Supreme Court - Daily Orders
Oriental Insurance Co. Ltd. vs Sohan Lal on 2 December, 2020
Bench: N.V. Ramana, Surya Kant, Aniruddha Bose
ITEM NO.4 Court 2 (Video Conferencing) SECTION IV-B
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).11105/2020
(Arising out of impugned final judgment and order dated 20-01-2020
in FAO No.797/2020 passed by the High Court of Punjab & Haryana at
Chandigarh)
ORIENTAL INSURANCE CO. LTD. Petitioner(s)
VERSUS
SOHAN LAL & ORS. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 02-12-2020 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. Pankaj Seth, Adv.
Ms. Manjeet Chawla, 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.
We find no ground to interfere with the impugned order passed by the High Court.
The special leave petition is, accordingly, dismissed.
(SATISH KUMAR YADAV) (BEENA JOLLY)
DEPUTY REGISTRAR COURT MASTER
Signature Not Verified
Digitally signed by
SATISH KUMAR YADAV
Date: 2020.12.02
16:25:06 IST
Reason: