Supreme Court - Daily Orders
Shakuntla Devi vs United India Insurance Com. Ltd on 25 April, 2014
ÀITEM NO.8 COURT NO.12 SECTION XVII
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 (Civil)....../2014
CC 6272/2014
(From the judgement and order dated 23/08/2013 in RP No.3934/2012,
of The NATIONAL CONSUMERS DISPUTES REDRESSAL COMMISSION, NEW DELHI)
SHAKUNTLA DEVI & ORS Petitioner(s)
VERSUS
UNITED INDIA INSURANCE COM. LTD & ANR Respondent(s)
(With appln(s) for c/delay in filing SLP and office report)
Date: 25/04/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE M.Y. EQBAL
For Petitioner(s) Dr. Manish Singhvi, Adv.
for Mr. Dharmendra Kumar Sinha,AOR(NP)
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
We have heard learned counsel for the petitioners. Delay condoned.
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed. (Parveen Kr.Chawla) (Phoolan Wati Arora) Court Master Assistant Registrar