Supreme Court - Daily Orders
New India Assurance Co Ltd vs Sunita Sharma on 3 September, 2020
Bench: D.Y. Chandrachud, Indu Malhotra, K.M. Joseph
SLP(C) 9515/2020
1
ITEM NO.4 Court 3 (Video Conferencing) 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.9515/2020
(Arising out of impugned final judgment and order dated 13-12-2019
in FAO No. 908/2016 passed by the High Court of Punjab & Haryana at
Chandigarh)
NEW INDIA ASSURANCE CO LTD Petitioner(s)
VERSUS
SUNITA SHARMA & ORS. Respondent(s)
(For interim relief)
Date : 03-09-2020 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. Abhishek Gola, Adv.
Mr. Viresh B. Saharya, AOR
Mr. Akshat Agarwal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 Mr Abhishek Gola, learned counsel appearing on behalf of the petitioner has stated on instructions that an amount of Rs 43.5 lakhs has been paid over to the respondent in satisfaction of the award as modified by the High Court and, if any balance remains due and payable, that shall be paid over within a Signature Not Verified Digitally signed by period of six weeks from today. ARJUN BISHT Date: 2020.09.03 19:22:13 IST Reason: SLP(C) 9515/2020 2 2 Mr Gola states that though the payment of the amount has been made to the respondent, the correctness of the decision of the High Court in Kamla Devi vs Sahib Singh [FAO No.3064 of 2013], which has been followed in the impugned judgment, needs to be resolved finally since the issue is of a recurring nature.
3 Issue notice, returnable in six weeks.
(CHETAN KUMAR) (SAROJ KUMARI GAUR)
AR-cum-PS BRANCH OFFICER