Supreme Court - Daily Orders
Arabian Exports Private Ltd. vs National Insurance Co. Ltd. on 2 September, 2014
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.8 COURT NO.1 SECTION IX
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). 16907-16908/2012
(Arising out of impugned final judgment and order dated 02/12/2011 in
AA No. 186/2011 and AA No. 187/2011 passed by the High Court Of
Bombay)
ARABIAN EXPORTS PRIVATE LTD. Petitioner(s)
VERSUS
NATIONAL INSURANCE CO. LTD. Respondent(s)
(With office report)
(For final disposal)
Date : 02/09/2014 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Ms. Surekha Raman, Adv.
For M/s. K. J. John & Co.
For Respondent(s) Mr. Vishnu Mehra, Adv.
Ms. Sakshi Mittal, Adv.
Ms. Manjeet Chawla,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Ms. Surekha Raman, learned counsel for the petitioner, submits that the petitioner-Company (Arabian Exports Private Limited) is in liquidation and, Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2014.09.06 therefore, she has no authority to appear on behalf of 13:57:00 IST Reason: the petitioner.
...2/-
-2-There is no application by the liquidator for substitution or impleadment.
In the circumstances, special leave petitions cannot be proceeded with further and are dismissed accordingly.
(Neetu Khajuria) (Renu Diwan)
Sr.P.A. Court Master