LAWS(SC)-2009-8-68

NATIONAL INSURANCE CO LTD Vs. PARVATHNENI

Decided On August 31, 2009
NATIONAL INSURANCE CO LTD Appellant
V/S
PARVATHNENI Respondents

JUDGEMENT

(1.) Delay of 65 days in filing the Special Leave Petition is condoned.

(2.) Issue notice.

(3.) Until further orders, the operation of the impugned order shall remain stayed.