Supreme Court - Daily Orders
M/S. Royal Sundaram Alliance Insurance ... vs Marilyn Philip . on 30 March, 2016
Bench: Chief Justice, Arun Mishra
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C) NO.1672 OF 2016
IN
CIVIL APPEAL NO.7069 OF 2015
M/S. ROYAL SUNDARAM ALLIANCE
INSURANCE CO. LTD. …Petitioner
Versus
MARILYN PHILIP AND ORS. …Respondents
ORDER
Delay of 47 days in filing of this review petition is hereby condoned.
We have examined the grounds urged in support of the prayer for review. We find no error apparent on the face of the record to warrant recall of our order dated 3rd November, 2015. The review petition is, accordingly, dismissed.
……….........................…………….CJI. (T.S. THAKUR) ……….........................……………..….J. (ARUN MISHRA) New Delhi March 30, 2016 Signature Not Verified Digitally signed by SHASHI SAREEN Date: 2016.04.02 05:43:28 IST Reason: 2 Chamber Matter SECTION IVA S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS R.P.(C) No. 1672/2016 in C.A. No. 7069/2015 M/S. ROYAL SUNDARAM ALLIANCE INSURANCE CO. LTD. Petitioner(s) VERSUS MARILYN PHILIP AND ORS. Respondent(s) (With appln. (s) for c/delay in filing review petition and office report) Date : 30/03/2016 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE ARUN MISHRA By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
The review petition is dismissed in terms of the signed order.
(SHASHI SAREEN) (VEENA KHERA)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file)