Supreme Court - Daily Orders
Oriental Insurance Co.Ltd. vs Vijay Kumar Mittal (D) By Lrs on 25 April, 2014
æITEM NO.25 COURT NO.9 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL NO(s). 1246 OF 2012
ORIENTAL INSURANCE CO.LTD. Appellant (s)
VERSUS
VIJAY KUMAR MITTAL (D) BY LRS & ORS Respondent(s)
(With prayer for interim relief and office report)
(For final disposal)
WITH Civil Appeal NO. 1248 of 2012
(With prayer for interim relief and office report)
Date: 25/04/2014 These Appeals were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE N.V. RAMANA
For Appellant(s) Mr. M.K. Dua,Adv.
For Respondent(s) Mr. S.N. Parashar,Adv.
Mr. Rameshwar Prasad Goyal,Adv.
UPON hearing counsel the Court made the following
O R D E R
The civil appeals are disposed of in terms of the signed order.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar (Signed order is placed on the file) IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.1246 OF 2012 ORIENTAL INSURANCE CO.LTD. ... APPELLANT Vs. VIJAY KUMAR MITTAL (D) BY LRS & ORS. ... RESPONDENTS WITH CIVIL APPEAL NO.1248 OF 2012 ORIENTAL INSURANCE CO.LTD. ... APPELLANT Vs. SHIDDHI GOPLA DIXIT @ S.G. DIXIT & ANR. ... RESPONDENTS O R D E R In view of the fact that the dispute has been amicably settled between the parties before the Lok Adalat and Award dated 23rd November, 2013 is placed on record, the civil appeals do not survive.
The civil appeals stand disposed of. The parties shall act as per the afore-stated Award.
..............J. [ANIL R. DAVE] ..............J. [N.V. RAMANA] New Delhi;
25nd April, 2014.