Supreme Court - Daily Orders
Mahaveer Sharma vs Exide Life Insurance Company Limited on 1 February, 2021
Bench: Mohan M. Shantanagoudar, Vineet Saran
ITEM NO.23 Court 10 (Video Conferencing) 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 26093/2020
(Arising out of impugned final judgment and order dated 28-05-2019
in FA No. 1963/2018 passed by the National Consumers Disputes
Redressal Commission, New Delhi)
MAHAVEER SHARMA Petitioner(s)
VERSUS
EXIDE LIFE INSURANCE COMPANY LIMITED & ANR. Respondent(s)
(IA No.1097/2021-CONDONATION OF DELAY IN FILING and IA
No.1098/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and
IA No.1099/2021-EXEMPTION FROM FILING O.T. )
Date : 01-02-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Ms. Chitrangda Rastravara, Adv.
Mr. Jaideep Singh, Adv.
Mr. Manvendra Singh Rathore, Adv.
Mr. Dashrath Singh, Adv.
Mr. Gp. Capt. Karan Singh Bhati, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
(ASHWANI KUMAR) (R.S. NARAYANAN) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2021.02.01 16:47:35 IST Reason: