Supreme Court - Daily Orders
Saroj vs Iffco-Tokio General Insurance Co. on 17 October, 2023
Author: Hima Kohli
Bench: Hima Kohli
ITEM NO.9 COURT NO.14 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 37573/2023
(Arising out of impugned final judgment and order dated 09-03-2023
in FAO No. 8504/2017 09-03-2023 in FAO No. 6836/2017 passed by the
High Court Of Punjab & Haryana At Chandigarh)
SAROJ & ORS. Petitioner(s)
VERSUS
IFFCO-TOKIO GENERAL INSURANCE CO. & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.213677/2023-CONDONATION OF DELAY
IN FILING )
Date : 17-10-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s) Ms. Srishti Choudhary, Adv.
Ms. Namita Choudhary, AOR
Mr. Shubham Saurav, Adv.
For Respondent(s)
UPON hearing the counsel the court made the following
O R D E R
1. Delay condoned.
2. Issue notice.
(Geeta Ahuja) (Nand Kishor) Assistant Registrar-cum-PS Court Master (NSH) Signature Not Verified Digitally signed by GEETA AHUJA Date: 2023.10.18 12:05:28 IST Reason: