Supreme Court - Daily Orders
Tata Aig General Insurance Company ... vs Sandesh J. Choutha on 8 August, 2017
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.32 COURT NO.5 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) No(s).16027-16028/2017
(Arising out of impugned final judgment and order dated 07-03-2017
in RP No. 2420/2016, RP No. 2421/2016 passed by the National
Consumer Disputes Redressal Commission, New Delhi)
TATA AIG GENERAL INSURANCE COMPANY LIMITED Petitioner(s)
VERSUS
SANDESH J. CHOUTHA Respondent(s)
(WITH PRAYER FOR INTERIM RELIEF and APPLN.(S) FOR PERMISSION TO
FILE ADDITIONAL DOCUMENTS)
Date : 08-08-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Dhruv Mehta, Sr. Adv.
Mrs. S.D. Raman, Adv.
Mr. Garvesh Kabra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petitions are dismissed.
(SANJAY KUMAR-I) (SHARDA KAPOOR) AR-CUM-PS ASSISTANT REGISTRAR Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2017.08.09 16:57:17 IST Reason: