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Supreme Court - Daily Orders

Life Insurance Corporation Of India vs Union Of India on 4 December, 2015

Bench: Anil R. Dave, Adarsh Kumar Goel

     ITEM NO.22+49                 COURT NO.2                SECTION XV

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

     Item No.22 :

     Petition(s) for Special Leave to Appeal (C)No........../2015
                                            (CC No(s).21165/2015)

     (Arising out of impugned final judgment and order dated 13/04/2015
     in LPA No.953/2004 passed by the High Court Of Patna)

     LIFE INSURANCE CORPORATION OF INDIA & ANR.              Petitioner(s)

                                          VERSUS

     UNION OF INDIA & ORS.                                   Respondent(s)
     (With appln.(s) for c/delay in filing SLP)

     WITH

     S.L.P.(C)No......../2015 (CC No.21168/2015)
     (With appln.(s) for c/delay in filing SLP)

     Item No.49 :

     SLP(C)No............./2015 (CC No.21192/2015)
     (With appln.(s) for c/delay in filing SLP and office report)

     WITH

     SLP(C)No............./2015 (CC No.21196/2015)
     (With appln.(s) for c/delay in filing SLP and office report)

     SLP(C)No............./2015 (CC No.21198/2015)
     (With appln.(s) for c/delay in filing SLP and office report)

     SLP(C)No............./2015 (CC No.21199/2015)
     (With appln.(s) for c/delay in filing SLP and office report)

     SLP(C)No............./2015 (CC No.21201/2015)
     (With appln.(s) for c/delay in filing SLP and office report)

     SLP(C)No............./2015 (CC No.21212/2015)
     (With appln.(s) for c/delay in filing SLP and office report)

     SLP(C)No............./2015 (CC No.21221/2015)
     (With appln.(s) for c/delay in filing SLP and office report)
Signature Not Verified

Digitally signed by
Sarita Purohit
Date: 2015.12.05
     SLP(C)No............./2015 (CC No.21233/2015)
14:01:41 IST
Reason:

     (With appln.(s) for c/delay in filing SLP and office report)


                                           1
SLP(C)No............./2015 (CC No.21240/2015)
(With appln.(s) for c/delay in filing SLP and office report)

SLP(C)No............./2015 (CC No.21243/2015)
(With appln.(s) for c/delay in filing SLP and office report)

SLP(C)No............./2015 (CC No.21290/2015)
(With appln.(s) for c/delay in filing SLP and office report)

SLP(C)No............./2015 (CC No.21288/2015)
(With appln.(s) for c/delay in filing SLP and office report)

SLP(C)No............./2015 (CC No.21292/2015)
(With appln.(s) for c/delay in filing SLP and office report)

SLP(C)No............./2015 (CC No.21302/2015)
(With appln.(s) for c/delay in filing SLP and office report)

Date : 04/12/2015 These petitions were called on for hearing today.

CORAM :
          HON'BLE MR. JUSTICE ANIL R. DAVE
          HON'BLE MR. JUSTICE ADARSH KUMAR GOEL

For Petitioner(s)
in SLP...CC           Mr.   Mukul Rohtagi,AG
21165                 Mr.   Puneet Taneja,Adv.
                      Ms.   Ranjeeta Rohtagi,Adv.
                      Mr.   Shaheen Ali,Adv.

Rest of the           Mr. Puneet Taneja,Adv.
Matters               Mr. Shaheen,Adv.

For Respondent(s)


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

Delay condoned.

Leave granted.

By way of an ad-interim relief it is directed that status quo, as on today, shall be maintained.

(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar 2