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Religare Health Insurance Co. Ltd vs K Manivannan on 9 April, 2025

Author: Pamidighantam Sri Narasimha

Bench: Pamidighantam Sri Narasimha

     ITEM NO.40                                COURT NO.8              SECTION XVII-A

                                   S U P R E M E C O U R T O F     I N D I A
                                           RECORD OF PROCEEDINGS

     CIVIL APPEAL Diary No(s). 15638/2024

     [Arising out of impugned final judgment and order dated 13-10-2023
     in CC No. 252/2018 passed by the National Consumers Disputes
     Redressal Commission, New Delhi]

     RELIGARE HEALTH INSURANCE CO. LTD                                  Petitioner(s)

                                                      VERSUS

     K MANIVANNAN                                                       Respondent(s)

     IA No. 96961/2024 - CONDONATION OF DELAY IN FILING
     IA No. 96963/2024 - STAY APPLICATION

     Date : 09-04-2025 This matter was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
                             HON'BLE MR. JUSTICE JOYMALYA BAGCHI

     For Petitioner(s) :Mr. Pankaj Seth, Adv.
                        Mr. Noor Ala, Adv.
                        Mrs. Usha Pant Kukreti, Adv.
                        Mrs. Shaik Soni Ahamed, Adv.
                        Ms. Manjeet Chawla, AOR

     For Respondent(s) :Mr. A Mariarputham, Sr. Adv.
                        Mr. K Lenin Devasakaya Vinober, Adv.
                            Jinta Jaimen, Adv.
                        Mr. Himali Gandhi, Adv.
                        Mr. Scv Vimal Pani, Adv.
                        Mr. A. Lakshminarayanan, AOR

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

1. Delay condoned.

2. Appeal is admitted.

3. The respondent will be entitled to withdraw 50% of the amount deposited by the appellant-Insurance Company, however, it is made clear, it shall be subject to the final outcome of the present Signature Not Verified Digitally signed by appeal.

     (KAPIL TANDON)                                                  (NIDHI WASON)
     COURT MASTER (SH)                                             COURT MASTER (NSH)