Supreme Court - Daily Orders
Daivshala vs The Oriental Insurance Co. Ltd. on 31 July, 2015
Bench: Anil R. Dave, Kurian Joseph
ITEM NO.33 COURT NO.3 SECTION XV
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).16573/2012
(Arising out of impugned final judgment and order dated 01/12/2011
in FA No.2015/2011 passed by the High Court Of Bombay At
Aurangabad)
DAIVSHALA & ORS. Petitioner(s)
VERSUS
ORIENTAL INS.CO.LTD.& ANR. Respondent(s)
(With interim relief and office report)
Date : 31/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. Atul Babasaheb Dakh,Adv.
For Dr. Kailash Chand,Adv.
For Respondent(s) Mr. M.K. Dua,Adv.
Mr. Kishore Rawat,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The learned counsel for the petitioners prays for some time to file additional documents.
He may do so within three weeks from today. List the matter on 7th September, 2015.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by Sarita Purohit Date: 2015.08.01 13:13:01 IST Reason: