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H.P. Cotton Textile Mills Ltd. vs Oriental Insurance Company Limited on 2 May, 2023

Author: M.M. Sundresh

Bench: M.M. Sundresh

     ITEM NO.6                                 COURT NO.7                      SECTION XIV

                                   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) Nos. 9293-9294/2023

     (Arising out of impugned final judgment and order dated 31-08-2018
     in OMP(ENF.)(COMM.) No. 70/2017 and 23-01-2023 in EFA(OS)(COMM) No.
     15/2018 passed by the High Court Of Delhi At New Delhi)

     H.P. COTTON TEXTILE MILLS LTD.                                     Petitioner(s)

                                     VERSUS
     ORIENTAL INSURANCE COMPANY LIMITED                                 Respondent(s)

     (FOR ADMISSION and I.R. and IA No.75659/2023-CONDONATION OF DELAY
     IN FILING and IA No.75662/2023-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

     Date : 02-05-2023 These matters were called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE SANJIV KHANNA
                             HON'BLE MR. JUSTICE M.M. SUNDRESH

     For Petitioner(s)
                                       Mrs. Shantha Devi Raman, Adv.
                                       Mr. Garvesh Kabra, AOR
                                       Mr. Arihant Jain, Adv.
                                       Mr. Rishabh Kapoor, Adv.
     For Respondent(s)

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Delay condoned.

We have examined the impugned order dated 31.08.2018 passed by the learned single Judge interpreting the award on the question of interest. We do not find any good ground and reason to interfere with these findings.

Recording the aforesaid, we dismiss the present special leave petitions. However, we are not deciding the question of law on maintainability of intra Court appeal.

Pending applications, if any, shall stand disposed of.

     (DEEPAK GUGLANI)                                                (MALEKAR NAGARAJ)
        AR-cum-PS                                                   COURT MASTER (NSH)