Supreme Court - Daily Orders
Tushar Gajanan Savlajkar And Ors Etc. ... vs Life Insurance Corporation Of India ... on 13 April, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.5 COURT NO.13 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) No(s). 34903-34904/2016
(Arising out of impugned final judgment and order dated 18/08/2016
in WP No. 4495/2016, 18/08/2016 in WP No. 5365/2016 passed by the
High Court Of Bombay)
TUSHAR GAJANAN SAVLAJKAR AND ORS ETC. ETC. Petitioner(s)
VERSUS
LIFE INSURANCE CORPORATION OF INDIA
THROUGH ITS CHAIRMAN Respondent(s)
(With appln. (s) for permission to file additional documents)
Date : 13/04/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. V. Giri,Sr.Adv.
Mr. N.G.R. Prasad,Adv.
Mr. Sumit Kumar,Adv.
Ms. Kumari Spriya,Adv.
Mr. Ram kumar Tripathi,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We do not see any ground to interfere with the impugned order. The special leave petitions are accordingly dismissed.
Pending applications, if any, shall also stand disposed of. (MAHABIR SINGH) Signature Not Verified (VEENA KHERA) COURT MASTER Digitally signed by COURT MASTER MAHABIR SINGH Date: 2017.04.17 10:52:23 IST Reason: