Supreme Court - Daily Orders
New India Assurance Co. Ltd vs Udayshankar on 4 July, 2014
D ITEM NO.28 COURT NO.8 SECTION IVA
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). 14449-14450/2014
(Arising out of impugned final judgment and order dated 07/02/2014
in MFA 21800/2010 & MFA CROB 731/2011 passed by the High Court Of
Karnataka Circuit Bench at Dharwad)
NEW INDIA ASSURANCE CO. LTD Petitioner(s)
VERSUS
UDAYSHANKAR & ORS Respondent(s)
Date : 04/07/2014 These petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE R. K. AGRAWAL
For Petitioner(s) Mr. Pramod Dayal, Adv.
Mr.Nikunj Dayal, Adv.
Ms.Payal Dayal, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner.
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petitions are accordingly dismissed.
(SATISH KUMAR YADAV) (PHOOLAN WATI ARORA) COURT MASTER Signature Not Verified ASSISTANT REGISTRAR Digitally signed by Satish Kumar Yadav Date: 2014.07.04 16:50:04 IST Reason: