Supreme Court - Daily Orders
Anshu Sanjay Sharma vs Royal Sundaram Alliance Insurance ... on 10 March, 2015
Bench: V. Gopala Gowda, C. Nagappan
ITEM NO.7 COURT NO.11 SECTION XVII
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(s). 24472/2014
(Arising out of impugned final judgment and order dated 24/03/2014
in RP No. 2325/2011 passed by the National Consumer Disputes
Redressal Commission, New Delhi)
ANSHU SANJAY SHARMA Petitioner(s)
VERSUS
ROYAL SUNDARAM ALLIANCE INSURANCE COMPANY LTD. Respondent(s)
(With appln. (s) for permission to file additional documents and
office report)
Date : 10/03/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Venkita Subramoniam T. R.,Adv.
For Respondent(s) Mr. P.K. Seth, Adv.
Ms. Manjeet Chawla,Adv.
Ms. Sunanda Roy, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the respondent has secured the file relating to the investigation by the Insurance Company. He has also stated that there is a report of the Surveyor in a printed form. The respondent is directed to file the said original document along with the affidavit of the Principal Officer/Director of the respondent's Company under the Memorandum and Articles of Association.
List the matter next week.
Signature Not Verified Digitally signed by Sushil Kumar Rakheja Date: 2015.03.11 15:15:20 IST Reason: (S. K. RAKHEJA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER