Supreme Court - Daily Orders
Reliance General Insurance Company ... vs Best Re (L) Ltd. . on 20 February, 2023
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
ITEM NO.28 COURT NO.1 SECTION XVI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Arbitration (Civil) No.4/2017
RELIANCE GENERAL INSURANCE COMPANY LTD. Petitioner(s)
VERSUS
BEST RE (L) LTD. & ANR. Respondent(s)
Date : 20-02-2023 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE J.B. PARDIWALA
For Petitioner(s)
Ms. Rajkumari Banju, AOR
For Respondent(s) Mr. Prasenjit Keswani, Adv.
Mr. Raghvendra Pratap Singh, Adv.
Mr. Upmanyu Tewari, Adv.
Mrs. V.D. Khanna, AOR
UPON hearing the counsel the Court made the following
O R D E R
1 Counsel appearing on behalf of the first respondent has circulated a letter stating that the High Court of Malaya in Kaula Lumpur has ordered the winding up of the first respondent on 12 March 2021 appointing the Malaysia Department of Insolvency as the liquidator.
2 In order to enable the petitioner to take necessary steps to implead the liquidator, list the Petition on 24 March 2023.
Signature Not Verified Digitally signed by(CHETAN KUMAR) (SAROJ KUMARI GAUR) CHETAN KUMAR Date: 2023.02.20 17:22:17 IST A.R.-cum-P.S. Assistant Registrar Reason: