Supreme Court - Daily Orders
Bajaj Allianz General Insurance Co. ... vs Mukul Aggarwal on 28 February, 2023
Bench: Abhay S. Oka, Rajesh Bindal
ITEM NO.36 COURT NO.16 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). 5911/2020
(Arising out of impugned final judgment and order dated 10-12-2019
in FA No. 96/2015 passed by the National Consumers Disputes
Redressal Commission, New Delhi)
BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD. Petitioner(s)
VERSUS
MUKUL AGGARWAL & ORS. Respondent(s)
(IA No. 62328/2020 - EXEMPTION FROM PAYING COURT FEE
IA No.165727/2020 - CONDONATION OF DELAY IN FILING REJOINDER
AFFIDAVIT)
WITH SLP(C) No. 10319/2020
(FOR ADMISSION and IA No.41064/2020-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 41064/2020 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 28-02-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Mr. Ramesh Kumar,Adv.
Mr. Ashutosh Prakash
Ms. Anisha Upadhyay, AOR
Mr. Diwakar Maheshwari,Adv.
Mr. Karun Mehta, AOR
Mr. Yugam Taneja,Adv.
For Respondent(s)
Mr. Devendra Singh, AOR
Mr. Saurav Agarwal, Adv.
Mr. Vinay Kumar Misra, Adv.
Mr. Zahid Laiq Ahmad, Adv.
Mr. Karan Thakur, Adv.
Signature Not Verified
Mr. Diwakar Maheshwari,Adv.
Digitally signed by
Anita Malhotra
Date: 2023.03.01
Mr. Karun Mehta, AOR
16:53:57 IST
Reason: Mr. Yugam Taneja,Adv.
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Mr. Ramesh Kumar,Adv.
Mr. Ashutosh Prakash
Ms. Anisha Upadhyay, AOR
Ms. Shagun Matta, AOR
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from filing Court fee is rejected. The appellant is directed to deposit the Court fee within four weeks.
Delay is condoned in filing rejoinder affidavit. Heard the learned counsel appearing for the parties. Leave granted.
List the appeals for hearing on 26th April, 2023. We direct the appellant-Bajaj Allianz General Insurance Co.Ltd. to deposit a sum of Rs.22,09,000/- (Rupees twenty two lakhs and nine thousand) in this Court within a period of four weeks from today.
The Registry is directed to invest the said amount in interest bearing fixed deposit, initially for a period of six months.
(ANITA MALHOTRA) (NAND KISHOR)
AR-CUM-PS COURT MASTER
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