Supreme Court - Daily Orders
United India Insurance Co. Ltd vs Royal Multisport Private Limited on 13 October, 2025
Author: Vikram Nath
Bench: Vikram Nath
ITEM NO.36 COURT NO.3 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
CIVIL APPEAL Diary No(s). 33872/2025
[Arising out of impugned final judgment and order dated 24-04-2025
in CC No. 1425/2015 passed by the National Consumers Disputes
Redressal Commission, New Delhi]
UNITED INDIA INSURANCE CO. LTD. Petitioner(s)
VERSUS
ROYAL MULTISPORT PRIVATE LIMITED. Respondent(s)
FOR ADMISSION
IA No. 195562/2025 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS AND IA No. 195560/2025 - EX-PARTE STAY
Date : 13-10-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE SANDEEP MEHTA
For Petitioner(s) :Mr. N Venkataraman, Asg, Sr. Adv.
Mr. Amit Kumar Singh, AOR
Ms. K Enatoli Sema, Adv.
Ms. Chubalemla Chang, Adv.
Mr. Prang Newmai, Adv.
For Respondent(s) :Mr. Neeraj Kishan Kaul, Sr. Adv.
Mr. Rony Oommen John, AOR
Mr. Anuj Dubey, Adv.
Ms. Ira Mahajan, Adv.
Mr. Varad S Kolhe, Adv.
Mr. Saumitr Malviya, Adv.
Mr. Udit Sidhra, Adv.
Mr. Varun Tyagi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Delay condoned.
Digitally signed by NEETU KHAJURIA Date: 2025.10.13 18:30:58 IST Reason:Issue notice.
1The respondent is already represented through Rony Oomen John, learned Advocate-on-Record, on caveat.
Hence, issuance of formal notice is dispensed with.
The appeal is admitted.
Until further orders, the effect and operation of the impugned order shall remain stayed.
(NEETU KHAJURIA) (RANJANA SHAILEY) ASST.REGISTRAR-CUM-PS ASSISTANT REGISTRAR Diary No(s). 33872/2025 2