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National Insurance Company Ltd. vs Birender on 25 September, 2019

Bench: A.M. Khanwilkar, Dinesh Maheshwari

                                                       1

     ITEM NO.8                                COURT NO.8              SECTION IV-B

                                   S U P R E M E C O U R T O F     I N D I A
                                           RECORD OF PROCEEDINGS

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 47693/2018

     (Arising out of impugned final judgment and order dated 08-08-2018
     in FAO No. 1341/2016 08-08-2018 in FAO No. 4023/2016 passed by the
     High Court Of Punjab & Haryana At Chandigarh)

     NATIONAL INSURANCE COMPANY LTD.                                    Petitioner(s)

                                                      VERSUS

     BIRENDER & ORS.                                                    Respondent(s)


         IA No. 8189/2019 - CONDONATION OF DELAY IN FILING)

     WITH
     Diary No(s). 17683/2019 (IV-B)
     (FOR ADMISSION and I.R. and IA No.85864/2019-CONDONATION OF DELAY
     IN FILING)

     Date : 25-09-2019 These matters were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE A.M. KHANWILKAR
                             HON'BLE MR. JUSTICE DINESH MAHESHWARI


     Counsel for the parties

                                       Mr. Amit Kumar Singh, AOR
                                       Mrs. K. Entoli Sema, Adv.
                                       Mr. Gaurav Prakash, Adv.

                                       Ms. Abha R. Sharma, AOR
                                       Mr. D.S. Parmar, Adv.
                                       Mr. Ankit Mishra, Adv.


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Signature Not Verified Heard learned counsel for the parties.

Arguments concluded.

Judgment reserved.

As prayed, one week’s time is granted learned counsel for the petitioner to file written submission, and thereafter, one week’s time is granted to the learned counsel for the respondents to file written submission.

(DEEPAK SINGH)                                (VIDYA NEGI)
COURT MASTER (SH)                            COURT MASTER (NSH)