Supreme Court - Daily Orders
Prashant Tikmani vs M/S National Insurance Company Ltd on 28 April, 2025
ITEM NO.47 COURT NO.13 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No.4739-4740/2023
[Arising out of impugned final judgment and order dated 11-11-2022
in AS No. 107/2012 11-11-2022 in AS No. 260/2013 passed by the High
Court of Judicature at Madras]
PRASHANT TIKMANI Petitioner(s)
VERSUS
M/S NATIONAL INSURANCE COMPANY LTD. Respondent(s)
IA No. 48477/2023 - EXEMPTION FROM FILING O.T.
IA No. 48470/2023 - EXEMPTION FROM FILING O.T.
IA No. 104636/2023 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
Date : 28-04-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE R. MAHADEVAN
For Petitioner(s) :Mr. Raghenth Basant, Sr. Adv.
Ms. Aanchal Tikmani, Adv.
Mr. Kaushitaki Sharma, Adv.
Ms. Hima Bharadwaj, Adv.
Mr. Yadav Narender Singh, AOR
For Respondent(s) :Mr. Jaldhar Das, Adv.
Mr. Keshav Singh, Adv.
Mr. Guntur Pramod Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. As prayed for, the matter is adjourned.
2. List after six weeks.
Signature Not Verified(CHANDRESH) Digitally signed by CHANDRESH Date: 2025.04.28 (POOJA SHARMA) ASTT. REGISTRAR-cum-PS 17:59:52 IST Reason: COURT MASTER (NSH)