Supreme Court - Daily Orders
Pradeep Kumar vs National Insurance Co. Ltd. on 11 May, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.42 COURT NO.5 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.13926/2015
(Arising out of impugned final judgment and order dated 16/01/2015
in RP No. 4536/2013 passed by the National Consumers Disputes
Reddressal Commission, New Delhi)
PRADEEP KUMAR Petitioner(s)
VERSUS
NATIONAL INSURANCE CO. LTD. Respondent(s)
(With appln. (s) for exemption from filing O.T. and interim
relief)
Date : 11/05/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. K.L. Nandwani, Adv.
Mohd. Parvez Dabas, Adv.
Mr. Shakil Ahmed Syed, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of the request made in the letter circulated on behalf of the petitioners for filing additional documents, list the matter after ensuring summer vacation.
Signature Not Verified Digitally signed by Chetan Kumar Date: 2015.05.12 14:47:29 IST Reason: (Chetan Kumar) (H.S. Parasher)
Court Master Court Master