Supreme Court - Daily Orders
Oriental Insurance Company Ltd. vs Sudesh Sharma . on 14 September, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.28 COURT NO.8 SECTION IVB
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)....../2015
(CC No(s). 16676/2015)
(Arising out of impugned final judgment and order dated 24/07/2014
in FAO No. 2492/2002 passed by the High Court of Punjab & Haryana
at Chandigarh)
ORIENTAL INSURANCE COMPANY LTD. Petitioner(s)
VERSUS
SUDESH SHARMA AND ORS. Respondent(s)
(With application (s) for c/delay in filing SLP)
Date : 14/09/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. S.L. Gupta, Adv.
Mr. Varinder Kumar Sharma,Adv.
Mr. M.K. Thakur,Adv.
Mr. Neeraj Srivastava,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Delay condoned.
We do not find any legal and valid ground for interference. The special leave petition is dismissed.
(MADHU BALA) (ASHA SONI)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Madhu Bala
Date: 2015.09.15
11:12:45 IST
Reason: