Supreme Court - Daily Orders
Joydeep Banerjee vs Religare Health Insurance Company Ltd on 20 February, 2026
Author: Dipankar Datta
Bench: Dipankar Datta
ITEM NO.33 COURT NO.6 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 No(s). 13626/2025
JOYDEEP BANERJEE & ANR. Appellant(s)
VERSUS
RELIGARE HEALTH INSURANCE COMPANY LTD. & ORS. Respondent(s)
Date : 20-02-2026 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPANKAR DATTA
HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA
For Appellant(s) : Ms. Priya Aristotle, AOR
Ms. B. Lekshmi, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
Issue notice only to Respondent Nos. 1 and 3 returnable in four weeks.
(GULSHAN KUMAR ARORA) (SUDHIR KUMAR SHARMA)
DEPUTY REGISTRAR COURT MASTER
Signature Not Verified
Digitally signed by
Gulshan Kumar Arora
Date: 2026.02.20
16:54:46 IST
Reason: