Supreme Court - Daily Orders
M/S Iffco Tokio General Insurance ... vs M/S Cox And Kings Ltd on 5 February, 2026
ITEM NO.107 COURT NO.14 SECTION XVII-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL NO(S). 8633/2022
M/S IFFCO TOKIO GENERAL INSURANCE COMPANY LIMITED Appellant(s)
VERSUS
M/S COX AND KINGS LTD. & ANR. Respondent(s)
IA No. 181566/2022 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES, IA No. 163453/2023 - PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES
Date : 05-02-2026 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE VIPUL M. PANCHOLI
For Appellant(s) : Mr. Ujjal Banerjee, AOR (N.P.)
For Respondent(s) :Mr. R. Arunadhri Iyer, AOR
Ms. Deboshree Mukherjee, Adv.
Mr. Akash Menon, Adv.
Mr. Pulkitesh Dutt Tiwari, Adv.
Ms. Anjana Vijay, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. None is present for the appellant.
2. In the interest of justice, re-notify after two weeks.
(KAVITA PAHUJA) (SAPNA BANSAL)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
CHETAN ARORA
Date: 2026.02.06
18:52:22 IST
Reason: