Supreme Court - Daily Orders
Mukesh Khosla vs Amandeep Kaur . on 14 September, 2015
Bench: Anil R. Dave, Adarsh Kumar Goel
ITEM NO.21 COURT NO.3 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........../2015
(CC No(s).16593/2015)
(Arising out of impugned final judgment and order dated 30/05/2014
in FAO No.5788/2011 passed by the High Court Of Punjab & Haryana At
Chandigarh)
MUKESH KHOSLA Petitioner(s)
VERSUS
AMANDEEP KAUR AND ORS. Respondent(s)
(With appln.(s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 14/09/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. S. Hari Haran,Adv.
Mr. Vikash Singh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed. It would be open to the petitioner to raise all possible legal submissions against the Insurance Company in accordance with law when the Insurance Company initiates recovery proceedings against the petitioner.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Signature Not Verified Assistant Registrar Digitally signed by Sarita Purohit Date: 2015.09.15 14:45:03 IST Reason: