Supreme Court - Daily Orders
Hind Samachar Ltd. (Delhi Unit) vs National Insurance Company Ltd. And ... on 14 December, 2017
Author: Navin Sinha
Bench: Navin Sinha
ITEM NO.21 COURT NO.2 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
M.A.No.1292-1296/2017 in SLP(C) No(s). 36816-36820/2016
HIND SAMACHAR LTD. (DELHI UNIT) Petitioner(s)
VERSUS
NATIONAL INSURANCE COMPANY LTD. AND OTHERS Respondent(s)
(FOR ORDERS ON APPLICATION FOR RESTORATION AND and IA
No.118200/2017-CONDONATION OF DELAY IN DEPOSITING COST)
SLP(C) No(s).407-409/2017
SLP(C) No(s).1598-1600/2017
SLP(C) No(s).404-405/2017
SLP(C) No(s).411-413/2017
Date : 14-12-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA
[IN CHAMBER]
For Petitioner(s) Mr. Sayid Marzook Bafaki, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay of two days in compliance with the order dated 18 th September, 2017 has been condoned. The special leave petitions are restored to their original number for disposal on merits.
(USHA RANI BHARDWAJ) (RAJINDER KAUR)
AR CUM PS BRANCH OFFICER
Signature Not Verified
Digitally signed by USHA
RANI BHARDWAJ
Date: 2017.12.16
10:37:21 IST
Reason: