Supreme Court - Daily Orders
National Insurance Company Ltd. vs Sarabjit Kaur (Deceased) Through Her Lr ... on 12 December, 2019
Bench: D.Y. Chandrachud, M.R. Shah
ITEM NO.1 COURT NO.8 SECTION IV-B
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).28690/2019
(Arising out of impugned final judgment and order dated 19-08-2019
in FAO No. 5501/2015 passed by the High Court of Punjab & Haryana
at Chandigarh)
NATIONAL INSURANCE COMPANY LTD. Petitioner(s)
VERSUS
SARABJIT KAUR (DECEASED)
THROUGH HER LR KULDEEP KAUR & ORS. Respondent(s)
(WITH I.R.)
Date : 12-12-2019 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. Ambhoj Kumar Sinha, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to entertain this Special Leave Petition under Article 136 of the Constitution of India. The Special Leave Petition is accordingly dismissed. Pending applications, if any, are disposed of.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
SANJAY KUMAR
Date: 2019.12.13
18:07:36 IST
Reason: