Supreme Court - Daily Orders
M/S Cos Board Industries Ltd. vs New India Assurance Co. Ltd. on 27 September, 2023
Bench: Abhay S. Oka, Pankaj Mithal
ITEM NO.18 COURT NO.11 SECTION XI-A
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). 18614/2023
(Arising out of impugned final judgment and order dated 05-05-2023
in ARBP No. 35/2022 passed by the High Court Of Orissa At Cuttack)
M/S COS BOARD INDUSTRIES LTD. Petitioner(s)
VERSUS
NEW INDIA ASSURANCE CO. LTD. Respondent(s)
( IA No.169736/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT )
Date : 27-09-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s) Mr. Sukumar Pattajoshi, Sr. Adv.
Mr. Sanjeev Kumar Choudhary, Adv.
Mrs. Shradha Choudhary, Adv.
Mr. Seshatalpa Sai Bandaru, AOR
For Respondent(s) Mr. Joy Basu, Sr. Adv.
Mr. Vinay Kumar Misra, AOR
Mr. Sarthak Behra, Adv.
Mr. Catakam Viswesh Kumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice returnable after eight weeks. Mr. Vinay Kumar Misra, advocate for the caveator takes notice.
(NEETA SAPRA) Signature Not Verified (AVGV RAMU) COURT MASTER (SH) Digitally signed by NEETA SAPRA Date: 2023.09.27 COURT MASTER (NSH) 18:51:36 IST Reason: