Supreme Court - Daily Orders
Oriental Insurance Company Ltd. vs Indro Devi . on 29 September, 2015
Bench: Chief Justice, Arun Mishra
ITEM NO.17 COURT NO.1 SECTION XVIA
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) No(s). 1533/2007
(Arising out of impugned final judgment and order dated 31.05.2006
in CIMA No. 100/2003, CIMA No. 115/2003, CIMA No. 116/2003, CIMA
No. 117/2003, CIMA No. 118/2003, CIMA No. 119/2003, CIMA No.
120/2003, CIMA No. 121/2003 passed by the High Court of J & K at
Jammu)
ORIENTAL INSURANCE COMPANY LTD. Petitioner(s)
VERSUS
INDRO DEVI & ORS. Respondent(s)
(with office report)
Date : 29/09/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Dr. Manish Singhvi,Adv.
Mr. Prasenjit Pritam, aDv.
For Mr. P. V. Yogeswaran,Adv.
For Respondent(s) Mr. Ravneet Singh Joshi, Adv.
Mr. Sanjay Singh, Adv.
For Mr. Ugra Shankar Prasad, Adv.
Mr. Rameshwar Prasad Goyal,Adv.
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the parties to the lis and carefully perused the material available on record.
In our considered opinion, we do not find any infirmity in the impugned judgment and order passed by the High Court as well as the award passed by the Tribunal. Accordingly, the special leave petition is Signature Not Verified Digitally signed by NEETU KHAJURIA dismissed.
Date: 2015.10.10 14:58:40 IST Reason: (Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar