Supreme Court - Daily Orders
National Insurance Co. Ltd. vs Neeraj Sirohi . on 5 September, 2014
Bench: Ranjan Gogoi, R.K. Agrawal
ITEM NO.21 COURT NO.11 SECTION IVB
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).
13968/2014
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 11/02/2014
IN FAO NO. 5719/2011 PASSED BY THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH)
NATIONAL INSURANCE CO. LTD. Petitioner(s)
VERSUS
NEERAJ SIROHI & ORS. Respondent(s)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP)
Date : 05/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. M. K. Dua, Adv.
Mr. Kishore Rawat, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the relevant material.
Delay condoned.
We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vinod Lakhina
Date: 2014.09.05
15:45:53 IST
Reason: