Supreme Court - Daily Orders
Religare Health Insurance Co. Ltd vs K Manivannan on 3 January, 2025
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
ITEM NO.49 COURT NO.12 SECTION XVII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL Diary No(s). 15638/2024
[Arising out of impugned final judgment and order dated 13-10-2023
in CC No. 252/2018 passed by the National Consumers Disputes
Redressal Commission, New Delhi]
RELIGARE HEALTH INSURANCE CO. LTD Petitioner(s)
VERSUS
K MANIVANNAN Respondent(s)
(IA No. 96961/2024 - CONDONATION OF DELAY IN FILING
IA No. 96963/2024 - STAY APPLICATION)
Date : 03-01-2025 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) Mr. Pankaj Seth, Adv.
Ms. Manjeet Chawla, AOR
Mrs. Usha Pant Kukreti, Adv.
Mr. Noor Alam, Adv.
For Respondent(s) Mr. Mariarputham, Sr. Adv.
Mr. K Lenin Devasahaya Vinober, Adv.
Ms. Anuradha, Adv.
Mr. Ankit Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
At the request of the learned counsel for the petitioner(s), the matter is adjourned for two weeks to enable him to file rejoinder.
(INDU MARWAH) (NIDHI WASON)
AR-cum-PS COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
INDU MARWAH
Date: 2025.01.03
16:16:45 IST
Reason: