Supreme Court - Daily Orders
Vishwa Nath Puri vs Iffco Tokio General Insurance Company ... on 11 February, 2022
Bench: K.M. Joseph, Hrishikesh Roy
ITEM NO.7 Court 10 (Video Conferencing) 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
Petition(s) for Special Leave to Appeal (C) No(s).189/2022
(Arising out of impugned final judgment and order dated 04-03-2021
in RP No. 1090/2020 passed by the National Consumers Disputes
Redressal Commission, New Delhi)
VISHWA NATH PURI Petitioner(s)
VERSUS
IFFCO TOKIO GENERAL INSURANCE COMPANY LTD. Respondent(s)
(FOR ADMISSION and IA No.1404/2022-PERMISSION TO APPEAR AND ARGUE
IN PERSON )
Date : 11-02-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Petitioner-in-person
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed. Pending application(s), if any, shall stand disposed of.
(JAGDISH KUMAR) (RENU KAPOOR)
COURT MASTER (SH) BRANCH OFFICER
Signature Not Verified
Digitally signed by
JAGDISH KUMAR
Date: 2022.02.12
12:10:09 IST
Reason: