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Icici Lombard General Insurance Co. ... vs Saraswathi on 4 April, 2022

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     ITEM NO.12                   REGISTRAR COURT. 2              SECTION XII

                              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 SH. SAURABH PARTAP SINGH LALER


     IA 65074/2019, in Petition(s) for Special Leave to Appeal (C)
     No(s). 10936/2019



     ICICI LOMBARD GENERAL INSURANCE CO. LTD.                          Petitioner(s)

                                                 VERSUS

     SARASWATHI & ORS.                                                 Respondent(s)


         IA No. 65074/2019 - EXEMPTION FROM FILING O.T.)

     WITH
     SLP(C) No. 25226/2019 (XII)


     Date : 04-04-2022 These matters were called on for hearing today.



     For Petitioner(s)
                                   Ms.   G. Indira, AOR
                                   Mr.   K.V. Jagdishvaran,Adv.
                                   Mr.   N.P. Haibila,Adv.
                                   Ms.   Sree Priya,Adv.

                                   Mr. Binay Kumar Das, AOR

     For Respondent(s)             Mr.   K.V.Jagdishvaran,Adv.
                                   Ms.   Habililanana,Adv.
                                   Ms.   G. Indira, AOR
                                   Ms.   Sree Priya,Adv.

                                   Mr. Ramekbal Roy,Adv.
                                   Mr. Sandeep Jha,Adv.
Signature Not Verified
                                   Mr. Binay Kumar Das, AOR
Digitally signed by
MADHU GROVER
Date: 2022.04.05
14:26:28 IST
Reason:                            Mr. Sheikh F. Kalia,Adv.
                                   Mr. D.Kumanan, AOR
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          UPON hearing the counsel through Video Conference, the
Court made the following
                             O R D E R

The office report indicates that Ld. Counsel for respondent Nos. 1 to 3 have failed to file the counter affidavit within the period stipulated under the rules.

Ld. Counsel for Respondent Nos. 1 to 3 seeks and is given four weeks time, as last and final opportunity to file the counter affidavit.

Service of notice is complete on respondent No. 5 but none has entered appearance on his behalf.

Respondent No.6 has already filed the counter affidavit. Fresh steps for the service of notice by usual mode to respondent No. 4 shall be taken by the learned counsel for the petitioner within a period of three weeks, as a last chance.

Ld. Counsel for respondent No.2 submits that he does not wish to file counter affidavit. His statement is taken on record. Service of notice is complete on respondent No. 3 but none has entered appearance on his behalf.

Respondent No.4 has already filed the counter affidavit. Ld. Counsel for respondent No.4 submits that he is appearing for respondent No.3 also. He further submits that he does not wish to file separate counter affidavit on behalf of respondent No.3 and is adopting the counter affidavit filed on behalf of respondent No.4. His statement is taken on record.

Fresh steps for the service of notice by usual mode to respondent No. 1 shall be taken by the learned counsel for the petitioner within a period of three weeks, as a last chance.

List again on 18.5.2022.

SAURABH PARTAP SINGH LALER Registrar MG