Supreme Court - Daily Orders
New India Assurance Co.Ltd. vs Shweta Dilip Mehta on 27 October, 2015
Bench: Chief Justice, Arun Mishra
ITEM NO.41 COURT NO.1 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). 9670/2010
(Arising out of impugned final judgment and order dated 14/12/2009
in FA No. 1262/2008 passed by the High Court of Bombay)
NEW INDIA ASSURANCE CO.LTD.& ANR. Petitioner(s)
VERSUS
SHWETA DILIP MEHTA & ORS. Respondent(s)
(with appln. (s) for permission to file additional documents,
interim relief and office report)
Date : 27/10/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Vishnu Mehra, Adv.
Ms. Sakshi Mittal, Adv.
Ms. Manjeet Chawla, Adv.
Mr. Pramod Dayal,Adv.
For Respondent(s) Mr. Vinay Navare, Adv.
Mr. Satyajeet Kumar, Adv.
For Ms. Abha R. Sharma,Adv.
UPON hearing the counsel the Court made the following
O R D E R
List the matter for hearing on a non-miscellaneous day.
(Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2015.10.27 17:50:37 IST Reason: