Supreme Court - Daily Orders
The New India Assurance Company Ltd vs Hussain Babulal Shaikh on 2 July, 2019
Bench: S.A. Bobde, B.R. Gavai
ITEM NO.6 COURT NO.2 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s).9331/2017
(Arising out of impugned final judgment and order dated 15-11-2016
in WP No. 1770/2015 passed by the High Court Of Judicature At
Bombay)
THE NEW INDIA ASSURANCE COMPANY LTD Petitioner(s)
VERSUS
HUSSAIN BABULAL SHAIKH & ORS. Respondent(s)
(With IA No. 39573/2017 - CONDONATION OF DELAY IN FILING and IA
No. 39575/2017 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 02-07-2019 The matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. R. N. Poddar, AOR (Not Present)
For Respondent(s)
The Court made the following
O R D E R
None appears on behalf of the petitioner even on the second call.
In the interests of justice, list the matter after two weeks.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASSISTANT REGISTRAR Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2019.07.02 16:23:23 IST Reason: