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New India Assurance Co. Ltd. vs Sonigra Juhi Uttamchand on 9 April, 2021

     ITEM NO.16                         REGISTRAR COURT. 2 THROUGH VIDEO CONFERENCE
     SECTION XII

                                      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. RAJIV KALRA

     Petition(s) for Special Leave to Appeal (C)                         No(s).     30491/2018

     NEW INDIA ASSURANCE CO. LTD.                                                 Petitioner(s)

                                                        VERSUS

     SONIGRA JUHI UTTAMCHAND                                                      Respondent(s)

     (Only SLP(C) 30491 and 33052 of 2018 and SC 12272 of 2019 are
     listed before Ld. Registrar court )

     WITH
     SLP(C) No. 33052/2018 (XII)
     (FOR ADDITION / DELETION / MODIFICATION PARTIES ON IA 114476/2019)
     SLP(C) No. 12272/2019 (XII)
     (IA No.70951/2019-CONDONATION OF DELAY IN FILING and IA
     No.70953/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
     and IA No.70952/2019-CONDONATION OF DELAY IN REFILING)

     Date : 09-04-2021 This petition was called on for hearing today.



     For Parties                          Mr. Viresh B. Saharya, AOR
                                          Mr.K.V.JAGDISHVARAN, ADV.
                                          Ms. G. Indira, AOR
                                          Ms. G. Indira, AOR


               UPON hearing the counsel through Video Conference, the
     Court made the following

                                                      O R D E R

Respondent No.1 has failed to file counter affidavit even after availing effective opportunity.

In terms of Hon’ble Judge-in-Chambers’ Order dated 30.09.2019, Digitally signed by RASHI GUPTA the name of Respondent No.2 has already been deleted from the array Date: 2021.04.10 11:02:51 IST Reason:

of parties and in terms of Hon’ble Judge-in-Chambers’ Order dated 03.02.2020, matter already stood dismissed qua Respondent Nos.3 & 4 for non-compliance.

 Registry to process the matter for listing before Hon’ble Court as per rules.

Name of Respondent No.2 has already been deleted from the array of parties.

Four weeks’ time, as a last chance, is granted to Respondent No.1 to file counter affidavit. After expiry of four weeks’ time, Registry to process the matter for listing before Hon’ble Court as per rules.

Despite due service no one appeared for Respondent no.2. At this stage, Mr. Viresh B. Saharya, learned AOR while appearing for Respondent No.2 seeks and granted four weeks’ time to file Vakalatnama and counter affidavit.

Notice issued to Respondent No.1 by post received back with remarks "Refused". Refusal by post constitutes deemed service. But no one appeared for the said respondent.

Notice issued to Respondent Nos.3 & 4 received undelivered with remarks "Addressee Moved" and “Insufficient Address” respectively. Two weeks’ time is granted to the learned counsel for the petitioner(s) to take fresh steps and to file fresh particulars for effecting service upon said unserved respondents.

List the matter again on 07.07.2021.

RAJIV KALRA Registrar (RG) (2)