Supreme Court - Daily Orders
The National Insurance Company Ltd. vs Geeta Devi And Others on 30 July, 2014
Ê ITEM NO.33 COURT NO.6 SECTION XV
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). 18156/2014
(Arising out of impugned final judgment and order dated 28/03/2014
in SBCMA No. 924/2006 passed by the High Court of Rajasthan at
Jodhpur)
THE NATIONAL INSURANCE COMPANY LTD. Petitioner(s)
VERSUS
GEETA DEVI AND OTHERS Respondent(s)
(With appln. (s) for exemption from filing O.T. and interim relief)
Date : 30/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr.Ravi Bakshi, Adv.
Mr. Chander Shekhar Ashri, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner.
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed.
(SATISH KUMAR YADAV) Signature Not Verified (PHOOLAN WATI ARORA) COURT MASTER ASSISTANT REGISTRAR Digitally signed by Satish Kumar Yadav Date: 2014.07.30 17:40:38 IST Reason: