Supreme Court - Daily Orders
Aman Saraogi, Proprietor, M/S. S.R. ... vs National Insurance Co. Ltd. on 12 July, 2016
Author: R.K. Agrawal
Bench: R.K. Agrawal
ITEM NO.28 COURT NO.11 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 Diary No.34646/2015
AMAN SARAOGI, PROPRIETOR, M/S. S.R.
ENTERPRISE NOW AN UNIT OF M/S. S.R.
NIRYAT PVT. LTD. Appellant(s)
VERSUS
NATIONAL INSURANCE CO. LTD. AND ANR. Respondent(s)
(Office report on default)
Date : 12/07/2016 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE R.K. AGRAWAL
[IN CHAMBERS]
For Appellant(s) Mr. A.K. De, Adv.
Mr. Debasis Misra,Adv.
Mr. Zahid Ali, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As prayed for, four weeks' time is granted to learned counsel for the appellant to cure the defects as pointed out by the Registry.
(RASHMI DHYANI) (SHAKTI PARKASH SHARMA)
SR.P.A. COURT MASTER
Signature Not Verified
Digitally signed by
RASHMI DHYANI
Date: 2016.07.15
10:47:11 IST
Reason: