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M/S. Ind Swift Limited vs United India Insurance Company Limited ... on 16 August, 2022

Bench: Uday Umesh Lalit, S. Ravindra Bhat, Sudhanshu Dhulia

     ITEM NO.12                            COURT NO.2                 SECTION XVII-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)                 No(s).    22140/2016

     (Arising out of impugned final judgment and order dated 04-12-2015
     in FA No. 1265/2014 passed by the National Consumers Disputes
     Redressal Commission, New Delhi)

     M/S. IND SWIFT LIMITED                                            Petitioner(s)

                                                  VERSUS

     UNITED INDIA INSURANCE COMPANY
     LIMITED AND ANOTHER                                                  Respondent(s)

     WITH
     SLP(C) No. 24889/2016 (XVII-A)

     Date : 16-08-2022 These petitions were called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE UDAY UMESH LALIT
                           HON'BLE MR. JUSTICE S. RAVINDRA BHAT
                           HON'BLE MR. JUSTICE SUDHANSHU DHULIA

     For Petitioner(s)               Mr. Praveen Mahajan, Adv.
                                     Ms. Adviteeya, Adv.
                                     Mr. Rakesh K. Sharma, AOR

     For Respondent(s)               Mr. Maibam Nabaghanashyam Singh, AOR

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

We see no reason to exercise our jurisdiction under Article 136 of the Constitution of India. The special leave petitions are, accordingly, dismissed.

Pending applications shall stand disposed of.

                            (NEETU KHAJURIA)                      (VIRENDER SINGH)
Reason:
                         ASTT. REGISTRAR-cum-PS                     COURT MASTER