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The Sr. Divisional Manager, The New ... vs D Uma Devi . on 22 August, 2016

Bench: C. Nagappan, Uday Umesh Lalit

     ITEM NO.28                          IN COURT NO.4                 SECTION XVII

                              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 15405/2016

     (Arising out of impugned final judgment and order dated 11/04/2016
     in FA No. 1169/2014 passed by the National Consumers Disputes
     Reddressal Commission, New Delhi)


     THE SR. DIVISIONAL MANAGER, THE NEW INDIA                        Petitioner(s)
     ASSURANCE CO. LTD.

                                                VERSUS

     D UMA DEVI & ORS.                                               Respondent(s)

     (With appln. (s) for c/delay in filing SLP and office report)


     Date : 22/08/2016 This petition was called on for hearing today.


     CORAM :
                             HON'BLE MR. JUSTICE C. NAGAPPAN
                             HON'BLE MR. JUSTICE UDAY UMESH LALIT


     For Petitioner(s)            Mr.   Pramod Dayal, AOR
                                  Mr.   Nikunj Dayal, Adv.
                                  Ms.   Payal Dayal, Adv.
                                  Mr.   Siddharth Vikram, Adv.

     For Respondent(s)


                         UPON hearing the counsel the Court made the following
                                            O R D E R

Delay condoned.

Issue notice.

Tag with S.L.P.(C) Nos.18958-18959 of 2016.

Reason: (Chetan Kumar) (H.S. Parasher) Court Master Court Master