Supreme Court - Daily Orders
Rathnamma B.C. vs United India Insurance Co. Ltd. on 9 October, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.20 COURT NO.8 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(S) FOR SPECIAL LEAVE TO APPEAL (C)......CC NO(S).
18171-18172/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 17/12/2013
IN MFA NO. 3824/2013 CONNECTED WITH MFA NO. 186/2013 PASSED BY THE
HIGH COURT OF KARNATAKA AT BANGALORE)
RATHNAMMA B.C. AND ORS. PETITIONER(S)
VERSUS
UNITED INDIA INSURANCE CO. LTD. AND ANR. RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP)
Date : 09/10/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Anilendra Kant Srivastava, Adv.
Mr. B.V. Bhandarkar, Adv.
Mr. V. N. Raghupathy, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners and perused the relevant material.
Delay condoned.
Issue notice.
[VINOD LAKHINA] [ASHA SONI] COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Vinod Lakhina Date: 2015.10.09 16:22:15 IST Reason: