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The Oriental Fire And General Insurance ... vs Jai Prakash Garg on 29 August, 2016

Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud

     ITEM NO.4                              COURT NO.1                 SECTION X
                                   S U P R E M E C O U R T O F      I N D I A
                                           RECORD OF PROCEEDINGS

                                  I.A. 4/2016 in Civil Appeal No.5589/2009

     ORIENTAL FIRE & GEN. INSURANCE CO. LTD.                             Appellant(s)

                                                     VERSUS

     JAI PRAKASH GARG & ANR.                                             Respondent(s)
     (for early hearing)

     Date : 29/08/2016 This application was called on for hearing today.

     CORAM :
                             HON'BLE THE CHIEF JUSTICE
                             HON'BLE MR. JUSTICE A.M. KHANWILKAR
                             HON'BLE DR. JUSTICE D.Y. CHANDRACHUD

     For Appellant(s)
                                        Mr.   Sanjeev Agarwal, Adv.
                                        Mr.   Yunus Malik, Adv.
                                        Mr.   Ekansh Agarwal, Adv.
                                        Ms.   Farah Malik, Adv.
                                        Ms.   Rajeeta Raj, Adv.
                                        Mr.   Prashant Chaudhary, Adv.
     For Respondent(s)
                                        Mr. Tanmay Agrawal, Adv.
                                        Mr. Upendra Mishra, Adv.
                                        Mr. Vinay Garg, Adv.

                                        Mr. B. Balaji, Adv.
                                        Mr. A. Arvind Athithan, Adv.
                                        Mr. M. Muthuvel Palani, Adv.

                                        Mr. Gagan Gupta, Adv.

                                        Mr. C.D. Singh, Adv.

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Heard.

Hearing of the appeal has already been expedited.

No further order is required to be passed in this application of early hearing.

I.A. No.4/2016 is accordingly dismissed.

16:46:36 IST
Reason:




                          (Ashok Raj Singh)                        (Veena Khera)
                            Court Master                           Court Master