Supreme Court - Daily Orders
New India Assurance Co.Ltd. vs Ashok Kumar . on 30 September, 2015
Author: Chief Justice
Bench: Chief Justice, Arun Mishra
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S).2025 OF 2011
NEW INDIA ASSURANCE CO.LTD. ...APPELLANT(S)
VERSUS
ASHOK KUMAR & ORS. ...RESPONDENT(S)
O R D E R
1. We have heard learned counsel for the parties to the lis.
2. Having gone through the records of the appeal, we are of considered opinion that the appeal, being devoid of any merits, is liable to be dismissed and is dismissed accordingly. However, question(s) of law, if any, raised are kept open to be agitated in an appropriate case.
.............CJI.
(H.L. DATTU) ...............J. (ARUN MISHRA) NEW DELHI, SEPTEMBER 30, 2015.
Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2015.10.10 15:23:52 IST Reason: ITEM NO.39 COURT NO.1 SECTION IV S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s). 2025/2011 NEW INDIA ASSURANCE CO.LTD. Appellant(s) VERSUS ASHOK KUMAR & ORS. Respondent(s)
Date : 30/09/2015 This appeal was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE ARUN MISHRA For Appellant(s) Mr. S.L. Gupta, Adv.
Mr. M.K. Thakur, Adv.
For Mr. Varinder Kumar Sharma,Adv. For Respondent(s) Mr. Sunil Kumar Jain,Adv.
Mr. Akarsh Garg, Adv.
Mr. Kaushik Choudhary, Adv. Mr. Durga Prashad, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
In view of the above, pending application(s), if any, stand disposed of. (Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar (Signed order is placed on the file.)