Supreme Court - Daily Orders
New India Assurance Co. Ltd. vs Rajani . on 29 April, 2016
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.23 COURT NO.5 SECTION IVA
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)......CC No(s).
7873/2016
(Arising out of impugned final judgment and order dated 10/12/2015
in MFA No. 20675/2013 passed by the High Court Of Karnataka Circuit
Bench At Dharwad)
NEW INDIA ASSURANCE CO. LTD. Petitioner(s)
VERSUS
RAJANI AND ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 29/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Salil Paul,Adv.
Mr. Sahil Paul,Adv.
Ms. Manjeet Chawla,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed.
[O.P. SHARMA] [CHANDER BALA] AR-cum-PS COURT MASTER Signature Not Verified Digitally signed by OM PARKASH SHARMA Date: 2016.04.29 17:22:47 IST Reason: