Supreme Court - Daily Orders
Employees State Insurance Corporation vs Neera Wife Of Yogendra Diddee, ... on 2 November, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.27 COURT NO.14 SECTION XV
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)......CC No(s).
19595/2015
(Arising out of impugned final judgment and order dated 07/05/2015
in LPA No. 184/2006 in FA No. 152/2006 passed by the High Court Of
Bombay At Nagpur)
EMPLOYEES STATE INSURANCE CORPORATION Petitioner(s)
VERSUS
NEERA WIFE OF YOGENDRA DIDDEE,
PROPRIETOR M/S ESSESS LUBE PRODUCTS Respondent(s)
(with appln. (s) for c/delay in filing slp)
Date : 02/11/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Shiv Kumar Suri,Adv.
Mr. Shikhil Suri, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petition is dismissed.
(Ashwani Thakur) (Renu Diwan) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2015.11.02 17:27:28 IST Reason: