Supreme Court - Daily Orders
The Branch Manager The New India ... vs Kannan on 12 February, 2020
Bench: D.Y. Chandrachud, Ajay Rastogi
ITEM NO.4 COURT NO.8 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No.2799/2020
(Arising out of impugned final judgment and order dated 29-01-2019
in CMA No. 2396/2015 passed by the High Court of Judicature at
Madras)
THE BRANCH MANAGER, THE NEW INDIA Petitioner(s)
ASSURANCE CO. LTD.
VERSUS
KANNAN & ANR. Respondent(s)
(With appln.(s) for c/delay in filing SLP, exemption from filing
O.T. and interim relief)
Date : 12-02-2020 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. Salil Paul, Adv.
Mr. Sahil Paul, Adv.
Ms. Manjeet Chawla, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
There is an unexplained delay of 162 days in filing the Special Leave Petition, which has not been satisfactorily explained. We accordingly decline to condone the delay.
The Special Leave Petition is dismissed on the ground of delay.
However, the question of law which has been decided Signature Not Verified by the High Court is expressly kept open, if need arises for Digitally signed by CHETAN KUMAR Date: 2020.02.12 18:06:42 IST the petitioner to agitate in an appropriate case.
Reason: (Chetan Kumar) (Saroj Kumari Gaur)
A.R.-cum-P.S. Court Master