Supreme Court - Daily Orders
Life Insurance Corporation Of India vs P.K. Shaji . on 7 December, 2015
ITEM NO.91 REGISTRAR COURT. 2 SECTION XIA
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 MR. M V RAMESH
Petition(s) for Special Leave to Appeal (C) No(s). 14685/2015
LIFE INSURANCE CORPORATION OF INDIA & ANR. Petitioner(s)
VERSUS
P.K. SHAJI & ORS. Respondent(s)
(with interim relief and office report)
Date : 07/12/2015 This petition was called on for hearing today.
For Petitioner(s) Mr.Santosh Kumar,Adv.
Mr. Ashok Panigrahi,Adv.
For Respondent(s) Ms.Bina Madhvan,Adv.
M/s. Lawyer S Knit & Co,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The respondent Nos.1-6 have already filed the counter affidavit. The respondent Nos.7 & 8 shall be at liberty to file the counter affidavit within a period of four weeks. Service of notice is complete on the respondent Nos.9 & 10, but no one has entered appearance on their behalf.
However, Ms.Swati, advocate on behalf Ms.Bina Madhvan, Ld.counsel undertakes to appear for the respondent Nos.9,10 & 11. She Signature Not Verified seeks and is given two week's time to file the vakalatnama.
Digitally signed by Sushma Kumari Bajaj Date: 2015.12.08 10:58:55 TLT Reason:…......2 ITEM NO.91 -2- She has further stated that she adopts the counter affidavit filed by her on behalf of the respondent Nos.1-6 for the respondent Nos.7 & 8 also. This is taken on record.
The office report indicates that although by order dated 18.09.2015 of this Court, four weeks time as last chance was given to the Ld.counsel for the petitioner to file the affidavit of valuation, yet he has not done the needful within the period stipulated in the order. Viewed in that context, the matter shall be processed for listing before the Hon'ble Judge in Chambers for further future directions. Await orders and list thereafter.
(M V RAMESH) Registrar SB