Supreme Court - Daily Orders
The Hanuman Estates Ltd. vs National Insurance Company Ltd. on 9 May, 2016
Bench: Jagdish Singh Khehar, C. Nagappan
1
ITEM NO.39 COURT NO.3 SECTION XVI
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).
12479-12480/2016
(Arising out of impugned final judgment and order dated 15/02/2016
in GA No. 3888/2015 15/02/2016 in APOT No. 310/2015 passed by the
High Court Of Calcutta)
THE HANUMAN ESTATES LTD. Petitioner(s)
VERSUS
NATIONAL INSURANCE COMPANY LTD. Respondent(s)
(with appln. (s) for permission to place addl. documents on record
and interim relief)
Date : 09/05/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Krishnan Venugopal, Sr. Adv.
Mr. A. Mehraria, Adv.
Ms. Rishika Singh, Adv.
Ms. Tannishtha Singh, Adv.
for M/s. Meharia & Company
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Since the impugned order is an interim arrangement made by the High Court, we find no justification to interfere therewith.
Be that as it may, it is apparent from the impugned order itself that a direction was issued to list the appeal for hearing within eight weeks.
Signature Not Verified
We are informed, that the appeal has not been Digitally signed by PARVEEN KUMAR Date: 2016.05.09 listed 17:11:18 IST Reason: for hearing after the impugned order was passed on 15.02.2016. We therefore hereby direct the High Court to list the appeal for hearing as directed by the impugned order dated 2 15.02.2016 immediately after the summer vacation, subject to the petitioner's placing a certified copy of this order on the record of the High Court.
Disposed of in the aforesaid terms.
(Renuka Sadana) (Parveen Kumar) Court Master AR-cum-PS