Supreme Court - Daily Orders
M/S Dishti Industries Pvt Ltd. vs M/S New India Assurance Co Pvt. Ltd.. on 20 April, 2015
Bench: Madan B. Lokur, Adarsh Kumar Goel
ITEM NO.37 COURT NO.9 SECTION XVII
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).
6898-6899/2015
(Arising out of impugned final judgment and orders dated 04/03/2014
and 11/04/2014 in First Appeal No. 865/2013 passed by the National
Consumer Disputes Redressal Commission, New Delhi)
M/S DISHTI INDUSTRIES PVT LTD. Petitioner(s)
VERSUS
M/S NEW INDIA ASSURANCE CO PVT. LTD.. Respondent(s)
(With appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 20/04/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Krishnamohan K. Menon, Adv.
Mr. Pawanshree Agrawal, AOR
Mr. Mohit Menon, Adv.
Mr. Mohit Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petitions are dismissed.
(SANJAY KUMAR-I) (RENU DIWAN) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Sanjay Kumar Date: 2015.04.21 14:26:41 IST Reason: