Supreme Court - Daily Orders
Asger Ibrahim Amin vs Life Insurance Corp. Of India on 11 November, 2014
Bench: Dipak Misra, Uday Umesh Lalit
ITEM NO.3 COURT NO.6 SECTION IX
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) No.19596/2013
(Arising out of impugned final judgment and order dated 01/03/2013
in LPA No.1616/2012, 01/03/2013 in SCA No.4477/2012 passed by the
High Court of Gujarat at Ahmedabad)
ASGER IBRAHIM AMIN Petitioner(s)
VERSUS
LIFE INSURANCE CORP. OF INDIA Respondent(s)
Date : 11/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Nikhil Goel, AOR
Ms. Naveen Goel, Adv.
Mr. Marsook Bafaki, Adv.
For Respondent(s) Mr. Kailash Vasdev, Sr. Adv.
Mr. R. Chandrachud, AOR
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
The parties are at liberty to file additional documents within eight weeks.
As the matter relates to the grievance pertaining to pension of senior citizen, let it be listed for final hearing some time in the third week of March, 2015.
Signature Not Verified Digitally signed by Chetan Kumar (Chetan Kumar) (H.S. Parasher) Date: 2014.11.12 17:00:31 IST Reason: Court Master Court Master