Supreme Court - Daily Orders
K. Anusha vs Regional Manager, Shriram General ... on 6 October, 2021
Bench: Hemant Gupta, V. Ramasubramanian
ITEM NO.7 Court 11 (Video Conferencing) SECTION IV-A
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). 14360/2016
(Arising out of impugned final judgment and order dated 05-06-2015
in MFA No. 6184/2013 passed by the High Court Of Karnataka At
Bengaluru)
K. ANUSHA & ORS. Petitioner(s)
VERSUS
REGIONAL MANAGER, SHRIRAM GENERAL
INSURANCE CO. LTD Respondent(s)
Date : 06-10-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. C. B. Gururaj, Adv.
Mr. K. P. Mavi, Adv.
Mr. Pramit Chettri, Adv.
Mr. Prakash Ranjan Nayak, AOR
For Respondent(s) Mr. Sameer Nandwani, Adv.
Mr. Syed Ahmed Saud, Adv.
Mr. Daanish Ahmed Syed, Adv.
Mohd. Parvez Dabas, Adv.
Mr. Uzmi Jameel Husain, Adv.
for M/s. Shakil Ahmad Syed, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the parties at some length. Leave granted.
The appeal is allowed. Reasons to follow.
(JAYANT KUMAR ARORA) (RENU BALA GAMBHIR) COURT MASTER Signature Not Verified COURT MASTER Digitally signed by Jayant Kumar Arora Date: 2021.10.07 List of Books :-
18:45:54 IST Reason:
1) (2017) 16 SCC 680