Supreme Court - Daily Orders
Padma vs Ramanjali Naidu on 14 October, 2022
Bench: Sanjay Kishan Kaul, Abhay S. Oka
ITEM NO.11 COURT NO.3 SECTION IV-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). 27626/2022
(Arising out of impugned final judgment and order dated 22-04-2021
in MFA No. 100226/2016 [MV] passed by the High Court Of Karnataka
Circuit Bench At Dharwad)
PADMA & ORS. Petitioner(s)
VERSUS
RAMANJALI NAIDU & ORS. Respondent(s)
( IA No.144999/2022-CONDONATION OF DELAY IN FILING and IA
No.145002/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT )
Date : 14-10-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE ABHAY S. OKA
For Petitioner(s) Mr. Sharangouda Patil, Adv.
Mr. Supreeta Sharangouda, Adv.
Mr. Aman Kaur Mishra, Adv.
M/S. S-legal Associates, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Application seeking exemption from filing C/C of the impugned judgment is allowed.
Issue notice limited to the issue of absolving the Insurance Company of their liability returnable in six weeks.
A copy of the order to accompany notice.
Signature Not Verified Digitally signed by RASHMI DHYANI Date: 2022.10.15 (RASHMI DHYANI PANT) 13:27:56 IST Reason: (POONAM VAID) COURT MASTER COURT MASTER