Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 4]

Supreme Court - Daily Orders

United India Ins.Co.Ltd. vs Ramesh Chand Patwa on 31 January, 2014

Z

ITEM NO.27                  COURT NO.13              SECTION XV


              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 (Civil) No(s).1480/2014

(From the judgement and order dated 21/08/2013 in DBCSA No.278/2013       in
SBCWP No.8780/2009 of The HIGH COURT OF RAJASTHAN AT JODHPUR)

UNITED INDIA INS.CO.LTD.                              Petitioner(s)

                   VERSUS

RAMESH CHAND PATWA                                    Respondent(s)

(With appln(s) for exemption from filing O.T. and prayer for interim relief
and office report)

Date: 31/01/2014    This Petition was called on for hearing today.


CORAM :
          HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
          HON’BLE MR. JUSTICE KURIAN JOSEPH


For Petitioner(s)         Mr. Ravi Bakshi, Adv.
                       Mr. Nitin Kumar Thakur,Adv.

For Respondent(s)

             UPON hearing counsel the Court made the following
                                 O R D E R

Issue notice returnable within six weeks. Dasti, in addition, is permitted. Tag with SLP ) No. 32540 of 2013.





                [RAJNI MUKHI]                        [USHA SHARMA]
                 SR. P.A.                    COURT MASTER