Supreme Court - Daily Orders
Vimla Devi . vs The National Insurance Company Limited ... on 8 July, 2016
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.21 COURT NO.5 SECTION XV
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).
11691/2016
(Arising out of impugned final judgment and order dated 23/03/2015
in SBCMA No. 1739/2007 passed by the High Court Of Rajasthan At
Jaipur)
VIMLA DEVI AND ORS. Petitioner(s)
VERSUS
NATIONAL INSURANCE COMPANY LTD. AND ORS. Respondent(s)
(with appln. (s) for c/delay in filing slp)
Date : 08/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Maruf Khan,Adv.
Mr. Kamran Malik,Adv.
Mr. Hasan Anzar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
[O.P. SHARMA] [RAJINDER KAUR] AR-cum-PS COURT MASTER Signature Not Verified Digitally signed by OM PARKASH SHARMA Date: 2016.07.09 12:04:37 IST Reason: