Supreme Court - Daily Orders
United India Insurance Co. Ltd vs Royal Multisport Private Limited on 1 September, 2025
Author: Vikram Nath
Bench: Vikram Nath
ITEM NO.17 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. Appellant(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 : 01-09-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE SANDEEP MEHTA
For Appellant(s) : Ms. Aishwarya Bhati, (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
Ms. Aishwarya Bhati, learned senior counsel, appearing for the appellant-United India Insurance Co.
Signature Not Verified Digitally signed by NEETU KHAJURIALtd., prays for and is granted two weeks’ time to file Date: 2025.09.02 12:10:34 IST Reason: additional documents, in particular, the application 1 submitted for obtaining insurance and the documents filed along with it, relevant to present issue.
List the matter after two weeks.
(NEETU KHAJURIA) (RANJANA SHAILEY) ASST.REGISTRAR-CUM-PS ASSISTANT REGISTRAR Diary No(s). 33872/2025 2