Supreme Court - Daily Orders
Hari Prasad Jat vs New India Assurance Co. Ltd on 6 February, 2014
CHAMBER MATTER SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
REVIEW PETITION (C) NO(s). 234 OF 2014 IN SLP(C)NO. 20168/2013
HARI PRASAD JAT Petitioner(s)
VERSUS
NEW INDIA ASSURANCE CO. LTD Respondent(s)
(With appln(s) for c/delay in filing review petition,exemption from
filing c/c of the impugned order,exemption from filing O.T.)
Date: 06/02/2014 This Petition was circulated today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE V. GOPALA GOWDA
By Circulation
UPON perusing papers the Court made the following
O R D E R
Delay condoned.
The Review Petition is dismissed.
| [ Charanjeet Kaur ] | | [ Vinod Kulvi ] | |Court Master | |Asstt. Registrar | [ Signed order is placed on the file ] IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (C) NO. 234 OF 2014 IN SPECIAL LEAVE PETITION (C) NO. 20168 OF 2013 |HARI PRASAD JAT |.. PETITIONER(S) | VERSUS |NEW INDIA ASSURANCE COMPANY LTD. |.. RESPONDENT(S) | O R D E R Delay condoned.
We have gone through the Review Petition and the connected papers. We see no reason to interfere with the order impugned. The Review Petition is, accordingly, dismissed.
...................J. (H.L. DATTU) .......................J. (V. GOPALA GOWDA) New Delhi, February 06, 2014.