Supreme Court - Daily Orders
New India Assurance Co. Ltd. vs Rekhaben Bharatkumar Nanalal Thakkar on 5 October, 2015
" ITEM NO.19 COURT NO.8 SECTION IX
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)....../2015
(CC No(s). 17865/2015)
(Arising out of impugned final judgment and order dated 08/05/2015
in FAO No. 987/2009 passed by the High Court Of Gujarat At
Ahmedabad)
NEW INDIA ASSURANCE CO. LTD. Petitioner(s)
VERSUS
REKHABEN BHARATKUMAR NANALAL THAKKAR & ORS Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 05/10/2015 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE RANJAN GOGOI
HON’BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Abhishek Gola,Adv.
Mr. Viresh B. Saharya,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Delay condoned.
In view of the smallness of the amount, we are not inclined to interfere. The special leave petition is accordingly dismissed keeping the question of law open.
(MADHU BALA) (ASHA SONI) Signature Not Verified COURT MASTER COURT MASTER Digitally signed by Madhu Bala Date: 2015.10.05 17:26:32 IST Reason: