Supreme Court - Daily Orders
Kuncham Lavanya vs Bajaj Allianz General Insurance Co. ... on 9 June, 2020
Bench: D.Y. Chandrachud, Hemant Gupta, Ajay Rastogi
ITEM NO.6 Virtual Court 3 SECTION XII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 44210/2019
(Arising out of impugned final judgment and order dated 07-03-2019
in MACMA No. 77/2017 passed by the High Court for the State of
Telangana at Hyderabad)
KUNCHAM LAVANYA & ORS. Petitioner(s)
VERSUS
BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD. & ANR. Respondent(s)
(WITH I.R. and IA No.37402/2020-CONDONATION OF DELAY IN FILING and
IA No.37405/2020-CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS and IA No.37409/2020-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 09-06-2020 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. Vikas Arora, Adv.
Mr. Mohit Paul, AOR
Ms. Sunaina Phul, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 Issue notice on the applications for condonation of delay and on the Special Leave Petition, returnable in twelve weeks. 2 Till the next date of listing, there shall be a stay of Signature Not Verified recovery.
Digitally signed by CHETAN KUMAR Date: 2020.06.09 16:03:39 IST Reason: (SANJAY KUMAR-I) (SAROJ KUMARI GAUR) AR-CUM-PS COURT MASTER