Supreme Court - Daily Orders
Sbi General Insurance Company Limited vs Laithanthuami on 30 September, 2022
Bench: Aniruddha Bose, Vikram Nath
ITEM NO.8 COURT NO.14 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Special Leave to Appeal (C) No(s). 16295/2022
(Arising out of impugned final judgment and order dated 30-03-2022
in MACAP No. 6/2021 passed by the Gauhati High Court)
SBI GENERAL INSURANCE COMPANY LIMITED Petitioner(s)
VERSUS
LAITHANTHUAMI & ANR. Respondent(s)
IA No. 124582/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/
FACTS/ ANNEXURES)
Date : 30-09-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s) Mr. Nikhil Nayyar, Sr. Adv.
Mr. Naval Sharma, Adv.
Mr. Saket Satapathy, Adv.
Mr. Rohan Batra, AOR
Mr. Sarthak Behera, Adv.
Mr. Rishabh Bhargava, Adv.
Mr. Harsh Vardhan Arora, Adv.
Mr. Sughanda Batra, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. We do not find any reason to interfere with the impugned order. The Special Leave Petition is accordingly dismissed. Signature Not Verified
Pending application(s), if any, shall also stand disposed of. Digitally signed by DEEPAK SINGH Date: 2022.10.10 13:38:07 IST Reason: The question of law is kept open.
(JATINDER KAUR) (VIDYA NEGI)
SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR