Supreme Court - Daily Orders
Sh. Maman Singh . And Anr. vs United India Insurance Company Ltd. And ... on 11 November, 2016
Author: D.Y. Chandrachud
Bench: D.Y. Chandrachud
ITEM NO.14 COURT NO.12 SECTION XV
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) Diary No(s).
16781/2015
(Arising out of impugned final judgment and order dated 29/01/2015
in SBCMA No. 2866/2013 passed by the High Court Of Rajasthan At
Jaipur)
MAMAN SINGH AND ANR. Petitioner(s)
VERSUS
UNITED INDIA INSURANCE COMPANY LTD. AND ANR . Respondent(s)
(office report on default)
Date : 11/11/2016 This petition was called on for hearing today.
CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
[IN CHAMBERS]
For Petitioner(s) Mr. Ankur Mittal,Adv.(Not Present)
For Respondent(s)
The Court made the following
O R D E R
Three weeks further time is granted to the learned counsel for the petitioners to cure the defects as pointed out by the Registry in its office report dated 02.05.2016, failing which the Special Leave Petition shall stand dismissed without further reference to the Court.
(SONALI SAUND) (SHAKTI PARKASH SHARMA)
Signature Not Verified
SR.P.A COURT MASTER
Digitally signed by
RASHI GUPTA
Date: 2016.11.17
10:19:18 IST
Reason: