Supreme Court - Daily Orders
M. Vijaya vs Bajaj Allianz General Insurance Co. ... on 9 December, 2016
Bench: Pinaki Chandra Ghose, Uday Umesh Lalit
ITEM NO.34 COURT NO.7 SECTION XII
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)....../2016
(CC No(s).23425/2016)
(Arising out of impugned final judgment and order dated 03/07/2015
in CMA No. 1397/2015 passed by the High Court of Madras)
M. VIJAYA AND ORS. Petitioner(s)
VERSUS
BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD.
REP BY ITS GENERAL MANAGER & ANR. Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 09/12/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. K.V. Jagdishwaran, Adv.
Ms. G. Indira,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We find no reason to entertain this Special Leave Petition which is, accordingly, dismissed.
Pending applications, if any, stand disposed of.
(B.Parvathi) (Sneh Lata Sharma)
Court Master Court Master
Signature Not Verified
Digitally signed by
NARENDRA PRASAD
Date: 2016.12.13
16:48:23 IST
Reason: