Supreme Court - Daily Orders
The New India Assurance Company Limited vs S Meenakshi on 30 January, 2019
Bench: R. Banumathi, R. Subhash Reddy
ITEM NO.4 COURT NO.8 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 1275/2019
(Arising out of impugned final judgment and order dated 28-04-2018
in CMA No. 1904/2015 passed by the High Court Of Judicature At
Madras)
THE NEW INDIA ASSURANCE COMPANY LIMITED Petitioner(s)
VERSUS
S MEENAKSHI & ORS. Respondent(s)
(FOR ADMISSION and Interim Relief and
IA No.9648/2019-CONDONATION OF DELAY IN FILING and
IA No.9650/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 30-01-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Ms. Awantika Manohar,Adv.
Mr. Prashant Kumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We heard Ms. Awantika Manohar, learned counsel appearing for the petitioner-Insurance Company.
In the peculiar facts and circumstances of the case we are not inclined to interfere with the impugned order in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. However, the question of law raised by the petitioner- Insurance Company is left open.
Signature Not VerifiedPending applications, if any, shall also stand disposed of.
Digitally signed by MAHABIR SINGH Date: 2019.01.30 16:48:11 IST Reason: (MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER BRANCH OFFICER