Supreme Court - Daily Orders
Green Valley Plywood Ltd vs National Insurance Co.Ltd on 13 April, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.204 COURT NO.8 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
PETITION(S) FOR SPECIAL LEAVE TO APPEAL (C) NO(S).
29436-29437/2013
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 29/03/2012
IN RP NOS. 104 AND 105 OF 2012 PASSED BY THE NATIONAL CONSUMERS
DISPUTES REDDRESSAL COMMISSION, NEW DELHI)
GREEN VALLEY PLYWOOD LTD PETITIONER(S)
VERSUS
NATIONAL INSURANCE CO.LTD RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP)
(FOR FINAL DISPOSAL)
Date : 13/04/2015 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Anil Hooda, Adv.
Mr. Prashant Kumar, Adv.
Mr. Kaushal Yadav, Adv.
For Respondent(s) Mr. Yogesh Malhotra, Adv.
Mr. Gaurav Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
There is a delay of 394 days in filing these special leave petitions. That apart, it is admitted before us by the learned counsel for the petitioner that additional premium as per IMT.47 has not been paid. If that be so, in terms of the policy itself the claim of the petitioner could not have been entertained. The special leave petitions are therefore found to be without merit. The same are dismissed on the ground of delay as well as on merit.
[VINOD LAKHINA] [ASHA SONI] Signature Not Verified Digitally signed by Vinod Lakhina Date: 2015.04.15 COURT MASTER COURT MASTER 15:56:16 IST Reason: