Supreme Court - Daily Orders
Minor Roopa vs New India Assurance Company Ltd. The ... on 3 August, 2022
Bench: Hemant Gupta, Vikram Nath
ITEM NO.10 COURT NO.8 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
Petition(s) for Special Leave to Appeal (C) No(s). 19366/2021
(Arising out of impugned final judgment and order dated 03-03-2020
in MFA No. 24185/2013 passed by the High Court of Karnataka Circuit
Bench at Dharwad)
MINOR ROOPA Petitioner(s)
VERSUS
THE DIVISIONAL MANAGER & ANR. Respondent(s)
Date : 03-08-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s) Mr. Anand Sanjay M. Nuli, Adv.
Mr. Suraj Kaushik, Adv.
Mr. Nand Kumar K.B., Adv.
Mr. Dharm Singh, Adv.
M/S. Nuli & Nuli, AOR
For Respondent(s) Mr. Vishnu Mehra, Adv.
Ms. Sakshi Mittal, AOR
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the parties. Leave granted.
The appeal is allowed.
Detailed Judgment/Order to follow.
(SWETA BALODI) (RENU BALA GAMBHIR) COURT MASTER (SH) COURT MASTER (NSH) Signature Not Verified Digitally signed by SWETA BALODI Date: 2022.08.03 17:37:06 IST Reason: