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Supreme Court - Daily Orders

Prahalad Soni vs Reliance Gen. Insurance Co. Ltd &Amp Ors on 1 May, 2014

FITEM NO.52                      COURT NO.7              SECTION IVA


                S U P R E M E      C O U R T   O F    I N D I A
                                RECORD OF PROCEEDINGS

Petition(s)    for     Special Leave    to    Appeal   (Civil)
No(s).39048-39055/2013
(From the judgment and order    dated dated 10/07/2013 in RP
No.344/2013, RP No.345/2013, RP No.346/2013 and RP No.347/2013
and dated 04/02/2013 in MA No.2067/2011, MA No.2063/2011, MA
No.2080/2011 and MA No.2082/2011 of the HIGH COURT OF M.P AT
JABALPUR)

PRAHALAD SONI                                             Petitioner(s)

                     VERSUS

RELIANCE GEN. INSURANCE CO. LTD & ORS.ETC.                Respondent(s)

(Office Report on Default)

Date: 01/05/2014        These Petitions were called on for hearing
today.

CORAM : HON’BLE MR. JUSTICE SURINDER SINGH NIJJAR
               (IN CHAMBERS)


For Petitioner(s)         Ms. Devika Mishra, Adv.
                          Ms. Pragati Neekhra, Adv.
                          Mr. Parth Tiwari, Adv.

For Respondent(s)

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

It is stated by the learned counsel for the petitioner that process fee has been filed.

Office to proceed the matter further.




         (VINOD LAKHINA)                          (INDU BALA KAPUR)
            COURT MASTER                            COURT MASTER
FITEM NO.52                      COURT NO.7              SECTION IVA


                S U P R E M E      C O U R T   O F    I N D I A
                                RECORD OF PROCEEDINGS

Petition(s)    for     Special Leave    to    Appeal   (Civil)
No(s).39048-39055/2013
(From the judgment and order    dated dated 10/07/2013 in RP

No.344/2013, RP No.345/2013, RP No.346/2013 and RP No.347/2013 and dated 04/02/2013 in MA No.2067/2011, MA No.2063/2011, MA No.2080/2011 and MA No.2082/2011 of the HIGH COURT OF M.P AT JABALPUR) PRAHALAD SONI Petitioner(s) VERSUS RELIANCE GEN. INSURANCE CO. LTD & ORS.ETC. Respondent(s) (Office Report on Default) Date: 01/05/2014 These Petitions were called on for hearing today.

CORAM : HON’BLE MR. JUSTICE SURINDER SINGH NIJJAR (IN CHAMBERS) For Petitioner(s) Ms. Devika Mishra, Adv.

Ms. Pragati Neekhra, Adv.

Mr. Parth Tiwari, Adv.

For Respondent(s) UPON hearing counsel the Court made the following O R D E R It is stated by the learned counsel for the petitioner that process fee has been filed.

Office to proceed the matter further.




         (VINOD LAKHINA)                        (INDU BALA KAPUR)
           COURT MASTER                           COURT MASTER