Supreme Court - Daily Orders
New India Assurance Co. Ltd. Thr. Its ... vs K. Gopinath . on 18 July, 2016
Bench: S.A. Bobde, Ashok Bhushan
ITEM NO.29 COURT NO.13 SECTION IVA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C)......of 2016
CC No. 12824/2016
(Arising out of impugned final judgment and order dated
29/10/2015 in MFA No. 6761/2010 passed by the High Court Of
Karnataka At Bangalore)
NEW INDIA ASSURANCE CO. LTD. THR. ITS MANAGER Petitioner(s)
VERSUS
K. GOPINATH AND ORS. Respondent(s)
(With appln. (s) for c/delay in filing SLP and c/delay in
refiling SLP)
Date :18/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Nikhil Jain,Adv.
Mr. C.K. Gola, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
We see no reason to entertain this petition under Article 136 of the Constitution of India. The special leave petition is dismissed.
[ Charanjeet Kaur ] [ Indu Pokhriyal ]
A.R.-cum-P.S. Court Master
Signature Not Verified
Digitally signed by
CHARANJEET KAUR
Date: 2016.07.18
17:02:27 IST
Reason: