Supreme Court - Daily Orders
M/S Bajaj Allianz General Insurance Co. ... vs Ranjit Kaur on 20 July, 2017
Bench: N.V. Ramana, Prafulla C. Pant
ITEM NO.3 COURT NO.10 SECTION
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No(s). 15545/2017
(Arising out of impugned final judgment and order dated 18-07-2016
in FAO No. 1778/2016 passed by the High Court Of Punjab & Haryana
At Chandigarh)
M/S BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD. Petitioner(s)
VERSUS
RANJIT KAUR & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.42873/2017-CONDONATION OF DELAY
IN FILING)
Date : 20-07-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s)
Mr. Amol S. Suryawanshi, Adv.
Ms. Rameeza Hakeem, Adv.
For M/s. Law Associates, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
We do not see any ground to interfere with the impugned order. The special leave petition is, accordingly, dismissed.
Pending applications, if any, shall stand disposed of.
(SUKHBIR PAUL KAUR) Signature Not Verified (S. SIVARAMAKRISHNA) AR CUM PS Digitally signed by SUKHBIR PAUL KAUR Date: 2017.07.21 ASST.REGISTRAR 13:02:52 PKT Reason: