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Supreme Court - Daily Orders

Oriental Insurance Co. Ltd vs Saroj Devi on 9 July, 2015

  Item No. 52                                    1

                                     REGISTRAR COURT. 2                 SECTION IVB

                               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. SURAJIT DEY

  Petition(s) for Special Leave to Appeal (C)                  No(s).   20155/2014

  ORIENTAL INSURANCE CO. LTD                                         Petitioner(s)

                                                VERSUS

  SAROJ DEVI AND ORS                                                 Respondent(s)
  (with interim relief and office report)


  Date : 09/07/2015 This petition was called on for hearing today.



  For Petitioner(s)                  Mr. Aditya Dhar,Adv.
                                     Mr. Tirthamkar Das,Adv.

                                     Mr. Ranjan Kumar Pandey,Adv.


  For Respondent(s)                  Mr. Gautam Sharma,Adv.
                                     Dr. Monika Gusain,Adv.

                                     Mr. Ambhoj Kumar Sinha,Adv.

                                     Mr. Sandeep Singh Tiwari,Adv.
                                     Mr. Nitin Kumar Thakur,Adv.

                                     Mr. Vivekanand Mishra,Adv.
                                     Ms. Mridula Ray Bhardwaj,Adv.


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

Despite two opportunities granted earlier to Ld. Counsel for the respondent Nos. 1 to 3, the counter affidavit has not yet been Signature Not Verified Digitally signed by filed. Madhu Grover Date: 2015.07.11 11:06:25 SCT However, four weeks time as last chance is granted to file Reason: the same.

Mr. Vivekanand Mishra, Ld. Counsel has appeared on behalf of Item No. 52 2 Ms. Mridula Ray Bhardwaj, Advocate on Record and undertakes to file the vakalatnama and memo of appearance on behalf of the respondent No.8 within a weeks time. Counter affidavit, if any be filed within a period of four weeks thereafter. The Learned counsel for the petitioner is directed to furnish the complete set of pleadings to the learned counsel for the respondent No. 8 within a weeks' time and file proof thereof.

The learned counsel for the petitioner to take fresh steps for effecting service upon respondent Nos. 4 and 7 by providing better address within a period of four weeks.

Ld. Counsel for the respondent No.5 does not choose to file the counter affidavit. Liberty is granted to the Ld.Counsel for the respondent No.6 to file the counter affidavit, if any within a period of four weeks.

Post the matter again on 16.9.2015.

(SURAJIT DEY) Registrar MG