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Devender Singh vs The New India Assurance Company Ltd. on 18 January, 2022

Bench: Ajay Rastogi, Abhay S. Oka

     ITEM NO.2                     Court 13 (Video Conferencing)             SECTION IV-B

                                    S U P R E M E C O U R T O F      I N D I A
                                            RECORD OF PROCEEDINGS

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 30182/2021
     (Arising out of impugned final judgment and order dated 01-05-2019
     in FAO No. 1945/2017 and 29-04-2021 in CM No. 4184/2021 passed by
     the High Court of Punjab & Haryana at Chandigarh)

     DEVENDER                  SINGH                                       PETITIONER(S)

                                                       VERSUS

     THE                 NEW   INDIA   ASSURANCE   COMPANY LTD. & ORS.     RESPONDENT(S)

     (FOR ADMISSION and I.R. and IA No.4008/2022-CONDONATION OF DELAY IN
     FILING )

     Date : 18-01-2022 These petitions were called on for hearing today.

     CORAM :                   HON'BLE MR. JUSTICE AJAY RASTOGI
                               HON'BLE MR. JUSTICE ABHAY S. OKA

     For Petitioner(s)                   Mr. Ranbir Singh Yadav, AOR
                                         Mr. Prateek Yadav, Adv.
                                         Mrs. Pratima Yadav, Adv.
                                         Mr. Puran Mal Saini, Adv.
                                         Ms. Anzu K. Varkey, Adv.
                                         Mr. D. Subramanyam, Adv.
                                         Mr. Pati Raj Yadav, Adv.
                                         Mr. Ritesh Patil, Adv.

     For Respondent(s)

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

Delay condoned.

Heard the learned counsel for the petitioner.

We find no reason to interfere with the orders impugned in exercise of our jurisdiction under Article 136 of the Constitution of India.

The special leave petitions are, accordingly, dismissed.

Pending applications, if any, stand disposed of.

          (POOJA SHARMA)                                                   (BEENA JOLLY)
         COURT MASTER (SH)                                               COURT MASTER (NSH)