Supreme Court - Daily Orders
United India Insurance Co.Ltd. vs Vinod Kumar . on 11 May, 2015
Author: C. Nagappan
Bench: C. Nagappan
ITEM NO.14 COURT NO.10 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. No. 2/2014 in Petition(s) for Special Leave to Appeal (C)
No(s).7108/2008
(Arising out of impugned final judgment and order dated 05/10/2007
in FAFO No.304/1999 passed by the High Court of Judicature at
Allahabad, Lucknow Bench)
UNITED INDIA INSURANCE CO.LTD. Petitioner(s)
VERSUS
VINOD KUMAR & ORS. Respondent(s)
(for deleting the name of respondent and office report)
Date : 11/05/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE C. NAGAPPAN
[IN CHAMBERS]
For Petitioner(s) Mr. Shakil Ahmad Syed, Adv.
Mr.Uzmi Jameel Husain, Adv.
Mr. Debasis Misra,Adv.
For Respondent(s) Mr. Jatinder Kumar Bhatia,Adv.
Mr. S. Chandra Shekhar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the applicant/petitioner.
I.A. No. 2/ 2014 is allowed.
The name of Respondent No.4 stands deleted from the array of parties at the risk of the petitioner.
Cause title be amended accordingly.
Signature Not Verified Digitally signed by Rajni Mukhi Date: 2015.05.14 12:24:24 IST Reason: (Rajni Mukhi) (Tapan Kumar Chakraborty) Sr. P.A. Court Master