Supreme Court - Daily Orders
Max New York Life Insurance Co Ltd vs Narender Amirchetty on 1 August, 2023
Bench: Hima Kohli, Rajesh Bindal
ITEM NO.16 COURT NO.14 SECTION XVII-A
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). 25737/2019
(Arising out of impugned final judgment and order dated 03-09-2019
in IA No. 14217/2019 passed by the National Consumers Disputes
Redressal Commission, New Delhi)
MAX NEW YORK LIFE INSURANCE CO LTD Petitioner(s)
VERSUS
NARENDER AMIRCHETTY & ANR. Respondent(s)
Date : 01-08-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Mr. Virender Prabhakar, Adv.
Ms. Manjeet Chawla, AOR
Ms. Suman Bagga, Adv.
For Respondent(s) Ms. Tatini Basu, AOR
Mr. Krishna Dev Jagarlamudi, Adv.
Mr. Byrapaneni Suyodhan, Adv.
Mr. Kumar Shashank, Adv.
Ms. Nitipriya Kar, Adv.
Mr. P. S. Sudheer, AOR
Mr. Bharat Sood, Adv.
Mr. Rishi Maheshwari, Adv.
Ms. Anne Mathew, Adv.
Ms. Miranda Soloman, Adv.
UPON hearing the counsel the court made the following
O R D E R
In view of the letter circulated by learned counsel for the petitioner, list on a non-
Signature Not Verifiedmiscellaneous day after three weeks.
Digitally signed by GEETA AHUJA Date: 2023.08.01 18:05:25 IST Reason: (Geeta Ahuja) (Nand Kishor)
Assistant Registrar-cum-PS Court Master (NSH)