Supreme Court - Daily Orders
United India Insurance Company Ltd. vs Jayesh Arodi on 27 July, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.22 COURT NO.8 SECTION IVA
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). 13314/2015)
(Arising out of impugned final judgment and order dated 13/11/2014
in MFA No. 10910/2008 passed by the High Court Of Karnataka At
Bangalore)
UNITED INDIA INSURANCE COMPANY LTD. Petitioner(s)
VERSUS
JAYESH ARODI & ORS Respondent(s)
(With appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 27/07/2015 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. C.K. Gola,Adv.
Mr. Abhishek Kumar,Adv.
Ms. Preeti Singh,Adv.
Mr. Nikhil Jain,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.
Signature Not Verified(MADHU BALA) (ASHA SONI) Digitally signed by Madhu Bala Date: 2015.07.28 COURT MASTER COURT MASTER 17:12:52 IST Reason: