Supreme Court - Daily Orders
Religare Health Insurance Company Ltd vs Arpan Dhawan on 13 November, 2018
Bench: A.M. Khanwilkar, Deepak Gupta
ITEM NO.20 COURT NO.12 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).29034/2018
(Arising out of impugned final judgment and order dated 24-07-2018
in RP No. 1356/2018 passed by the National Consumer Disputes
Redressal Commission, New Delhi)
RELIGARE HEALTH INSURANCE COMPANY LTD Petitioner(s)
VERSUS
ARPAN DHAWAN & ANR. Respondent(s)
(WITH I.R. and IA No.156694/2018-PERMISSION TO FILE ADDITIONAL
DOCUMENTS)
Date : 13-11-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Ms. Suman Bagga, Adv.
Ms. Neelam Kalsi, Adv.
Mrs. Rani Chhabra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
List the matter along with SLP(C) No.29590/2018. Interim order granted in terms of order dated 27th August, 2018 in SLP(C) No.29590/2018 shall apply to the present case on the same terms.
Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2018.11.14 (SANJAY KUMAR-I) (KAILASH CHANDER) 14:12:09 IST Reason: AR-CUM-PS ASSISTANT REGISTRAR