RANI SETHI AND ORS Petitioner(s) VERSUS UNITED INDIA ASSURANCE CO LTD AND ANR Respondent(s) O R D E R We have considered the averments in the review petition. Having regard to the facts and issues involved, in our opinion, no case for review is made out. There is no error apparent on the face of record.
Hence, the Review Petition is dismissed.
......................J. (J. CHELAMESWAR) ......................J. (S. ABDUL NAZEER) NEW DELHI May 03, 2017