Supreme Court - Daily Orders
Yashodamma S. vs Regional Manager Reliance General ... on 3 July, 2019
Bench: R. Banumathi, A.S. Bopanna
ITEM NO.18 COURT NO.7 SECTION IV-A
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). 18257/2019
(Arising out of impugned final judgment and order dated 27-04-2018
in MFA No. 5178/2017 passed by the High Court Of Karnataka At
Bengaluru)
YASHODAMMA S. Petitioner(s)
VERSUS
REGIONAL MANAGER, RELIANCE GENERAL
INSURANCE CO. LTD. & ANR. Respondent(s)
(IA No.83096/2019-CONDONATION OF DELAY IN FILING)
Date : 03-07-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. Anand Sanjay M. Nuli,Adv.
Mr. Nanda Kumar K.B.,Adv.
Mr. Suraj Kaushik,Adv.
Mr. Dharam Singh,Adv.
For M/S. Nuli & Nuli, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We have heard Mr. Anand Sanjay M. Nuli, learned counsel appearing for the petitioner.
Issue notice.
(MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER Signature Not Verified BRANCH OFFICER Digitally signed by MAHABIR SINGH Date: 2019.07.04 17:03:09 IST Reason: