Supreme Court - Daily Orders
Religare Health Insurance Company Ltd vs Arpan Dhawan on 21 February, 2019
Bench: A.M. Khanwilkar, Ajay Rastogi
ITEM NO.5 COURT NO.11 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). 29034/2018
(Arising out of impugned final judgment and order dated 24-07-2018
in RP No. 1356/2018 passed by the National Consumers Disputes
Redressal Commission, New Delhi)
RELIGARE HEALTH INSURANCE COMPANY LTD Petitioner(s)
VERSUS
ARPAN DHAWAN & ANR. Respondent(s)
(ONLY I.A. NO. 22620/2019 IN SLP (C) NO. 29590/2018 IS TO BE LISTED
BEFORE HON'BLE COURT ON 21.02.2019 )
WITH
SLP(C) No. 29590/2018 (IV-B)
(FOR FOR MODIFICATION OF COURT ORDER ON IA 22620/2019)
Date : 21-02-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mrs. Rani Chhabra, AOR
Mr. Rajesh Sharma, Adv.
Ms. Nidhi Singh, Dubey, Adv.
Ms. Shalu Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In order dated 13.11.2018 passed by this Court in SLP (C) No. 29034 of 2018, the number of connected matter is wrongly Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2019.02.23 mentioned as SLP (C) No. 29590 of 2018. It be read as SLP (C) 13:54:39 IST Reason:
D. No. 29590 of 2018.
In view of this Order, the SLP (C) No. 29034 of 2018 be listed alongwith SLP (C) D. No. 29590 of 2018; and SLP (C) No.29590 of 2018 is delinked. Since, it is a clerical mistake, Ms. Rani Chhabra, Advocate has no objection of this order. The I.A. No. 22620 of 2019 is disposed of accordingly.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)