Supreme Court - Daily Orders
Santi Hazra vs The New India Assurance Company Limited ... on 8 July, 2015
Bench: M.Y. Eqbal, C. Nagappan
ITEM NO.20 COURT NO.9 SECTION XVI
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) NOS....../2015
CC Nos.10859-10860/2015
(Arising out of impugned final judgment and order dated 11/09/2014
in FMAT No.856/2011 with CAN No.9018/2013 passed by the High Court
Of Calcutta)
SANTI HAZRA Petitioner(s)
VERSUS
THE NEW INDIA ASSURANCE COMPANY
LIMITED AND ANOTHER Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 08/07/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Sanjib Dutta, Adv.
Mr. Joydeep Mukherjee, Adv.
Mr. Rabin Majumder,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petitions are dismissed.
(Sanjay Kumar-II) (Indu Pokhriyal) Court Master Court Master Signature Not Verified Digitally signed by Sanjay Kumar Date: 2015.07.08 16:02:43 IST Reason: