Supreme Court - Daily Orders
Rajesh Kumar vs The United India Assurance Co.Ltd. ... on 21 April, 2016
Bench: Fakkir Mohamed Ibrahim Kalifulla, S.A. Bobde
ITEM NO.2 COURT NO.5 SECTION XIA
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)......CC No(s).
7152/2016
(Arising out of impugned final judgment and order dated 25/09/2015
in MACA No. 2574/2008 passed by the High Court Of Kerala At
Ernakulam)
RAJESH KUMAR Petitioner(s)
VERSUS
THE UNITED INDIA ASSURANCE CO.LTD. KERALA Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 21/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. K. Rajeev,Adv.
Mr. Shinoj. K. Narayanan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Special Leave Petition is dismissed. Application, if any, shall also stand disposed of.
(NEELAM GULATI) (SHARDA KAPOOR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
NEELAM GULATI
Date: 2016.04.28
10:40:06 IST
Reason: