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  • 18, 2025. 1 2 ITEM NO.56 COURT NO.13 SECTION XVII-B S U P R E M E C O
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  • 18, 2025. 1 2 ITEM NO.56 COURT NO.13 SECTION XVII-B S U P R E M E C O
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    THE INSURANCE REGULATORY AND DEVELOPMENT AUTHORITY OF INDIA v. SHRIRAM GENERAL INSURANCE COMPANY LTD

    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 The application is ordered and, in consequence, the appeals are dismissed as withdrawn.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.

    1

    2

    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    I.A. No. 291118/2025 is ordered and, in consequence, the appeals are dismissed as withdrawn, in terms of the signed order.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)

    3

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    THE INSURANCE REGULA... v. SHRIRAM GENERAL INSU...
    (Nov 18, 2025)