Supreme Court - Daily Orders
Prashant Tikmani vs M/S National Insurance Company Ltd. on 3 July, 2023
Bench: Abhay S. Oka, Sanjay Karol
ITEM NO.34 COURT NO.12 SECTION XII
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). 4739-4740/2023
(Arising out of impugned final judgment and order dated 11-11-2022
in AS Nos.107/2012 and 260/2013 passed by the High Court of
Judicature at Madras)
PRASHANT TIKMANI Petitioner(s)
VERSUS
M/S NATIONAL INSURANCE COMPANY LTD. Respondent(s)
(IA No. 48477/2023 - EXEMPTION FROM FILING O.T.
IA No. 48470/2023 - EXEMPTION FROM FILING O.T.
IA No. 104636/2023 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 03-07-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE SANJAY KAROL
For Petitioner(s)
Mr. Raghenth Basant, Adv.
Ms. Aanchal Tikmani, Adv.
Mr. Yadav Narender Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Applications for exemption from filing official translation are allowed.
Issue notice returnable on 22nd August, 2023.
In the meanwhile, there shall not any recovery from Signature Not Verified the petitioner on the basis of the impugned judgment.
Digitally signed by Anita Malhotra Date: 2023.07.04 17:13:29 IST Reason: (ANITA MALHOTRA) (AVGV RAMU)
AR-CUM-PS COURT MASTER