Supreme Court - Daily Orders
Royal Sundaram Alliance Insurance Co. ... vs Ajit Chandrakant Rakvi on 23 July, 2019
Bench: Abhay Manohar Sapre, Indu Malhotra
ITEM NO.5 COURT NO.6 SECTION IX
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).16180/2019
(Arising out of impugned final judgment and order dated 19-03-2019
in FA No.1620/2012 passed by the High Court of Judicature at
Bombay)
ROYAL SUNDARAM ALLIANCE INSURANCE CO. LTD PETITIONER(S)
VERSUS
AJIT CHANDRAKANT RAKVI & ANR. RESPONDENT(S)
(FOR ADMISSION and I.R. and IA No.101228/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 23-07-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s)
Mr.G.Balaji, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
The special leave petition is dismissed.
Pending applications, if any, stand disposed of.
(Ashok Raj Singh) (Chander Bala) Court Master Court Master Signature Not Verified Digitally signed by ASHOK RAJ SINGH Date: 2019.07.24 10:30:38 IST Reason: