Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Royal Sundaram Alliance Insurance ... vs Vinaya Undaybabu Shah on 28 July, 2022

Bench: S. Abdul Nazeer, J.K. Maheshwari

     ITEM NO.2                               COURT NO.6                SECTION IX

                                   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).   11461/2022

     (Arising out of impugned final judgment and order dated 07-03-2022
     in FA No. 1142/2014 passed by the High Court of Judicature at
     Bombay)

     ROYAL SUNDARAM ALLIANCE INSURANCE COMPANY LTD.                        Petitioner(s)

                                                     VERSUS

     VINAYA UNDAYBABU SHAH & ORS.                                          Respondent(s)

     (FOR ADMISSION and I.R. and IA No.90897/2022-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT)

     Date : 28-07-2022 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE S. ABDUL NAZEER
                             HON'BLE MR. JUSTICE J.K. MAHESHWARI

     For Petitioner(s)                 Mr. Basva Prabhu Patil,Sr.Adv.
                                       Mr. G. Balaji, AOR

     For Respondent(s)                 Mr.   Neeraj Kishan Kaul,Sr.Adv.
                                       Mr.   Sangramsingh R.Bhonsle,Adv.
                                       Ms.   Samridhi S.Jain,Adv.
                                       Mr.   Nrupal A.Dingankar,Adv.
                                       Ms.   Pushkara A.Bhonsle,Adv.
                                       Mr.   Aman Varma, AOR
                                       Ms.   Namisha Chadha,Adv.
                                       Mr.   Pritha Suri,Adv.

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

Heard learned senior counsel for the petitioner. We do not find any merit in this petition. The Special Leave Petition is accordingly dismissed.

However, as prayed, four weeks' time is granted to the petitioner-Insurance Company to deposit the amount in Signature Not Verified terms of the impugned order.

Pending application also stands disposed of. 12:55:03 IST Reason:

(ANITA MALHOTRA) (KAMLESH RAWAT) AR-CUM-PS COURT MASTER