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Ajay Kamboj vs Icici Lombard Divisional Manager on 18 September, 2018

      ITEM NO.35                            REGISTRAR COURT. 2                    SECTION XVII

                                     S U P R E M E C O U R T O F          I N D I A
                                             RECORD OF PROCEEDINGS


                                            BEFORE THE REGISTRAR MANOJ JAIN

      Civil Appeal                 No(s).     18494/2017

      AJAY KAMBOJ                                                               Appellant(s)

                                                         VERSUS

      ICICI LOMBARD DIVISIONAL MANAGER & ANR.                                   Respondent(s)

      (FOR CONDONATION OF DELAY IN FILING ON IA 43722/2017
      FOR CONDONATION OF DELAY IN REFILING ON IA 43723/2017


      Date : 18-09-2018 This appeal was called on for hearing today.


      For Appellant(s)                   Mr.Ompal Singh,Adv.
                                         Mr.Chandan Kumar,Adv.
                                         Mr. Ravi Kumar Tomar, AOR

      For Respondent(s)                  Mr.A.K.soni,Adv.
                                         Mr.Rajiv M.Roy,Adv.


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Service is complete qua respondent No.2 but no one has entered appearance on his behalf.

As per postal tracking report qua respondent No.1, the remarks indicates that “left without instructions”. However, Mr.Rajiv M.Roy, Ld.counsel undertakes to appear for the above respondents. He seeks and is given one weeks’ time to file vakalatnama and four weeks’ time to file counter affidavit. Ld.counsel for the petitioner is directed to provide copy of pleadings to the above respondents within one week after filing vakalatnama.

List the matter again on 16.11.2018.

MANOJ JAIN Registrar SB