Supreme Court - Daily Orders
National Insurance Co. Ltd vs Nazir Ahmad Khan on 2 July, 2014
v ITEM NO.12 COURT NO.2 SECTION XVIA
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 (Civil)......CC No(s).
7980/2014
(Arising out of impugned final judgment and order dated 14/11/2013
in CIMA 81/2012, passed by the High Court Of J & K At Jammu)
NATIONAL INSURANCE CO. LTD Petitioner(s)
VERSUS
NAZIR AHMAD KHAN & ORS Respondents(s)
(With appln.(s) for with appln. (s) for c/delay in filing SLP)
Date : 02/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE M.Y. EQBAL
HON’BLE MR. JUSTICE S. A. BOBDE
For Petitioner(s) Mr.Ravi Bakshi, Adv.
Mr. Yash Pal Dhingra, Adv.
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
Delay condoned.
Dismissed.
(G.V.Ramana) (Vinod Kulvi) Court Master Asstt.Registrar Signature Not Verified Digitally signed by Ramana Venkata Ganti Date: 2014.07.02 14:50:07 IST Reason: