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Mata Ram vs M/S. National Insurance Company Ltd. . on 25 November, 2016

Bench: N.V. Ramana, A.M. Khanwilkar

     ITEM NO.6                              COURT NO.12                 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(s) for Special Leave to Appeal (C) No(s).                   23643/2016

     (Arising out of impugned final judgment and order dated 28/08/2015
     in FAO No. 106/2009 passed by the High Court Of Himachal Pradesh At
     Shimla)

     MATA RAM                                                            Petitioner(s)

                                                    VERSUS

     M/S. NATIONAL INSURANCE COMPANY LTD. AND ORS.                       Respondent(s)

     (with interim relief and office report)


     Date : 25/11/2016 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE N.V. RAMANA
                             HON'BLE MR. JUSTICE A.M. KHANWILKAR

     For Petitioner(s)                  Mr.Hari Om Verma, Adv.
                                        Mr.Naeem Ilyas, Adv.
                                        Ms. Manju Jetley,Adv.


     For Respondent(s)1                 Mr.Ekansh Bansal, Adv.
                                        Mr. Parmanand Gaur,Adv.



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

Perused the letter dated 23rd November, 2016. In view of the request made in the letter, four weeks' time is granted to learned counsel for the respondent to file the counter affidavit.

Meanwhile, counsel for the petitioner is directed to serve a set of paper books on the learned counsel for respondent no.1.

                         (G.V.RAMANA)                        (S.S.R.KRISHNA)
04:24:43 TLT
Reason:                   AR-CUM-PS                          ASSTT.REGISTRAR