Supreme Court - Daily Orders
Oriental Insurance Co. Ltd vs Sukhwinder Kaur on 30 July, 2014
Î ITEM NO.27 COURT NO.6 SECTION IVB
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). 17854/2014
(Arising out of impugned final judgment and order dated 18/02/2014
in FAO No. 935/2014 passed by the High Court Of Punjab & Haryana At
Chandigarh)
ORIENTAL INSURANCE CO. LTD Petitioner(s)
VERSUS
SUKHWINDER KAUR AND ORS Respondent(s)
(With interim relief)
Date : 30/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Rajesh Kumar Gupta, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed.
(SATISH KUMAR YADAV) (PHOOLAN WATI ARORA)
COURT MASTER ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
Satish Kumar Yadav
Date: 2014.07.30
17:40:59 IST
Reason: