Supreme Court - Daily Orders
United India Insurance Co. Ltd. vs N. Appi Reddy And Ors. Etc. on 19 August, 2015
Author: Chief Justice
Bench: Chief Justice, Arun Mishra, Amitava Roy
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C) NOS.1863-1865 OF 2015
IN
CIVIL APPEAL NOS.1344 AND 1345-1346 OF 2013
UNITED INDIA INSURANCE
COMPANY LIMITED ..PETITIONER(S)
VERSUS
N. APPI REDDY AND ORS. ETC. ..RESPONDENT(S)
O R D E R
Delay condoned.
We have gone through the Review Petitions and the connected papers. We see no reason to interfere with the order impugned. The Review Petitions are, accordingly, dismissed.
...........CJI.
(H.L. DATTU) .............J. (ARUN MISHRA) .............J. (AMITAVA ROY) NEW DELHI, AUGUST 19, 2015.
Signature Not VerifiedDigitally signed by Ramana Venkata Ganti Date: 2015.08.20 17:25:00 IST Reason: CHAMBER MATTER SECTION XIIA S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS R.P.(C) Nos. 1863-1865/2015 In C.A. Nos. 1344/2013 AND C.A. Nos. 1345-1346/2013.
UNITED INDIA INSURANCE CO. LTD. Petitioner(s) VERSUS N. APPI REDDY AND ORS. ETC. Respondent(s) (With appln.(s) for c/delay in filing Review Petition and office report) Date : 19/08/2015 This petition was circulated today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE AMITAVA ROY By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
The Review Petitions are dismissed, in terms of the signed order.
(G.V.Ramana) (Vinod Kulvi) AR-cum-PS Asstt.Registrar (Signed order is placed on the file)