Supreme Court - Daily Orders
Meena Kumari vs National Insurance Company Limited on 22 October, 2019
Bench: Navin Sinha, B.R. Gavai
ITEM NO.9 COURT NO.14 SECTION IV-B
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).25304/2019
(Arising out of impugned final judgment and order dated 06-05-2019
in FAO No.3223/2008 passed by the High Court Of Punjab & Haryana At
Chandigarh)
MEENA KUMARI & ORS. Petitioner(s)
VERSUS
NATIONAL INSURANCE COMPANY LIMITED & ORS. Respondent(s)
(With appln. for c/delay in filing SLP)
Date : 22-10-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. Ashutosh Sharma,Adv.
Ms. Gunjan Sharma,Adv.
Mr. Varinder Kumar Sharma,AOR
Mr. Kuldeep Singh Tomar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere in the matter. The special leave petition is dismissed.
Pending application, if any, shall stand disposed of.
(Dipti Khurana) (Sarita Purohit)
Signature Not Verified
Branch Officer AR-cum-PS
Digitally signed by
SARITA PUROHIT
Date: 2019.10.22
16:23:09 IST
Reason: