Supreme Court - Daily Orders
Divisional Manager, National ... vs M.Manjula And Ors on 5 May, 2017
Bench: J. Chelameswar, S. Abdul Nazeer
ITEM NO.32 COURT NO.3 SECTION XII
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)......CC No(s).
9311/2017
(Arising out of impugned final judgment and order dated 28/09/2016
in CMA No. 2118/2016 passed by the High Court Of Madras)
DIVISIONAL MANAGER, NATIONAL INSURANCE CO LTD Petitioner(s)
VERSUS
M.MANJULA AND ORS Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 05/05/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Meera Agarwal,Adv.
Mr. Ramesh Chandra Mishra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
In the meantime, there shall be interim stay on deposit of 50% of the amount awarded by the Motor Accident Claims Tribunal.
Tag with SLP(C)No.523/2017.
[O.P. SHARMA] [RAJINDER KAUR]
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by OM
PARKASH SHARMA
Date: 2017.05.06
12:25:43 IST
Reason: