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THE INSURANCE REGULA... v. SHRIRAM GENERAL INSU...
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal Nos. 7651-7654/2025
THE INSURANCE REGULATORY AND
DEVELOPMENT AUTHORITY OF INDIA
..... APPELLANT(S)
VERSUS
SHRIRAM GENERAL INSURANCE COMPANY
LTD.
..... RESPONDENT(S)
O R D E R
I.A. No. 291118/2025 was filed by the appellant-authority, seeking permission to withdraw these appeals. The application is ordered and, in consequence, the appeals are dismissed as withdrawn.
......................J.
(SANJAY KUMAR)
......................J.
(ALOK ARADHE)
NEW DELHI;
NOVEMBER 18, 2025.
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ITEM NO.56 COURT NO.13 SECTION XVII-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal Nos. 7651-7654/2025
THE INSURANCE REGULATORY AND
DEVELOPMENT AUTHORITY OF INDIA Appellant(s)
VERSUS
SHRIRAM GENERAL INSURANCE COMPANY LTD. Respondent(s) (IA No. 155425/2025 - STAY APPLICATION) Date : 18-11-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KUMAR HON'BLE MR. JUSTICE ALOK ARADHE For Appellant(s) :
Mr. Mayank Sapra, AOR
Ms. Lalima Das, Adv.
For Respondent(s) :
Ms. Anusha Nagarajan, Adv. Ms. Mandakini Ghosh, AOR Ms. Aakanksha Bhola, Adv. Ms. Carina Arora, Adv. UPON hearing the counsel, the Court made the following
O R D E R
I.A. No. 291118/2025 is ordered and, in consequence, the appeals are dismissed as withdrawn, in terms of the signed order.
(DEEPAK GUGLANI) (PREETI SAXENA)
AR-cum-PS COURT MASTER (NSH) (signed order is placed on the file)
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