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Icici Lombard General Insurance Co. ... vs Ayiti Navaneetha on 11 September, 2023

     ITEM NO.30            REGISTRAR COURT. 2             SECTION XII-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. VIVEK SAXENA

     Petition(s) for Special Leave to Appeal (C)         No(s).   8412-8413/2023

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

                                          VERSUS

     AYITI NAVANEETHA & ORS.                                   Respondent(s)

     WITH

     SLP(C) No. 8769/2023 (XI-A)
     (FOR ADMISSION and I.R.)

     SLP(C) No. 14502/2023 (XI-A)
     (FOR ADMISSION and I.R. and IA No.102652/2023-CONDONATION OF DELAY
     IN FILING)

     SLP(C) No. 9152/2023 (XI-A)
     (FOR ADMISSION and I.R.)
     SLP(C) No. 12090/2023 (XI-A)

     SLP(C) No. 13603/2023 (XI-A)
     (FOR ADMISSION and I.R. and IA No.112700/2023-CONDONATION OF DELAY
     IN FILING and IA No.112701/2023-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT and IA No.112699/2023-PERMISSION TO FILE PETITION
     (SLP/TP/WP/..))

     SLP(C) No. 14951/2023 (XII)

     Diary No(s). 31758/2023 (XI-A)
     (FOR ADMISSION and I.R. and IA No.169323/2023-CONDONATION OF DELAY
     IN FILING and IA No.169324/2023-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

     Date : 11-09-2023 These petitions were called on for hearing today.

     For Petitioner(s)

                            Mr. Gautam Jha, AOR

                            Ms. Archana Pathak Dave, AOR
Signature Not Verified
                            Ms. Kumar Prashant, Adv.
Digitally signed by
PRIYANKA MALIK
Date: 2023.09.12
                            Mr. Avnish Dave, Adv.
16:30:55 IST
Reason:                     Ms. Riya Sethi, Adv.

                             Ms. Prachi Pandey, Adv.
                            Mr. C. George Thomas, AOR
                            Ms. Awantika Manohar, AOR
                    Ms. Parul Dhruvey, Adv.

                    Mr. Abhishek Kumar Gola, Adv.
                    Mr. Nikhil Jain, AOR
                    Mr. Anshul Mehral, Adv.
                    Ms. Divya Jain, Adv.
                    Mr. Santanu Ghosh, Adv.
                    Mr. Sagar Saxena, Adv.
                    Mr. Arun Adlakha, Adv.
For Respondent(s)

                    Ms. Kumud Lata Das, AOR
                    Mrs. Indu Kaul, Adv.
                    Mr. Harsh Ajay Singh, Adv.
                    Ms. Pooja Rathore, Adv.
                    Ms. Ipsita Okal, Adv.
                    Mr. Tushar Mehta, Adv.
                     Mr. Anil Kumar, Adv.
                     Mr. Mariyamma, Adv.

                    Mr. P.r.kovilan Poongkuntran, Adv.
                    Mr. V Vasudevan, Adv.
                    Mrs. Geetha Kovilan, AOR

                    Mr. Harshad V. Hameed, AOR
                    Mr. Dileep Poolakkot, Adv.
                    Mr. Subhash Chandran K.r., Adv.
                    Mrs. Ashly Harshad, Adv.

                    Mr. Abhishek K Gola, Adv.
                    Mr. Vikrant Mehta, Adv.
                    Mr. Sudhir Naagar, AOR

          UPON hearing the counsel the Court made the following
                             O R D E R

SLP(C)Nos.8412-8413/2023 Mr. G.S Makker, Ld. Advocate has filed vakalatnama on behalf of UOI (Ministry of Raod Transport & Highways) but the same is defective, as Respondent no.3 is UOI (Ministry of Law & Justice). Four weeks time, is granted to cure the same as well as file counter affidavit.

Despite due service on other respondents, there is no appearance.

List again on 06.11.2023.

SLP (C) NO. 8769 OF 2023 Despite due service on respondent no.2, there is no appearance.

Respondent no.1 has already filed counter affidavit.  Two weeks time, is granted as a last chance to Ld. counsel for the petitioner, to take fresh steps and file fresh particulars, to issue notice to respondent no.3.

List again on 06.11.2023.

SLP (C) No.14502 OF 2023 Despite due service on respondent nos.3 and 4, there is no appearance.

Two weeks time, is granted to Ld. counsel for petitioner, to take fresh steps to issue notice to respondent no.2.

Service is not complete on respondent no.1. However, Ms. Shree Priya, Ld. Advocate appearing for Mr. A. Karthik, Ld. AOR seeks for time to file vakalatnama and counter affidavit on behalf of respondent no.1. Four weeks time, is granted for the said purpose.

List again on 06.11.2023.

SLP (C) Nos. 9152, 12090/23 Ld. Counsel appearing for respondent no.1 submits that counter affidavit to be filed on behalf of respondent no.1 has not been accepted by the concerned section. She further submits that the same would be filed today again as the counter affidavit is ready. One week time, is allowed to file the same.

Despite due service on other respondents, there is no appearance.

After the expiry of said period, matter shall be processed for listing before the Hon’ble Court as per rules.

SLP (C) NO.13603 OF 2023 Despite due service on respondent nos.1, 2, 4 and 5, there is no appearance.

Four weeks time, is granted to respondent nos.3 and 6 to file counter affidavit.

After the expiry of said period, matter shall be processed for listing before the Hon’ble Court as per rules.

SLP (C) NO.14951 OF 2023 Despite due service on respondent no.3, there is no appearance.

Four weeks time, is granted to respondent nos.1 and 2 to file counter affidavit.

After the expiry of said period, matter shall be processed for listing before the Hon’ble Court as per rules.

Await service of notice in respect of respondent nos.2 and 3. Service is not complete on respondent no.1. However, Ms. Shree Priya, Ld. Advocate appearing for Mr. A. Karthik, Ld. AOR seeks for time to file vakalatnama and counter affidavit on behalf of respondent no.1. Four weeks time, is granted for the said purpose.

List again on 06.11.2023.

VIVEK SAXENA Registrar pm