Supreme Court - Daily Orders
Navroz Kershasp Mody vs Life Insurance Corporation Of India . on 9 May, 2016
Bench: Dipak Misra, Shiva Kirti Singh
ITEM NO.52 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). 12591/2016
(Arising out of impugned final judgment and order dated 31/03/2016
in WP No. 2685/2013 passed by the High Court of Bombay)
NAVROZ KERSHASP MODY Petitioner(s)
VERSUS
LIFE INSURANCE CORPORATION OF INDIA & ORS. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief)
Date : 09/05/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Colin Gonsalves, Sr. Adv.
Ms. Monisha Handa, Adv.
Mr. Mohit D. Ram, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
However, the petitioner shall vacate the premises by the end of March, 2017 failing which he shall be liable for contempt of this Court.
(Gulshan Kumar Arora) (H.S. Parasher)
Signature Not Verified
Court Master Court Master
Digitally signed by
GULSHAN KUMAR
ARORA
Date: 2016.05.09
18:31:10 IST
Reason: