Supreme Court - Daily Orders
Hdfc Ergo General Insurance Co. Ltd. vs Lalta Devi . on 8 May, 2015
Bench: Chief Justice, Arun Mishra
ITEM NO.54 COURT NO.1 SECTION XIV
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).13532-13533/2015
(Arising out of impugned final judgment and order dated 12/01/2015
in MACAP No. 189/2014 and MACAP No. 640/2014 passed by the High
Court of Delhi at New Delhi)
HDFC ERGO GENERAL INSURANCE CO. LTD. Petitioner(s)
VERSUS
LALTA DEVI AND ORS. Respondent(s)
(With prayer for interim relief)
Date: 08/05/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. C.K. Gola, Adv.
Mr. Abhishek Kumar, Av.
For Mr. Viresh B. Saharya,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Dismissed. However, the question of law raised is kept open to be agitated in an appropriate case.
(Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2015.05.09 12:20:12 IST Reason: