Supreme Court - Daily Orders
Basappa vs The Manager The New India Assurance Co. ... on 12 September, 2022
Bench: S. Abdul Nazeer, V. Ramasubramanian
ITEM NO.10 COURT NO.4 SECTION IV-A
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). 19769/2021
(Arising out of impugned final judgment and order dated 05-03-2021
in MFA CROB No. 100043/2018 passed by the High Court of Karnataka
Circuit Bench at Dharwad)
BASAPPA Petitioner(s)
VERSUS
THE MANAGER, THE NEW INDIA ASSURANCE CO. LTD. & ANR.Respondent(s)
(FOR ADMISSION )
Date : 12-09-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Manjunath Meled, Adv.
Mr. Anuj Saini,Adv.
Mr. Sandeep Sharma, Adv.
Mr. Ganesh Kumar R., AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned judgment passed by the High Court. Special Leave Petition is dismissed.
Pending applications, if any, also stand disposed of. (NEELAM GULATI) Signature Not Verified (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS Digitally signed by DEEPAK SINGH Date: 2022.09.12 COURT MASTER (NSH) 17:52:47 IST Reason: