Supreme Court - Daily Orders
Mohammed Masood vs The New India Assurance Co. Ltd. on 18 January, 2022
ITEM NO.19 REGISTRAR COURT. 1 THROUGH VIDEO CONFERENCE
SECTION IV-A
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. AVANI PAL SINGH
Petition(s) for Special Leave to Appeal (C) No(s). 17956/2021
MOHAMMED MASOOD Petitioner(s)
VERSUS
THE NEW INDIA ASSURANCE CO. LTD. & ANR. Respondent(s)
IA No. 142223/2021 - EXEMPTION FROM FILING O.T.)
Date : 18-01-2022 These matters were called on for hearing today.
For Petitioner(s)
M/S. Devasa & Co., AOR
For Respondent(s)
Mr. Lzafeer Ahmad B. F., AOR
Mr. Salil Paul, Adv.
Mr. Sahil Paul, Adv.
Ms. Manjeet Chawla, AOR
Mr. Yashvardhan S. Soam, Adv.
UPON hearing the counsel, the Court made the following
O R D E R
Service is complete on respondent No.1. Ms.Manjeet Chawla, Ld. Advocate-on-record submits that they have filed vakalatnama on behalf of respondent No.1 and may be granted some time to file counter affidavit. Office shall verify such filing, and respondent No.1 may file counter affidavit Signature Not Verified within four weeks.
Digitally signed by Indu Marwah Date: 2022.01.21 10:20:46 IST Reason:Contd….
-2-Ld. counsel for respondent No.2 prays for and is granted four weeks’ time for filing counter affidavit.
List on 28.2.2022.
AVANI PAL SINGH Registrar