Supreme Court - Daily Orders
New India Assurance Co. Ltd vs Kaushalya Devi on 14 August, 2014
$ ITEM NO.32 COURT NO.11 SECTION XI
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). 20711/2014
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 10/04/2014
IN FAO NO. 2760/2004 PASSED BY THE HIGH COURT OF JUDICATURE AT
ALLAHABAD)
NEW INDIA ASSURANCE CO. LTD Petitioner(s)
VERSUS
KAUSHALYA DEVI AND ORS Respondent(s)
(WITH INTERIM RELIEF)
Date : 14/08/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE RANJAN GOGOI
HON’BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Dr. Anand Vardhan Sharma, Adv.
Mr. Yash Pal Dhingra, Adv.
Mr. C.P. Singh, Adv.
Mr. V.K. Vasudev, Adv.
Mr. D.P. Yadav, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the relevant material.
We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.
[VINOD LAKHINA] [TAPAN KUMAR CHAKRABORTY]
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vinod Lakhina
Date: 2014.08.16
12:30:49 IST
Reason: