Supreme Court - Daily Orders
Icici Lombard General Insurance Co. ... vs Rajani Sahoo on 16 February, 2023
ITEM NO.50 REGISTRAR COURT. 1 SECTION XI-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. ATUL M. KURHEKAR
Petition(s) for Special Leave to Appeal (C) No(s). 29302/2019
ICICI LOMBARD GENERAL INSURANCE CO. LTD. Petitioner(s)
VERSUS
RAJANI SAHOO & ORS. Respondent(s)
Date : 16-02-2023 This petition was called on for hearing today.
For Petitioner(s)
Mr. Parijat Kishore, AOR
For Respondent(s)
Mr. Sanjay Das, Adv.
Mr. Vikash Singh, Adv.
Mr. Ajay Choudhary, AOR
Mr. Vikas Kumar Singh, Adv.
Mr. S.K. Das, Adv.
Mr. L.R. Rath, Adv.
Mr. D.S. Mishra, Adv.
Mr.Satyaveer Sharma, Adv.
UPON hearing the counsel, the Court made the following
O R D E R
Ld. counsel for respondent Nos.1 and 2 submits that they do not wish to file counter affidavit.
Ld. counsel for respondent Nos.1 and 2 makes request for copy of petition. Ld. Counsel for the petitioner is directed to serve copy of petition within one week. Signature Not Verified Digitally signed by Indu Marwah Date: 2023.02.22
Ld. Counsel for the petitioner is granted two weeks’ 16:47:38 IST Reason: time, as last opportunity, to take fresh steps in respect of contd….
-2-the unserved respondent No.3. If fresh steps are taken within the time granted, be processed as per rules and listed on 5.4.2023 else Registry to process the matter for listing before the Hon’ble Judge in Chambers for necessary directions.
ATUL M. KURHEKAR Registrar