Supreme Court - Daily Orders
M/S. Singal Udyog vs National Insurance Company Ltd. on 14 October, 2019
Bench: Uday Umesh Lalit, Aniruddha Bose
ITEM NO.14 COURT NO.7 SECTION XVII
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). 23697/2019
(Arising out of impugned final judgment and order dated 11-06-2019
in FA No. 610/2019 passed by the National Consumers Disputes
Redressal Commission, New Delhi)
M/S. SINGAL UDYOG Petitioner(s)
VERSUS
NATIONAL INSURANCE COMPANY LTD. & ORS. Respondent(s)
Date : 14-10-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Anil Kumar Gautam, AOR
Mr. V.K. Sharma, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner invited our attention to Annexure P-4 (Report of the Investigator appointed by the respondent herein) and submitted that the Investigator himself had assessed the loss with respect to one truck to the tune of Rs.3.60 lakhs.
Issue notice, returnable on 2.12.2019. Dasti in addition.
(INDU MARWAH) Signature Not Verified (SUMAN JAIN) COURT MASTER Digitally signed by INDU MARWAH Date: 2019.10.16 BRANCH OFFICER 13:23:28 IST Reason: