Supreme Court - Daily Orders
Cj Darcl Logistics Limited vs United India Insurance Co.Ltd. on 23 April, 2018
Bench: Ranjan Gogoi, R. Banumathi
ITEM NO.12 COURT NO.3 SECTION IV-B
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). 945/2018
(Arising out of impugned final judgment and order dated 16-08-2017
in RARS No. 50/2017 passed by the High Court Of Punjab & Haryana At
Chandigarh)
CJ DARCL LOGISTICS LIMITED Petitioner(s)
VERSUS
UNITED INDIA INSURANCE CO.LTD. Respondent(s)
(IA No.140204/2017-EXEMPTION FROM FILING O.T.
and IA No.140205/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS )
Date : 23-04-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Vipin Kumar Jai, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from filing official translation is allowed.
Permission to file additional documents is granted.
The order under challenge is the order passed in review. The main order is not under challenge. Special leave petition is, therefore, not entertained and is accordingly dismissed with liberty to the petitioner to file special leave Signature Not Verified petition afresh, if so advised. Digitally signed by NEETU KHAJURIA Date: 2018.04.23 17:04:27 IST Reason: (NEETU KHAJURIA) (ASHA SONI) COURT MASTER BRANCH OFFICER