Supreme Court - Daily Orders
Pave Infrastructure Pvt. Ltd. vs New India Assurance Co. Ltd. on 27 September, 2018
Author: N.V. Ramana
Bench: N.V. Ramana
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.3371-3372 OF 2016
PAVE INFRASTRUCTURES PRIVATE LIMITED Appellant(s)
Versus
NEW INDIA ASSURANCE COMPANY LIMITED Respondent(s)
O R D E R
It is represented by the learned counsel appearing on behalf of the appellant that she has no instructions in the matters. In view of the above, these appeals are dismissed for non prosecution.
........................J. (N.V. RAMANA) New Delhi, September 27, 2018 Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2018.09.29 11:44:03 PKT Reason: ITEM NO.16 COURT NO.7 SECTION XVII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s). 3371-3372/2016 PAVE INFRASTRUCTURE PVT. LTD. Appellant(s) VERSUS NEW INDIA ASSURANCE CO. LTD. Respondent(s) (With Office Report) Date : 27-09-2018 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA [IN CHAMBER] For Appellant(s) Ms. Shweta Chaurasia, Adv. For Mr. Sarvam Ritam Khare, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R It is represented by the learned counsel appearing on behalf of the appellant that she has no instructions in the matters.
In view of the above, these appeals are dismissed for non prosecution.
(SUKHBIR PAUL KAUR) (RAJ RANI NEGI) AR CUM PS ASSISTANT REGISTRAR (Signed order is placed on the file)