Supreme Court - Daily Orders
United India Insurance Company Limited vs Sheela Gupta on 3 December, 2019
Bench: D.Y. Chandrachud, Ajay Rastogi
ITEM NO.1 COURT NO.8 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
Petition(s) for Special Leave to Appeal (C) No(s).28514-28518/2019
(Arising out of impugned final judgment and order dated 28-05-2019
in FAO No. 1817/2017 28-05-2019 in FAO No. 1819/2017 28-05-2019 in
FAO No. 4582/2017 28-05-2019 in FAO No. 6769/2017 28-05-2019 in FAO
No. 2907/2017 passed by the High Court of Punjab & Haryana at
Chandigarh)
UNITED INDIA INSURANCE COMPANY LIMITED PETITIONER(S)
VERSUS
SHEELA GUPTA & ORS. ETC. RESPONDENT(S)
(FOR ADMISSION and I.R. and IA No.177545/2019-CONDONATION OF DELAY
IN FILING)
Date : 03-12-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s)
Mr.Amit Kumar Singh, AOR
Mrs.K.Enatoli Sema, Adv.
Mr.Gaurav Prakash, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to entertain these Special Leave Petitions under Article 136 of the Constitution.
The Special Leave Petitions are accordingly dismissed. Pending applications, if any, are disposed of.
(Ashok Raj Singh) (Sunil Kumar Rajvanshi)
Court Master Court Master
Signature Not Verified
Digitally signed by
ASHOK RAJ SINGH
Date: 2019.12.07
10:47:44 IST
Reason: