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Supreme Court - Daily Orders

Rithwik Projects Private Ltd vs Oriental Insurance Company Limited on 19 October, 2023

Bench: Vikram Nath, Rajesh Bindal

     ITEM NO.29                              COURT NO.12                  SECTION XVII

                                 S U P R E M E C O U R T O F        I N D I A
                                         RECORD OF PROCEEDINGS

     CIVIL APPEAL Diary No(s). 42188/2023

     (Arising out of impugned final judgment and order dated 26-07-2023
     in CC No. 696/2016 passed by the National Consumers Disputes
     Redressal Commission, New Delhi)

     RITHWIK PROJECTS PRIVATE LTD.                                         Petitioner(s)

                                                    VERSUS

     ORIENTAL INSURANCE COMPANY LIMITED                                   Respondent(s)

     (IA No.215130/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.215128/2023-CONDONATION OF DELAY IN FILING
     APPEAL)

     Date : 19-10-2023 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE VIKRAM NATH
                           HON'BLE MR. JUSTICE RAJESH BINDAL

     For Petitioner(s)               Ms. Kiran Suri, Sr. Adv.
                                     Mr. Purvesh Buttan, Adv.
                                     Mr. S.j. Amith, Adv.
                                     Mr. Prateek Chaudhary, Adv.
                                     Ms. Aishwarya Kumar, Adv.
                                     Ms. Vidushi Garg, Adv.
                                     Dr. (Mrs. ) Vipin Gupta, AOR
     For Respondent(s)

                          UPON hearing the counsel the Court made the following
                                               O R D E R

According to Ms. Kiran Suri, learned senior counsel appearing for the petitioner, under the premium cover there was an STFI inclusion and for which premium was also charged. As such, the rejection of the total claim of the petitioner is not justified.

Delay condoned.

Signature Not Verified

Issue notice, returnable within four weeks.

Digitally signed by Neetu Khajuria Date: 2023.10.19 17:04:31 IST Reason:

(NEETU KHAJURIA) (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS COURT MASTER