Supreme Court - Daily Orders
Om Prakash Saroj And 6 Ors. vs Iffco Tokio General Insurance Company ... on 18 March, 2016
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.28 COURT NO.5 SECTION XI
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).
4843/2016
(Arising out of impugned final judgment and order dated 17/08/2015
in FAFO No. 2149/2015 passed by the High Court Of Judicature at
Allahabad)
OM PRAKASH SAROJ AND 6 ORS. Petitioner(s)
VERSUS
IFFCO TOKIO GENERAL INSURANCE COMPANY LTD. AND 4 ORS.Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 18/03/2016 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. Sharve Singh, Adv.
Ms. Neerja Singh, Adv.
Mr. Rajeev Singh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed.
(DEEPAK MANSUKHANI) (INDU BALA KAPUR) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by DEEPAK MANSUKHANI Date: 2016.03.18 16:46:30 IST Reason: