Supreme Court - Daily Orders
The New India Assurance Co. Ltd vs Ajmero on 12 December, 2017
Bench: Arun Mishra, Mohan M. Shantanagoudar
ITEM NO.10 COURT NO.10 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). 38293/2017
(Arising out of impugned final judgment and order dated 31-07-2017
in FA0 No. 2648/2016 passed by the High Court of Punjab & Haryana
at Chandigarh)
THE NEW INDIA ASSURANCE CO. LTD Petitioner(s)
VERSUS
AJMERO & ORS. Respondent(s)
(IA No.130410/2017-CONDONATION OF DELAY IN FILING)
Date : 12-12-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s)
Mr.K.K.Bhat, Adv.
Mr.Arvind Gupta, Adv.
Mr.Ranjan Kumar Pandey, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
In the facts and circumstances of the case, we are not inclined to interfere with the impugned order passed by the High Court.
The special leave petition is dismissed.
(Ashok Raj Singh) (Madhu Narula)
Court Master Court Master
Signature Not Verified
Digitally signed by
SARITA PUROHIT
Date: 2017.12.14
17:08:59 IST
Reason: