Supreme Court - Daily Orders
Kotak Mahindra Bank Ltd. vs New India Assurance Co. Ltd. With Anr. on 9 March, 2015
Bench: J. Chelameswar, R.K. Agrawal
ITEM NO.33 COURT NO.6 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)......CC No(s).
3998/2015
(Arising out of impugned final judgment and order dated 27/08/2014
in RP No. 2541/2012 passed by the National Consumers Disputes
Reddressal Commission, New Delhi)
KOTAK MAHINDRA BANK LTD. Petitioner(s)
VERSUS
NEW INDIA ASSURANCE CO. LTD. WITH ANR. Respondent(s)
(with appln. (s) for c/delay in filing slp)
Date : 09/03/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. P.K. Seth,Adv.
Ms. Manjeet Chawla,Adv.
Mrs. Sunanda Roy,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed.
[O.P. SHARMA] [INDU BALA KAPUR] COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Om Parkash Sharma Date: 2015.03.10 11:58:19 IST Reason: