Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Supreme Court - Daily Orders

Oriental Insurance Company Ltd vs Ezhilarasi @ Maheshwari on 16 May, 2018

Bench: N.V. Ramana, S. Abdul Nazeer

     ITEM NO.4                              COURT NO.8                 SECTION XII

                                   S U P R E M E C O U R T O F     I N D I A
                                           RECORD OF PROCEEDINGS

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 39761/2017

     (Arising out of impugned final judgment and order dated 22-03-2017
     in CMA No. 2265/2017 and Cross Obj. No.30/2017 passed by the High
     Court of Judicature at Madras)

     ORIENTAL INSURANCE COMPANY LTD                 ETC.                 Petitioner(s)

                                                    VERSUS

     EZHILARASI @ MAHESHWARI & ORS. ETC.                                 Respondent(s)

     (FOR ADMISSION and I.R. and IA No.68650/2018-CONDONATION OF DELAY
     IN FILING SLPS and IA No.68655/2018-CONDONATION OF DELAY IN
     REFILING SLPS)

     Date : 16-05-2018 These petitions were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE N.V. RAMANA
                             HON'BLE MR. JUSTICE S. ABDUL NAZEER

     For Petitioner(s)
                                       Mr. Abhishek Kumar, Adv.
                                       Ms. Smriti Kumari, Adv.
                                       Mr. Sudhir Naagar, AOR
     For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Delay condoned.

The Special Leave Petitions are dismissed.

(VISHAL ANAND) (RAJ RANI NEGI) COURT MASTER (SH) ASST.REGISTRAR Signature Not Verified Digitally signed by VISHAL ANAND Date: 2018.05.17 10:27:09 IST Reason: