Supreme Court - Daily Orders
Sudha Hari Pophale vs The Oriental Insurance Co. Ltd. on 10 November, 2014
Bench: Sudhansu Jyoti Mukhopadhaya, N.V. Ramana
ITEM NO.70 COURT NO.4 SECTION IX
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). 25694/2013
(Arising out of impugned final judgment and order dated 06/08/2013
in WP No. 5552/2013 passed by the High Court of Bombay)
SUDHA HARI POPHALE & ORS. Petitioner(s)
VERSUS
THE ORIENTAL INSURANCE CO. LTD. & ORS. Respondent(s)
(with appln. (s) for modification of court's order and permission
to file additional documents and interim relief and office report)
Date : 10/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Shyam Divan, Sr. Adv.
Mr. Vijay Hansaria, Sr. Adv.
Mr. Gaurav Goel, Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Rishi Agrawala, Adv.
Mr. E. C. Agrawala,Adv.
Mr. Vivek Jain, Adv.
Mr. Shashank Manish, Adv.
For Respondent(s) Mr. Vikas Singh, Sr.Adv.
Mr. Mohinder Singh, Adv.
Ms. S. Ramamani,Adv.
Mr. Vishnu Mehra, Adv.
Ms. Deepika, Adv.
Mr. Kamesh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
After some arguments the learned counsel appearing Signature Not Verified Digitally signed by on behalf of the petitioners sought permission to withdraw Rajni Mukhi the special leave petition to move before the High Court to Date: 2014.11.13 16:52:06 IST Reason:
file Review Petition.-2-
Mr. Vikas Singh, learned senior counsel appearing on behalf of respondents opposed the prayer to grant liberty to move any review petition. It is submitted that judgment rendered in Suhas H. Pophale Vs. Oriental Insurance Company Limited and its Estate Officer reported in (2014) 4 SCC 657, cannot be relied upon by the petitioner in view of finding of this Court in Rupa Ashok Hurra Vs. Ashok Hurra & Anr. reported in (2002) 4 SCC 388.
Having heard learned counsel for the parties, while we are not inclined to interfere with the impugned judgment, we allow the petitioners to withdraw the special leave petition for any remedy, if permissible under the law but without any liberty to challenge the same very impugned judgment before this Hon'ble Court.
The special leave petition is dismissed as withdrawn.
(Rajni Mukhi) (Suman Jain)
Sr. P.A. Court Master