Supreme Court - Daily Orders
Safiq Ahmad vs Icici Lombard General Insurance Co. ... on 12 September, 2023
1
ITEM NO.24 COURT NO.3 SECTION XI
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). 1110/2017
(Arising out of impugned final judgment and order dated 07-10-2015
in CR No. 49/2015 passed by the High Court of Judicature at
Allahabad, Lucknow Bench)
SAFIQ AHMAD Petitioner(s)
VERSUS
ICICI LOMBARD GENERAL INSURANCE CO. LTD. . & ORS. Respondent(s)
(IA No. 141759/2018 - CLARIFICATION/DIRECTION
IA No. 77754/2018 - CLARIFICATION/DIRECTION
IA No. 67360/2018 - EXEMPTION FROM FILING O.T.
IA No. 24664/2020 - INTERVENTION APPLICATION
IA No. 3912/2020 - INTERVENTION/IMPLEADMENT)
WITH
SLP(C) No. 6443/2019 (IV-B)
SLP(C) No. 4523/2023 (XI-A)
(FOR ADMISSION and I.R. and IA No.31210/2023-CONDONATION OF DELAY
IN FILING and IA No.31212/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.31213/2023-EXEMPTION FROM FILING O.T.
and IA No.31211/2023-CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS)
Date : 12-09-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s) Mr. Anjani Kumar Mishra, AOR
Mrs. Hardeep Kaur Mishra, Adv.
Mr. Praveen Mishra, Adv.
Mr. Siddharth, AOR
Signature Not Verified
Mr. Jagdish Chandra Solanki, Adv.
Mr. Amit Kumar Agrawal, Adv.
Digitally signed by
SWETA BALODI
Date: 2023.09.14
17:22:11 IST
Reason:
For Respondent(s) Mr. Ardhendumauli Kumar Prasad, AOR
Mr. Ashish Madan, Adv.
Mr. Amritesh Raj, Adv.
2
Ms. Ananaya Sahu, Adv.
Ms. Saumya Sharma, Adv.
Mr. T. R. B. Sivakumar, AOR
Mr. Sibo Sankar Mishra, AOR
Mr. Abhishek Kumar Gola, Adv.
Mr. Vikrant Mehta, Adv.
Mr. Swapan Pradhan, Adv.
Mr. Sudhir Naagar, AOR
M/S. Arputham Aruna And Co, AOR
Mr. B. Krishna Prasad, AOR
Ms. Uttara Babbar, AOR
Mr. Ambhoj Kumar Sinha, AOR
Ms. Radhika Gautam, AOR
Mr. Suvendu Suvasis Dash, AOR
Mr. T. G. Narayanan Nair, AOR
Ms. Swathi H. Prasad, Adv.
Mr. Abhinav Mukerji, AOR
Mrs. Bihu Sharma, Adv.
Mr. Mohit Prasad, Adv.
Mr. Gaurav Sharma, Adv.
Mr. Krishnavani Sharma, Adv.
Mr. Hitesh Kumar Sharma, Adv.
Mr. Akhileshwar Jha, Adv.
Mr. Ajay Mishra, Adv.
Mr. Neeraj Singh, Adv.
Mr. Binay Kumar, Adv.
Mr. Naresh K. Sharma, AOR
Mr. Anil K. Jha, AOR
Mr. Chanchal Kumar Ganguli, AOR
Mr. K. S. Mahadevan, Adv.
Mrs. Swati Bansal, Adv.
Mr. Rangarajan .r, Adv.
Mr. Rajesh Kumar, AOR
Mr. Navneet Kumar, Adv.
Mr. Saurabh Tiwari, Adv.
Mr. Parijat Kishore, AOR
Mr. Sanjai Kumar Pathak, AOR
Mr. Arvind Kumar Tripathi, Adv.
Mrs. Shashi Pathak, Adv.
Mr. Nikhil Goel, AOR
3
Ms. Naveen Goel, Adv.
Mr. Adithya Koshy Roy, Adv.
Ms. Siddhi Gupta, Adv.
Ms. Ruchi Kohli, AOR
Mr. Praveen Agrawal, AOR
Mr. K. M. Nataraj, A.S.G.
Mr. Anmol Chandan, Adv.
Mr. K.L. Janjani, Adv.
Mr. Rajesh Singh Chauhan, Adv.
Ms. Deepabali Dutta, Adv.
Mr. Chinmayee Chandra, Adv.
Ms. Mrinal Elkar Mazumdar, Adv.
Ms. Megha Karanwal, Adv.
Dr. Arun Kumar Yadav, Adv.
Mr. Vineet Singh, Adv.
Mr. Vatsal Joshi, Adv.
Mr. Shreekant Neelappa Terdal, AOR
Mr. Arjun Garg, AOR
Mr. Shobhit Jain, Adv.
Mr. Aakash Nandolia, Adv.
Ms. Sagun Srivastava, Adv.
Ms. Shreya Bansal, Adv.
Mr. Devendra Singh, AOR
Mr. Vijay Kumar Singh, Adv.
Mr. Karan Thakur, Adv.
Mr. Ashish Sheoran, Adv.
Mr. Sameer Singh, Adv.
Mr. Vivek Mishra, Adv.
Mr. Surinder Singh Lohchab, Adv.
Mr. Sahil Lohchab, Adv.
Mr. Kashmira Singh Chahar, Adv.
Mr. V. N. Raghupathy, AOR
Mr. Manendra Pal Gupta, Adv.
Mr. Md. Apzal Ansari, Adv.
Mr. M. Bangaraswamy, Adv.
Mr. S. Shashank Reddy, Adv.
Mr. Vishnu Mehra, Adv.
Ms. Manjeet Chawla, AOR
Mrs. Usha Pant Kukreti, Adv.
Mr. Kunal Malhotra, Adv.
Mr. Kedar Nath Tripathy, AOR
Mr. Abhimanyu Tewari, AOR
4
Ms. Eliza Bar, Adv.
Mr. Siddharth, AOR
Mr. Narendra Kumar, AOR
Mr. Raghvendra Kumar, Adv.
Mr. Anand Kumar Dubey, Adv.
Mr. D. Kumanan, AOR
Mr. Amrish Kumar, AOR
Mrs. Swarupama Chaturvedi, AOR
Mr. Arunabh Chowdhury, Sr. Adv.
Ms. Pragya Baghel, Adv.
Mr. Jayant Mohan, AOR
Mr. Karma Dorjee, Adv.
Mr. Dechen Wangadi Lachungpa, Adv.
Mr. Abhishek Roy, Adv.
Ms. Adya Shree Dutta, Adv.
Mr. Sabarish Subramanian, AOR
Mr. C. Kranthi Kumar, Adv.
Mr. Vishnu Unnikrishnan, Adv.
Mr. Danish Saif, Adv.
Mr. Samar Vijay Singh, AOR
Mr. Keshav Mittal, Adv.
Ms. Sabarni Som, Adv.
Mr. Sandeep Sudhakar Deshmukh, AOR
Mr. Nishant Sharma, Adv.
Mr. Akshay Subhash Jagtap, Adv.
Mr. Gaurav Agrawal, AOR
Mr. Pradeep Misra, AOR
Mr. Mukesh K. Giri, AOR
Mr. Karan Sharma, AOR
Mr. Anil K. Jha, AOR
Mr. Sahil Tagotra, AOR
Ms. Abhivyakti Banerjee, Adv.
Mr. Gajendra Singh Negi, Adv.
Ms. Sakshi Garg, Adv.
Ms. Muskan Surana, Adv.
Ms. Astha Sharma, AOR
Mr. T. G. Narayanan Nair, AOR
5
Ms. Swathi H. Prasad, Adv.
Mr. Navneet Kumar, Adv.
Mr. Saurabh Tiwari, Adv.
Mr. Parijat Kishore, AOR
Mr. Apoorv Kurup, AOR
Ms. Uttara Babbar, AOR
Mr. Raghavendra S. Srivatsa, AOR
Mr. Likhi Chand Bonsle, aDv.
Ms. Komal Mandhra, Adv.
Ms. Anagha N. Sharma, Adv.
Mr. Ankur S. Kulkarni, AOR
Ms. Sampriti Baksi, Adv.
Mr. Deepak Thukral, A.A.G.
Mr. Gautam Sharma, Adv.
Dr. Monika Gusain, AOR
M/S. Shakil Ahmad Syed, AOR
Mr. Mohd. Parvez Dabas, Adv.
Mr. Uzmi Jameel Husain, Adv.
Mr. Aqib Baig, Adv.
Mr. Mohd. Shahib, Adv.
Mr. Mohd. Shakim, Adv.
Mr. Kanhaiya Singhal, AOR
Mr. Kanhaiya Singhal, Adv.
Mr. Prasanna, Adv.
Mr. Teeksh Singhal, Adv.
Mr. Ujwal Ghai, Adv.
M/S. Arputham Aruna And Co, AOR
Mr. Siddhesh Kotwal, Adv.
Ms. Ana Upadhyay, Adv.
Ms. Manaya Hasija, Adv.
Mr. Tejasvi Gupta, Adv.
Mr. Pawan Upadhyay, Adv.
Mr. Nirnimesh Dube, AOR
Ms. Manju Jetley, AOR
Mr. Sanpreet Singh Ajmani, Adv.
Mr. Sandeep Malik, Adv.
Mr. Amit Kumar, Adv.
M/S. Parekh & Co., AOR
Mr. Aravindh S., AOR
Mr. Abbas, Adv.
6
Mr. Rajeev Kumar Dubey, Adv.
Ms. Chandni Arora, Adv.
Mr. Kamlendra Mishra, AOR
Mr. Anant Vijay Palli, Adv.
Mr. Nikhil Palli, Adv.
Mr. Deepak Goel, AOR
Mr. C. K. Sasi, AOR
Ms. Meena K Poulose, Adv.
Ms. Sakshi Kakkar, AOR
Mr. Shakti Singh, Adv.
Mr. R Karthik, Adv.
Mr. Kunal Chatterji, AOR
Ms. Maitrayee Banerjee, Adv.
Mr. Rohit Bansal, Adv.
Ms. Kshitij Singh, Adv.
Ms. Muskan Surana, Adv.
Ms. Astha Sharma, AOR
Ms. Ranjeeta Rohatgi, AOR
M/S. Plr Chambers And Co., AOR
Mr. Abhimanyu Tewari, AOR
Ms. Eliza Bar, Adv.
Mr. Sunny Choudhary, AOR
Mr. Karan Bishnoi, Adv.
Mr. K. M. Nataraj, A.S.G.
Mr. Gurmeet Singh Makker, AOR
Mr. Vatsal Joshi, Adv.
Mr. Sailesh Madiyal, Adv.
Mr. Chinmayee Chandra, Adv.
Ms. Deepawali Dutta, Adv.
Ms. Deepsikha Bharti, Adv.
Mr. Avijimani Tripathi, AOR
Mr. Upendra Mishra, Adv.
Mr. T. K. Nayak, Adv.
Ms. Enakshi Mukhopadhyay Siddhanta, AOR
Mr. sovan Siddhanta, Adv.
Dr. Manish Singh singhvi, Sr. Adv.
Ms. Shubhangi Garwal, Adv.
Mr. Apurv S., Adv.
7
Mr. Milind Kumar, Adv.
UPON hearing the counsel, the Court made the following
O R D E R
The State Governments, represented in this Court, will file up to date status reports with regard to the fake/suspicious claim cases under the Motor Vehicles Act, 1988 and the Employees’ Compensation Act, 1923, and the action taken for verification, registration of cases etc. Insurance companies, represented and appearing in the present batch of petitions, will also file a similar status report with complete details viz. fake claim cases. The aforesaid details/status reports would also be furnished to the nominated/standing counsel of the different States and the State Bar Councils for action.
The State Bar Councils of each State will submit status report with details (a) number of complaints relating to fake/suspicious claim cases received during last 5 years, (b) verification and action taken on each complaint, (c) complaints pending before them. The State Bar Council will examine and whenever necessary, take steps/action on the basis of information/details furnished by the insurance companies. Data and particulars in this regard shall be maintained.
The State Government(s) will inform the Court whether Special Investigation Teams (SIT) have been constituted in their respective States to investigate the suspicious/fake claim cases.
Mr. K.M. Nataraj, learned Additional Solicitor General has drawn our attention to Form No. XX, which has been prescribed 8 by the Gazette Notification No. G.S.R 164 (E) dated 25.02.2022 published by the Ministry of Road Transportation and High Ways.
Learned counsels appearing on behalf of different High Courts will obtain instructions with regard to compliance of applicable clauses in GSR 164 (E) dated 25.02.2022 in particular to the Stage 2 and 3 details of the aforesaid Form. In case there is any difficulty in making such compliances, the said position/difficulty would be so stated. Report as indicated above viz. Stage 2 and 3 of Form XX will be filed by the High Courts.
Status report/reports will be filed within six weeks from today.
Re-list in the month of January 2024.
(BABITA PANDEY) (R.S. NARAYANAN)
COURT MASTER (SH) ASSISTANT REGISTRAR