Supreme Court - Daily Orders
Alok Kumar Ghosh vs The New India Assurance Company Ltd on 3 August, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Uday Umesh Lalit
SLP(C) No. 21021 of 2015 OUT-TODAY
ITEM NO.44 COURT NO.7 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 for Special Leave to Appeal (C) No. 21021/2015
(Arising out of impugned final judgment and order dated 09/04/2015
in FMA No. 610/2012 passed by the High Court at Calcutta)
ALOK KUMAR GHOSH Petitioner(s)
VERSUS
THE NEW INDIA ASSURANCE COMPANY LTD & ANR. Respondent(s)
(With application for exemption from filing certified copy of the
impugned judgment and prayer for interim relief and office report)
Date : 03/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Ranjan Mukherjee, Adv.
Mr. Apurba Kumar Bose, Adv.
Mr. Anjani Kumar Dulla, Adv.
Mr. Abhijit Sengupta, A.O.R.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Application seeking exemption from filing certified copy of the impugned judgment stands disposed of.
Issue notice.
Signature Not Verified In the meanwhile, the Commissioner under the Digitally signed by Kalyani Gupta Date: 2015.08.03 17:08:44 IST Reason: Employees Compensation Act is directed not to PAGE NO. 1 OF 2 SLP(C) No. 21021 of 2015 OUT-TODAY permit the Insurance Company to withdraw the compensation deposited if it has not already been withdrawn.
Communicate this order by wire at the cost of the petitioner.
[KALYANI GUPTA] [SHARDA KAPOOR]
COURT MASTER COURT MASTER
[PS: ORDER BE GIVEN DASTI TODAY.]
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