Supreme Court - Daily Orders
M/S. Yash Construction Company vs National Insurance Co. Ltd. on 29 August, 2018
Bench: Arun Mishra, Indira Banerjee
ITEM NO.2 COURT NO.8 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).21536/2018
(Arising out of impugned final judgment and order dated 15-05-2018
in FAO No. 4069/2013 passed by the High Court Of Himachal Pradesh
At Shimla)
M/S. YASH CONSTRUCTION COMPANY Petitioner(s)
VERSUS
NATIONAL INSURANCE CO. LTD. & ORS. Respondent(s)
(With appln for exemption from filing c/c of the impugned judgment)
Date : 29-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Gagan Gupta, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We find no reason to entertain this special leave petition, which is, accordingly, dismissed. Pending application (s), if any, shall stand disposed of.
(B.PARVATHI) (JAGDISH CHANDER)
COURT MASTER BRANCH OFFICER
Signature Not Verified
Digitally signed by
BALA PARVATHI
Date: 2018.08.29
17:35:06 IST
Reason: