Supreme Court - Daily Orders
New India Assurance Co.Ltd. vs Shweta Dilip Mehta on 2 August, 2018
Bench: Abhay Manohar Sapre, Uday Umesh Lalit
ITEM NO.9 COURT NO.11 SECTION IX
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). 9670/2010
(Arising out of impugned final judgment and order dated 14-12-2009
in FA No. 1262/2008 14-12-2009 in FA No.1262/2008 passed by the
High Court of Judicature at Bombay)
NEW INDIA ASSURANCE CO.LTD. & ANR. Petitioner(s)
VERSUS
SHWETA DILIP MEHTA & ORS. Respondent(s)
Date : 02-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s)
Mr.Vishnu Mehra, Adv.
Mr.Pramod Dayal, AOR
For Respondent(s)
Mr.Vinay Navare, Adv.
Ms.Gwen Karthika, Adv.
Ms.Deeplaxmi Matwankar, Adv.
Dr.Ravindra Chingale, Adv.
Ms.Abha R. Sharma, AOR
UPON hearing the counsel the Court made the following
O R D E R
Having regard to the peculiar facts of this case, we are not inclined to interfere with the impugned order passed by the High Court.
The special leave petition is accordingly dismissed.
Pending applications, if any, stand disposed of.
However, if any question of law arises in this Signature Not Verifiedspecial leave petition, it is kept open for being Digitally signed by ANITA MALHOTRA considered in appropriate case in future.
Date: 2018.08.02 17:33:59 IST Reason: (Ashok Raj Singh) (Chander Bala)
Court Master Court Master