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H.R.Irani vs L.I.C.Of India on 5 September, 2016

Bench: Ranjan Gogoi, Prafulla C. Pant

     ITEM NO.8                            COURT NO.6                 SECTION IX

                               S U P R E M E C O U R T O F        I N D I A
                                       RECORD OF PROCEEDINGS

     I.A. 3/2016 in
     Petition(s) for Special Leave to Appeal (C) No(s).7897/2010

     (Arising out of impugned final judgment and order dated 10/02/2010
     in WP No. 5200/2009 passed by the High Court of Bombay)

     H.R.IRANI                                                         Petitioner(s)
                                                    VERSUS

     L.I.C.OF INDIA & ANR.                                             Respondent(s)

     (With appln. for extension of time and office report)

     Date : 05/09/2016 This application was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE RANJAN GOGOI
                         HON'BLE MR. JUSTICE PRAFULLA C. PANT

     For Petitioner(s)                Mr. Vinay Navare,Adv.
                                      Ms. Gwen K.B., Adv.
                                      Ms. Abha R. Sharma,Adv.

     For Respondent(s)                Mr. C. Paramasivam, Adv.
                                      Mr. Rakesh K. Sharma,Adv.

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

The time granted by this Court on 12.10.2012 to the Estate Officer to dispose of the proceedings expired in February, 2013.

I.A. No.3 of 2016 - application for extension of time has been filed after about four years of the expiry of the time fixed by the Court. It is, therefore, not entertained and is dismissed accordingly.

                          (Neetu Khajuria)                          (Asha Soni)
Date: 2016.09.06
15:09:21 IST
Reason:
                            Court Master                            Court Master