Supreme Court - Daily Orders
Icici Lombard General Insurance ... vs Reena Tyagi on 13 December, 2017
Bench: J. Chelameswar, Sanjay Kishan Kaul
ITEM NO.5 COURT NO.2 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 31827/2017
(Arising out of impugned final judgment and order dated 27-03-2017
in FAO No. 2190/2010 and FAOD No. 1175/2010 passed by the High
Court Of Judicature At Allahabad)
ICICI LOMBARD GENERAL INSURANCE COMPANY LTD. Petitioner(s)
VERSUS
REENA TYAGI & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.125603/2017-CONDONATION OF DELAY
IN FILING and IA No.125605/2017-EXEMPTION FROM FILING O.T. and IA
No.125604/2017-CONDONATION OF DELAY IN REFILING)
Date : 13-12-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. Vishnu Mehra,Adv.
Ms. Sakshi Mittal, AOR
For Respondent(s) Mr. Anurag Kashyap,Adv.
Mrs. Mona K. Rajvanshi, AOR
Ms. Tojaswina Sagar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed. Pending application(s), if any, stand disposed of.
(OM PARKASH SHARMA) (RAJINDER KAUR)
AR CUM PS BRANCH OFFICER
Signature Not Verified
Digitally signed by
DEEPAK MANSUKHANI
Date: 2017.12.13
17:01:34 IST
Reason: