Supreme Court - Daily Orders
Sudarshan Giri vs Branch Manager United India Insurance ... on 18 August, 2020
Bench: D.Y. Chandrachud, Indu Malhotra, K.M. Joseph
ITEM NO.14 Court 4 (VC) SECTION XVII-A
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.7918/2020
(Arising out of impugned final judgment and order dated 12-03-2020
in RP No. 67/2017 passed by the National Consumers Disputes
Redressal Commission, New Delhi)
SUDARSHAN GIRI Petitioner(s)
VERSUS
BRANCH MANAGER UNITED INDIA INSURANCE Respondent(s)
COMPANY LTD & ANR.
(With appln.(s) for exemption from filing c/c of the impugned
judgment and exemption from filing affidavit)
Date : 18-08-2020 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. Anand Shankar Jha, AOR
Mr. Arpit Gupta, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 We are not inclined to entertain the Special Leave Petition under Article 136 of the Constitution of India.
2 The Special Leave Petition is accordingly dismissed.
3 Pending applications, if any, stand disposed of.
Signature Not Verified Digitally signed by ARJUN BISHT Date: 2020.08.18 19:22:39 IST Reason: (CHETAN KUMAR) (SAROJ KUMARI GAUR)
AR-cum-PS BRANCH OFFICER