Supreme Court - Daily Orders
Parameshwar Subray Hegde vs New India Assurance Co. Ltd. on 18 September, 2023
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
ITEM NO.5 COURT NO.13 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 12254/2020
(Arising out of impugned final judgment and order dated 18-04-2017
in MFA No. 103716/2015 passed by the High Court Of Karnataka
Circuit Bench At Dharwad)
PARAMESHWAR SUBRAY HEGDE Petitioner(s)
VERSUS
NEW INDIA ASSURANCE CO. LTD. & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.184190/2023-CONDONATION OF DELAY
IN FILING and IA No.184191/2023-CONDONATION OF DELAY IN REFILING /
CURING THE DEFECTS)
Date : 18-09-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s) Mr. Manjunath Meled, Adv.
Mr. Sandeep Sharma, Adv.
Mrs. Vijayalaxmi Udapudi, Adv.
Mr. Ganesh Kumar R., AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on application for condonation of delay as well as on the Special Leave Petition, returnable in six weeks.
It is made clear that in case the delay is condoned at a later stage and the claim petition filed by the claimant is allowed, he/they shall not be entitled to claim interest for the period of delay.
Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2023.09.21 17:29:53 IST Reason:(JAYANT KUMAR ARORA) (VIRENDER SINGH) ASTT. REGISTRAR-cum-PS BRANCH OFFICER