Supreme Court - Daily Orders
Sanjay vs Iffco Tokio General Insurnace Company ... on 1 April, 2016
Bench: Fakkir Mohamed Ibrahim Kalifulla, S.A. Bobde
ITEM NO.34 COURT NO.6 SECTION IVB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No. 7865/2016
(Arising out of impugned final judgment and order dated 09/12/2015
in FAO No. 2000/2013 passed by the High Court of Punjab & Haryana
at Chandigarh)
SANJAY Petitioner(s)
VERSUS
IFFCO TOKIO GENERAL INSURNACE
COMPANY LTD AND ORS. Respondent(s)
(With prayer for interim relief)
Date : 01/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Harikesh Singh, Adv.
Mr. Kamal Mohan Gupta, A.O.R.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
We find no infirmity in the order impugned herein. The Special Leave Petition is dismissed.
[KALYANI GUPTA] [SHARDA KAPOOR]
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
KALYANI GUPTA
Date: 2016.04.02
13:35:59 IST
Reason: