Supreme Court - Daily Orders
Insurance Regulatory And Development ... vs Alankit Insurance Tpa Ltd. on 19 April, 2024
Author: Abhay S. Oka
Bench: Abhay S. Oka
ITEM NO.54 COURT NO.7 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 2849/2022
INSURANCE REGULATORY & DEVELOPMENT
AUTHORITY OF INDIA Appellant(s)
VERSUS
ALANKIT INSURANCE TPA LTD. Respondent(s)
(IA No. 54258/2022 - EX-PARTE STAY AND IA No. 54260/2022 -
EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 19-04-2024 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Appellant(s) Mr. N. Venkataraman, ASG
Mr. Abhishek Singh, Adv.
M/S. K Ashar & Co., AOR
For Respondent(s) Mr. Vivek Chib, Sr. Adv.
Mr. Vaibhav Sethi, Adv.
Ms. Priya Pathania, Adv.
Mr. Rishabh Parikh, Adv.
Mr. C. George Thomas, AOR
UPON hearing the counsel the Court made the following
O R D E R
This statutory Appeal shall be treated as admitted. List for hearing on 25th September, 2024. The interim relief granted earlier by this Court to continue.
(ASHISH KONDLE) (AVGV RAMU)
COURT MASTER (SH) COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
ASHISH KONDLE
Date: 2024.04.20
12:46:15 IST
Reason: