Supreme Court - Daily Orders
National Insurance Company Ltd. vs Om Prakash And Another on 20 July, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.16 COURT NO.7 SECTION XI
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)....../2015
(CC No(s). 12818/2015)
(Arising out of impugned final judgment and order dated 05/01/2015
in FAFO No. 1110/2014 passed by the High Court Of Judicature at
Allahabad, Lucknow Bench)
NATIONAL INSURANCE COMPANY LTD. Petitioner(s)
VERSUS
OM PRAKASH AND ANOTHER Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 20/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Dr. Meera Agarwal,Adv.
Mr. R.C. Mishra,Adv.
Mr. Amarjeet Singh Dheman,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Delay condoned.
We do not find any legal and valid ground for interference. The special leave petition is dismissed.
(MADHU BALA) (ASHA SONI) Signature Not Verified COURT MASTER COURT MASTER Digitally signed by Madhu Bala Date: 2015.07.20 17:16:01 IST Reason: