Supreme Court - Daily Orders
New India Assurance Co. Ltd. vs Archana Mishra on 23 October, 2018
Bench: Arun Mishra, Vineet Saran
ITEM NO.17 COURT NO.7 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) No(s). 7867/2018
(Arising out of impugned final judgment and order dated 03-11-2017
in FAFOD No. 732/2017 passed by the High Court Of Judicature At
Allahabad, Lucknow Bench)
NEW INDIA ASSURANCE CO. LTD. Petitioner(s)
VERSUS
ARCHANA MISHRA & ORS. Respondent(s)
Date : 23-10-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. C.K. Gola, Adv.
Mr. Viresh B. Saharya, AOR
Mr. Akshat Agarwal, Adv.
For Respondent(s) Ms. Astha Sharma, AOR
Ms. Renuka Sahu, Adv.
Ms. Dimple Nagpal, Adv.
Mr. Abdhesh Choudhary, Adv.
Mr. Yogesh Kumar Keshari, Adv.
Mr. Rajiv Ranjan Dwivedi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned judgment and order. Consequently, the special leave petition is dismissed.
Pending application, if any, is also disposed of.
Signature Not Verified Digitally signed by NEELAM GULATI(NEELAM GULATI) Date: 2018.10.24 16:05:01 IST (JAGDISH CHANDER) Reason: COURT MASTER (SH) BRANCH OFFICER