Supreme Court - Daily Orders
Alok Kumar Sinha vs Lic Of India on 4 November, 2019
Bench: Mohan M. Shantanagoudar, Sanjiv Khanna
ITEM NO.21 COURT NO.12 SECTION XVI
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). 24125/2019
(Arising out of impugned final judgment and order dated 21-06-2019
in LPA No. 313/2018 passed by the High Court Of Judicature At
Patna)
ALOK KUMAR SINHA Petitioner(s)
VERSUS
LIC OF INDIA & ORS. Respondent(s)
IA No. 153432/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 04-11-2019 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. vijay Kumar, Adv.
Mr. Thomas Oommen, Adv.
Mr. Aniruddha P. Mayee, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. The special leave petition is dismissed. Pending applications, if any, stands disposed of accordingly.
(GULSHAN KUMAR ARORA) (R.S. NARAYANAN)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
GULSHAN KUMAR
ARORA
Date: 2019.11.07
16:00:07 IST
Reason: