Supreme Court - Daily Orders
Harinder Kaur vs New India Assurance Company Ltd. And ... on 24 February, 2016
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.4 COURT NO.5 SECTION IVB
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)......CC No(s).
3269-3270/2016
(Arising out of impugned final judgment and order dated 27/05/2014
in FAO No. 5974/2013 27/05/2014 in FAO No. 5975/2013 passed by the
High Court Of Punjab & Haryana At Chandigarh)
HARINDER KAUR Petitioner(s)
VERSUS
NEW INDIA ASSURANCE COMPANY LTD. AND ORS. ETC. ETC.Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
slp)
Date : 24/02/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s)
Mr. Ritesh Khatri,Adv.(Not present)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
None appears even on the second call. The special leave petition is dismissed for non-prosecution.
[O.P. SHARMA] [INDU BALA KAPUR]
AR-cum-PS COURT MASTER
Signature Not Verified
Digitally signed by OM
PARKASH SHARMA
Date: 2016.02.24
16:59:23 IST
Reason: