Supreme Court - Daily Orders
Shivam Jaiswal vs United India Insurance Company Ltd. on 12 December, 2018
Bench: Arun Mishra, Vineet Saran, M.R. Shah
ITEM NO.3 COURT NO.6 SECTION XI
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). 31740/2018
(Arising out of impugned final judgment and order dated 14-09-2018
in FAFOD No. 146/2018 passed by the High Court Of Judicature At
Allahabad, Lucknow Bench)
SHIVAM JAISWAL Petitioner(s)
VERSUS
UNITED INDIA INSURANCE COMPANY LTD. & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.172851/2018-EXEMPTION FROM FILING
O.T.)
Date : 12-12-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. Raman Yadav, Adv.
Mr. Syed Mehdi Imam, AOR
Mr. Sharad Chauhan, Adv.
Ms. Varnita Rastogi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned order passed by the High Court. The Special Leave Petition is, accordingly, dismissed.
Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA)
Signature Not Verified
(VIDYA NEGI)
COURT MASTER COURT MASTER
Digitally signed by
JAYANT KUMAR ARORA
Date: 2018.12.15
10:13:56 IST
Reason: