SRI PAL SINGH vs. THE GENERAL MANAGER ICICI LOMBARD GENERAL INSURANCE CO. PVT. LTD.

Case Type: Not Found

Date of Judgment: 25-08-2022

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Full Judgment Text

1 IN THE SUPREME COURT OF INDIA INHERENT JURISDICTION REVIEW PETITION (C) DIARY NO. 22591 OF 2021 IN SPECIAL LEAVE PETITION (C) NO. 6380 OF 2019 SRI PAL SINGH …Petitioners Versus THE GENERAL MANAGER, ICICI LOMBARD GENERAL INSURANCE CO. PVT. LIMITED & ANR. …Respondents O R D E R There is delay of 888 days in preferring the instant review petition. We have gone through the application seeking condonation of delay. The explanation offered is not satisfactory at all. We, therefore, refuse to condone delay. Consequently, the review petition is dismissed on the ground of delay. ……………………………….J. [Uday Umesh Lalit] Signature Not Verified Digitally signed by Dr. Mukesh Nasa Date: 2022.08.26 18:35:42 IST Reason: ……………………………….J. [Ajay Rastogi] New Delhi; th 25 August, 2022.