Supreme Court - Daily Orders
Jai Prakash vs M/S. National Insurance Co. . on 7 February, 2018
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.7 COURT NO.4 SECTION IV-B
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) No(s).
11801-11804/2005
(Arising out of impugned final judgment and order dated 07/12/2004
in FAO No. 4845/2003, FAO No. 4846/2003, FAO No. 4847/2003 and FAO
No. 4848/2003 passed by the High Court of Punjab & Haryana at
Chandigarh)
JAI PRAKASH Petitioner(s)
VERSUS
M/S. NATIONAL INSURANCE CO. & ORS. Respondent(s)
Date : 07-02-2018 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Ms. Lalita Kohli, Adv.
Mr. Anubhav Kumar, Adv.
Mr. Sajid Imam Naqvi, Adv.
For M/s Manoj Swarup & Co.
For Respondent(s) Ms. Pinky Anand, ASG
UOI Mr. R. Bala, Adv.
Ms. Aarti Sharma, Adv.
Mr. G.S. Makker, AOR.
Mr. S.S. Ray, Adv.
Ms. Snidha Mehra, Adv.
Ms. Saudamini Sharma, Adv.
Mr. Hemant Arya, Adv.
National Insurance
Company Mr. S.L. Gupta, Adv.
Mr. Bikash Chandra, Adv.
Mr. Dinesh Mohan Sinha, Adv.
Mr. Bhanu Pratap Singh, Adv.
Mr. N.S. Mangla, Adv.
Ms. Shalu Sharma, AOR
Mr. Kuldeep Singh Tomar, Adv.
Mr. Varinder Kumar Sharma, Adv.
GIC
Signature Not Verified
Ms. Prerna Mehta, Adv.
Digitally signed by
MEENAKSHI KOHLI
Date: 2018.02.08
10:20:40 IST
Reason:
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Mr. Ram Lal Roy, Adv.
Mr. P. K. Manohar, AOR
Ms. Manjeet Chawla, AOR
UPON hearing the counsel the Court made the following
O R D E R
SLP (C) Nos. 11801-11804/2005 Detag.
List the matters on 13.03.2018.
(MEENAKSHI KOHLI) (KAILASH CHANDER) COURT MASTER COURT MASTER 2 ITEM NO.7.1 COURT NO.4 SECTION IV-B S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS W.P.(C) No. 295/2012 S. RAJASEEKARAN Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s)
(IA No.18979/2018-impleading party) Date : 07-02-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA For Petitioner(s) Mr. Gaurav Agarwal, Adv. (AC) Mr. Krishna Kumar, AOR Mr. B. Vinodh Kanna, Adv.
For Respondent(s) Ms. Pinky Anand, ASG UOI Mr. R. Bala, Adv.
Ms. Aarti Sharma, Adv.
Mr. G.S. Makker, AOR.
Mr. S.S. Ray, Adv.
Ms. Snidha Mehra, Adv.
Ms. Saudamini Sharma, Adv. Mr. Hemant Arya, Adv.
IRDA Mr. Dipak K. Nag, Adv.
Mr. Ekansh Bansal, Adv.
Mr. Parmanand Gaur, Adv.
For States of
Andhra Pradesh Mr. Guntur Prabhakar, Adv.
Ms. Prerna Singh, Adv.
Assam Mr. Shuvodeep Roy, Adv.
Mr. Sayooj Mohandash, Adv. Bihar Mr. Gopal Singh, Adv.
Mr. Manish Kumar, Adv.
Mr. Shreyas Jain, Adv.
3 Goa Ms. Ruchira Gupta, Adv.
Ms. Surabhi Mehta, Adv.
Mr. Anurag Sharma, Adv.
Mr. Bhaskar Chhikara, Adv. Gujarat Ms. Hemantika Wahi, Adv.
Ms. Jesal Wahi, Adv.
Ms. Puja Singh, Adv.
Ms. Mamta Singh, Adv.
Ms. Shodhika Sharma, Adv.
Ms. Vishakha, Adv.
Haryana Ms. Monika Gosain, Adv.
J&K Mr. M. Shoeb Alam, Adv.
Jharkhand Mr. Tapesh Kumar Singh, Adv.
Mr. Mohd. Waquas, Adv.
Mr. Aditya Pratap Singh, Adv. Maharashtra Ms. Swarupama Chaturvedi, Adv.
Mr. Nishant R. Katneshwarkar, Adv. Meghalaya Mr. Ranjan Mukherjee, Adv.
Mr. Daniel Stone Lyngdoh, Adv. M.P. Ms. Prachi Mishra, Adv.
Mr. Arjun Garg, Adv.
Mr. Chaitanya, Adv.
Mr. Suneet Padhi, Adv.
Ms. Pragya Garg, Adv.
Mizoram Mr. Pragyan Sharma, Adv. Nagaland Mrs. K. Enatoli Sema, Adv.
Mr. Edward Belho, Adv.
Mr. Amit Kr. Singh, Adv.
Mr. K. Luikang Michael, Adv. Punjab Mr. Karan Bharihoke, Adv. Rajasthan Mr. Amit Sharma, Adv.
Mr. Sandeep Singh, Adv.
Mr. Ankit Raj, Adv.
Ms. Indira Bhakar, Adv.
Ms. Ruchi Kohli, Adv.
Sikkim Ms. Aruna Mathur, Adv.
Mr. Avneesh Arputham, Adv. Ms. Anuradha Arputham, Adv. Ms. Simran Jeet, Adv.
4 For M/s Arputham Aruna & Co. Telangana Mr. S. Udaya Kumar Sagar, Adv.
Mr. Mrityunjai Singh, Adv. Tripura Mr. Gopal Singh, Adv.
Mr. Rituraj Biswas, Adv.
West Bengal Mr. Raja Chatterjee, Adv.
Mr. Piyush Sachdev, Adv.
Ms. Runa Bhuyan, Adv.
Mr. Adeel Ahmed, Adv.
Mr. C.K. Ganguli, AOR For U.Ts A&N Mr. Bhupesh Naurla, Adv.
Mr. K.V. Jagdishvaran, Adv. Ms. G. Indira, AOR Puducherry Mr. V. G. Pragasam,Adv.
Mr. S. Prabu Ramasubramanian, Adv. Mr. S. Manuraj, Adv.
Impleader Mr. Rana Mukherjee, Sr. Adv.
Ms. Jaikriti S. Jadeja, Adv. Ms. Ekta Pradhan, Adv.
UPON hearing the counsel the Court made the following O R D E R We have seen Report No. 13 submitted by the Committee on Road Safety. From a reading of para 2 of the Report, it is heartening to note that the number of fatalities has come down by 4558 (3%) and the number of injuries has come down by 24023 (5%) in 2017 as compared to 2016. These figures do not include the figures from Arunachal Pradesh, Manipur, Mizoram and Daman and Diu. It is quite clear that the efforts of the Committee are bearing fruit. As far as “Consulting Services to Audit the Implementation by the States of the Directions issued by the Committee on Road Safety
- Group 4 – Final Report” is concerned, it is stated that Reports have been prepared for the States of Gujarat, Haryana, Punjab and 5 Maharashtra and the audit has also commenced with regard to Karnataka and Rajasthan.
With regard to the directions given in the order on 06.11.2017 with regard to the following issues: (i) Punching of licences in case of any default committed by the driver of a vehicle; (ii) Procurement of fake licences and how to eliminate this; (iii) Suggestions with regard to footpaths, over-head passes and under-passes for the safety of pedestrians, the Committee is seisin of the matter and will ensure implementation of these directions. List the matter on 23.04.2018. I.A. NO. 18979 of 2018 The individual grievances are not subject matter of this petition.
The application is dismissed.
(MEENAKSHI KOHLI) (KAILASH CHANDER)
COURT MASTER COURT MASTER
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