Supreme Court - Daily Orders
Vidya Bai vs Manager Oriental Insurance Co. Ltd. on 28 August, 2015
Bench: Madan B. Lokur, S.A. Bobde
ITEM NO.51 COURT NO.9 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). 10250/2015
(Arising out of impugned final judgment and order dated 05/12/2014
in RP No. 3937/2013 passed by the National Consumer Disputes
Redressal Commission, New Delhi)
VIDYA BAI Petitioner(s)
VERSUS
MANAGER ORIENTAL INSURANCE CO. LTD. Respondent(s)
(With interim relief and office report)
Date : 28/08/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Pradeep Aggarwal, Adv.
Mr. Lal Pratap Singh, Adv.
Mr. Umesh Pratap Singh, Adv.
Ms. Ruchi Kohli,Adv.
For Respondent(s) Mr. S.L. Gupta, Adv.
Mr. Varinder Kumar Sharma,Adv.
Mr. M.S. Mangla, Adv.
Mr. M.K. Thakur, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
(Meenakshi Kohli) (Jaswinder Kaur)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Meenakshi Kohli
Date: 2015.08.28
11:20:48 IST
Reason: