Supreme Court - Daily Orders
Cholamandalam Ms General Insurance Co. ... vs Umarani on 25 February, 2020
Bench: Ashok Bhushan, Navin Sinha
ITEM NO.7 COURT NO.9 SECTION XII
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). 4794/2020
(Arising out of impugned final judgment and order dated 16-08-2019
in CMAMD No. 167/2018 passed by the High Court Of Judicature At
Madras At Madurai)
CHOLAMANDALAM MS GENERAL INSURANCE CO. LTD. Petitioner(s)
VERSUS
UMARANI & ORS. Respondent(s)
(FOR I.R. and IA No.26686/2020-CONDONATION OF DELAY IN FILING )
Date : 25-02-2020 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Abhishek Kumar, Adv.
Mr. Sudhir Naagar, AOR
Mr. Roop Chaudhary, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with Diary No. 30766/2019. In the meanwhile, there shall be a stay of the payment of the amount of Rs.3 lacs only and the rest of the amount be paid as per the order of the High Court.
(MEENAKSHI KOHLI) (RENU KAPOOR)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
MEENAKSHI KOHLI
Date: 2020.02.26
10:22:18 IST
Reason: