Supreme Court - Daily Orders
Vishal Kalidasrao Genorkar vs Oriental Insurance Co. Ltd. on 14 October, 2015
Bench: Madan B. Lokur, S.A. Bobde
ITEM NO.34 COURT NO.9 SECTION XVII
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).
18224/2015
(Arising out of impugned final judgment and order dated 15/10/2014
in RP No. 3051/2013 passed by the National Consumer Disputes
Redressal Commission, New Delhi)
VISHAL KALIDASRAO GENORKAR Petitioner(s)
VERSUS
ORIENTAL INSURANCE CO. LTD. Respondent(s)
(With appln.(s) for C/Delay in filing SLP and office report)
Date : 14/10/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Sachin Patil, Adv.
Mr. Yatin M. Jagtap, Adv.
Mr. Rameshwar Prasad Goyal, AOR
For Respondent(s)
Mr. Varinder Kumar Sharma, AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by learned counsel for the petitioners, the matter is adjourned for ten weeks.
(SANJAY KUMAR-I) (JASWINDER KAUR)
Signature Not Verified
AR-CUM-PS COURT MASTER
Digitally signed by
Sanjay Kumar
Date: 2015.10.15
17:21:35 IST
Reason: