Supreme Court - Daily Orders
Rajesh Yadav vs The New India Assurance Co. Ltd. on 11 April, 2016
Bench: Madan B. Lokur, N.V. Ramana
ITEM NO.49 COURT NO.7 SECTION XVII
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).12614/2015
(Arising out of impugned final judgment and order dated 01/04/2014
in RP No. 3101/2013 passed by the National Consumer Disputes
Redressal Commission, New Delhi)
RAJESH YADAV Petitioner(s)
VERSUS
THE NEW INDIA ASSURANCE CO. LTD. Respondent(s)
(with appln. (s) for permission to appear and argue in person)
Date : 11/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s)
Petitioner-in-person
For Respondent(s)
Ms. Manjeet Chawla, AOR
UPON hearing the counsel the Court made the following
O R D E R
Since the petitioner is appearing in person and is unable to communicate the problem faced by him, we direct the Secretary, Supreme Court Legal Services Committee to nominate a counsel to represent his case. List the matter on 9th May, 2016.
(SANJAY KUMAR-I) (JASWINDER KAUR)
Signature Not Verified
AR-CUM-PS COURT MASTER
Digitally signed by
SANJAY KUMAR
Date: 2016.04.11
16:53:46 IST
Reason: