Supreme Court - Daily Orders
Amresh Reddy vs Max New York Life Ins.Co.Ltd. on 5 February, 2016
Bench: Madan B. Lokur, R.K. Agrawal
ITEM NO.44 COURT NO.8 SECTION XVII
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). 17454/2014
(Arising out of impugned final judgment and order dated 05/02/2014
in RP No. 610/2012 passed by the National Consumer Disputes
Redressal Commission, New Delhi)
AMRESH REDDY Petitioner(s)
VERSUS
MAX NEW YORK LIFE INS.CO.LTD. Respondent(s)
(With interim relief and office report)
(For final disposal)
Date : 05/02/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Anand Sanjay M. Nuli, Adv.
Mr. Dharm Singh, Adv.
For M/s. Nuli & Nuli
For Respondent(s) Mr. Nachiketa Joshi,Adv.
Ms. Sucheta Joshi, Adv.
Mr. Ritwiz Rishabh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
(Meenakshi Kohli) (Jaswinder Kaur) Court Master Court Master Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2016.02.06 10:08:35 IST Reason: