Supreme Court - Daily Orders
The New India Assurance Company Ltd vs Smt. Sundari Sharma on 20 February, 2026
Author: Sanjay Karol
Bench: Sanjay Karol
ITEM NO.11 COURT NO.8 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) DIARY NO(S). 63509/2025
[Arising out of impugned final judgment and order dated 28-05-2025
in FAFO No. 1216/2025 passed by the High Court of Judicature at
Allahabad]
THE NEW INDIA ASSURANCE COMPANY LTD. Petitioner(s)
VERSUS
SMT. SUNDARI SHARMA & ORS. Respondent(s)
(IA No. 36923/2026 - CONDONATION OF DELAY IN FILING, IA No.
36927/2026 - CONDONATION OF DELAY IN REFILING/CURING THE DEFECTS
AND A No. 36921/2026 - EXEMPTION FROM FILING O.T.)
Date : 20-02-2026 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KAROL
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
For Petitioner(s) : Mr. T. Mahipal, AOR
Mr. Rohit Kumar Sinha, Adv.
Mr. Surya Kamal Mishra, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
1. The petitioner challenges the order dated 28.05.2025 in First Appeal from Order No. 1216 of 2025 titled “The New India Assurance Company Ltd. Vs. Sundari Sharma and Ors.“ passed by the High Court of Judicature at Allahabad.
2. Delay condoned.
3. Issue notice, returnable on 06.04.2026.
4. Dasti service, in addition, is permitted. Let steps for Signature Not Verified service be taken within one week.
Digitally signed byRAJNI MUKHI Date: 2026.02.24 18:06:06 IST Reason: 1
5. In the notice itself, let it be mentioned that respondents are required to file their counter affidavit and reply to the interlocutory application(s), if any, before the next date of listing.
6. The direction in the impugned order dated 28.05.2025 to the extent of disbursement of 50% of the deposited amount to the claimants, shall remain stayed.
(RAJNI MUKHI) (KOMAL)
ASTT. REGISTRAR-cum-PS COURT MASTER(NSH)
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