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United India Insurance Co. Ltd. vs Yasmin Begum @ Yasmin on 14 October, 2020

Bench: N.V. Ramana, Surya Kant, Aniruddha Bose

     ITEM NO.4               Court 2 (Video Conferencing)            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) ………...D.No.14303/2020

     (Arising out of impugned final judgment and order dated 19-07-2019
     in MFA No.5159/2016 passed by the High Court of Karnataka at
     Bengaluru)

     UNITED INDIA INSURANCE CO. LTD.                               Petitioner(s)

                                                VERSUS

     YASMIN BEGUM @ YASMIN & ORS.                                  Respondent(s)

     (IA No.69613/2020-CONDONATION OF DELAY IN FILING)

     Date : 14-10-2020 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE N.V. RAMANA
                         HON'BLE MR. JUSTICE SURYA KANT
                         HON'BLE MR. JUSTICE ANIRUDDHA BOSE

     For Petitioner(s)             Mr. Pradeep Gaur, Adv.
                                   Mr. Amit Gaur, Adv.
                                   Mr. Rameshwar Prasad Goyal, AOR

     For Respondent(s)

                         UPON hearing the counsel the Court made the following
                                            O R D E R

The Court is convened through Video Conferencing. Heard learned counsel for the petitioner and carefully perused the record.

The application for exemption from filing Court fee is rejected and the petitioner is directed to deposit the Court fee without fail.

Delay condoned.

We see no reason to interfere with the impugned order passed by the High Court.

The special leave petition is, accordingly, dismissed.

(SATISH KUMAR YADAV) (RAJ RANI NEGI) DEPUTY REGISTRAR DEPUTY REGISTRAR