Supreme Court - Daily Orders
Haresh Shantilal Avlani And Anr. vs The New India Assurance Co. Ltd. on 25 September, 2023
ITEM NO.1715 COURT NO.15 SECTION IX
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).13093/2017
HARESH SHANTILAL AVLANI AND ANR. & ANR. Petitioner(s)
VERSUS
M/S. DHANLAXMI TRANSPORT & ANR. Respondent(s)
(Only SLP No.13093/2017 is to be list before Hon'ble Chamber Judge.
IA No. 34187/2021 - ADDITION / DELETION / MODIFICATION PARTIES)
WITH
SLP(C) No. 13072/2017 (IX)
Date : 25-09-2023 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE UJJAL BHUYAN
[IN CHAMBER]
For Petitioner(s) Mr. Rajiv Shankar Dvivedi, AOR
M/S. S.m. Jadhav And Company, AOR
For Respondent(s) Mr. Rameshwar Prasad Goyal, AOR
Mr. Ranjan Kumar Pandey, AOR
UPON hearing the counsel the Court made the following
O R D E R
I.A. No.34187 of 2021 in SLP (C) No.13093/2017 Heard learned counsel for the petitioners. This interlocutory application has been filed for deleting the name of respondent No.1 – M/s. Dhanlaxmi Transport from the array of respondents.
Learned counsel for the petitioners submits that the respondent No.2, i.e., the insurance company is the Signature Not Verified contesting respondent and presence of respondent No.1 is Digitally signed by Anita Malhotra Date: 2023.09.27 18:45:42 IST Reason: not necessary for a full and final adjudication of the 1 special leave petition.
Upon hearing the learned counsel for the petitioner and on due consideration, prayer made is allowed. Let name of respondent No.1 be struck off from the list of respondents. Office to do the needful. I.A. is accordingly allowed.
(RAVI ARORA) (NIDHI BHARDWAJ)
COURT MASTER (SH) COURT MASTER (NSH)
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