Supreme Court - Daily Orders
M/S Radhalaxmi Cotton Industries vs M/S Oriental Insurance Co. Ltd. on 3 May, 2019
Bench: D.Y. Chandrachud, Hemant Gupta
ITEM NO.6 COURT NO.11 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 4456/2019
M/S RADHALAXMI COTTON INDUSTRIES Appellant(s)
VERSUS
M/S ORIENTAL INSURANCE CO. LTD. & ANR. Respondent(s)
Date : 03-05-2019 This appeal was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE HEMANT GUPTA
For Appellant(s) Mr. Alok Shukla, AOR
Mr. Sidharth Khatana, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The appeal is dismissed in terms of the signed order. Pending application, if any, also stand disposed of.
(NEELAM GULATI) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER (SIGNED ORDER IS PLACED ON THE FILE) Signature Not Verified Digitally signed by NEELAM GULATI Date: 2019.05.04 10:52:01 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL No(s). 4456 OF 2019 M/S RADHALAXMI COTTON INDUSTRIES Appellant(s) VERSUS M/S ORIENTAL INSURANCE CO. LTD. & ANR. Respondent(s) O R D E R We find no ground to interfere with the impugned judgment and order passed by the National Consumer Disputes Redressal Commission, New Delhi.
Consequently, the appeal is dismissed. No order as to costs.
................J. (Dr. DHANANJAYA Y. CHANDRACHUD) ................J. (HEMANT GUPTA) NEW DELHI;
MAY 03, 2019