Supreme Court - Daily Orders
Harish Chandra vs The New India Assurance Co. Ltd on 17 January, 2017
Bench: R.K. Agrawal, Prafulla C. Pant
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (CIVIL) NO. 3985 OF 2016
IN
SPECIAL LEAVE PETITION (CIVIL) NO. 30385 OF 2016
HARISH CHANDRA ... Petitioner
VERSUS
THE NEW INDIA ASSURANCE CO. LTD. AND ORS. ... Respondents
O R D E R
The instant review petition is filed against order dated 24th October, 2016, whereby the aforementioned special leave petition was dismissed.
We have carefully gone through the review petition and the connected papers. We do not find any merit in the review petition and the same stands dismissed.
......................., J. [ R.K. AGRAWAL ] ......................., J. [ PRAFULLA C. PANT ] New Delhi;
January 17, 2017.
Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2017.01.19 09:56:28 IST Reason: CHAMBER MATTER SECTION XIV 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) No. 3985/2016 in SLP(C) No. 30385/2016 HARISH CHANDRA Petitioner(s) VERSUS THE NEW INDIA ASSURANCE CO. LTD AND ORS Respondent(s) Date : 17/01/2017 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL HON'BLE MR. JUSTICE PRAFULLA C. PANT By Circulation UPON perusing papers the Court made the following O R D E R The review petition stands dismissed in terms of the signed order.
(Nidhi Ahuja) (Mala Kumari Sharma) Court Master Court Master [Signed order is placed on the file.]