Supreme Court - Daily Orders
Aditya Kardam vs Kotak Mahindra Old Mutual Life ... on 4 May, 2017
Bench: N.V. Ramana, Prafulla C. Pant
ITEM NO.20 COURT NO.11 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) No(s).
13664-13667/2017
(Arising out of impugned final judgment and order dated 08/03/2017
in RA No. 39/2017 08/03/2017 in RA No. 40/2017 06/02/2017 in RP No.
884/2015 08/03/2017 in RP No. 884/2015 06/02/2017 in RP No.
885/2015 08/03/2017 in RP No. 885/2015 passed by the National
Consumers Disputes Reddressal Commission, New Delhi)
ADITYA KARDAM Petitioner(s)
VERSUS
KOTAK MAHINDRA OLD MUTUAL LIFE INSURANCE LTD Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment)
Date : 04/05/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Kaushal Yadav,Adv.
Mr. Ram Kishore Singh Yadav, Adv.
Mr. Nandlal Kumar Mishra, Adv.
Dr. Ajay Kumar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We do not see any ground to interfere with the impugned order. The special leave petitions are, accordingly, dismissed.
Pending applications, if any, shall stand disposed of.
Signature Not Verified Digitally signed by SHASHI SAREEN Date: 2017.05.04 16:33:45 IST Reason: (Shashi Sareen) (S.S.R.Krishna) AR-cum-PS Assistant Registrar