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Supreme Court - Daily Orders

National Insurance Co. Ltd. vs Harsolia Motors on 13 April, 2023

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     ITEM NO.1501                    COURT NO.5                    SECTION XVII-A

                         S U P R E M E C O U R T O F      I N D I A
                                 RECORD OF PROCEEDINGS

                         Civil Appeal   No(s).    5352-5353/2007

     NATIONAL INSURANCE CO. LTD.                               Appellant(s)

                                          VERSUS

     HARSOLIA MOTORS & ORS.                                    Respondent(s)

WITH C.A. No. 5354/2007 (XVII-A) C.A. No. 2821/2012 (XVII-A) C.A. No. 3350/2018 (XVII-A) (FOR ADMISSION and I.R.) SLP(C) No. 1039/2020 (XVII-A) (FOR ADMISSION and I.R.) Date : 13-04-2023 These matters were called on for pronouncement of Judgment today.

Counsel for the parties Mr. P K Seth, Adv.

Ms. Manjeet Chawla, AOR Mrs. Usha Pant Kukreti, Adv.

Mr. Chandra Bhushan Tiwari, Adv. Mr. Bishnu Prasad Tiwari, Adv. Mr. Rakesh Kumar Yadav, Adv. Mr. Nilendu Vatsyan, Adv. Mr. Rajiv Ranjan, Adv.

Mr. Shivam Singh, Adv.

Mr. Manish Kumar, Adv.

Mr. Abhinav Singh, Adv. Mr. Deep Prabhu, Adv.

Ms. Shaswati Parhi, Adv. Mr. Avi Srivastava, Adv. Mr. Gopal Singh, AOR Signature Not Verified Mr. Amit Kumar Singh, AOR Digitally signed by Jayant Kumar Arora Date: 2023.04.15 12:46:47 IST Reason: Mrs. K Enatoli Sema, Adv.

Ms. Chubalemla Chang, Adv. Mr. Prang Newmai, Adv.

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Ms. Anindita Mitra, AOR Mr. Yash Pal Dhingra, AOR Mr. Rajiv Ranjan Dwivedi, AOR Mr. Nikhil Goel, AOR Ms. Naveen Goel, Adv.

Mr. Adhitya Koshy Roy, Adv.

Mr. V.K. Kanna, Adv.

Mr. Hitesh Kumar Sharma, Adv. Mr. Akhileshwar Jha, Adv. Mr. S. K. Rajora, Adv.

Mr. Amit Kumar Chawla, Adv. Dr. (Mrs.) Vipin Gupta, AOR Mr. Nakul Dewan, Sr. Adv. Mr. Pradhuman Gohil, Adv. Mrs. Taruna Singh Gohil, AOR Ms. Ranu Purohit, Adv.

Mr. Alapati Sahithya Krishna, Adv. Ms. Nooreen Sarna, Adv. Mr. Neil Chatterjee, Adv.

Mr. Amit K. Nain, AOR Mr. P. I. Jose, AOR Ms. Bhabna Das, AOR Hon’ble Mr. Justice Ajay Rastogi pronounced the reportable Judgment of the Bench comprising His Lordship and Hon’ble Mr. Justice C.T.Ravikumar.

Leave is granted in SLP (C) No. 1039 of 2020.

The appeals are dismissed.

Pending interlocutory application(s), if any, is/are disposed of.

(JAYANT KUMAR ARORA) (VIRENDER SINGH) ASTT. REGISTRAR-cum-PS BRANCH OFFICER (Signed reportable Judgment order is placed on the file)