Supreme Court - Daily Orders
The New India Assurance Co. Ltd. vs Vimal Kumar Jain on 9 October, 2018
Bench: Uday Umesh Lalit, D.Y. Chandrachud
`ITEM NO.22 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). 20643/2017
(Arising out of impugned final judgment and order dated 13-02-2017
in FAFO No. 115/2017 passed by the High Court Of Judicature At
Allahabad, Lucknow Bench)
THE NEW INDIA ASSURANCE CO. LTD. Petitioner(s)
VERSUS
VIMAL KUMAR JAIN & ORS. Respondent(s)
Date : 09-10-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr. Amit Kumar Singh, AOR
Mrs. K. Enatolisema, Adv.
For Respondent(s) Ms. Garima Prashad, AOR
Mr. C.B. Gururaj, Adv.
Mr. K.P. Singh, Adv.
Mr. Prakash Ranjan Nayak, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner submits that in view of the decision of the Constitution Bench of this Court in National Insurance Company Limited vs. Pranay Sethi and Others, 2017(16)SCC 680, he does not press the present petition.
In view of the above, Special Leave Petition stands Signature Not Verified disposed of.
Digitally signed byBALA PARVATHI Date: 2018.10.11 13:47:28 IST Reason:
(INDU MARWAH) (SUMAN JAIN)
COURT MASTER BRANCH OFFICER