Supreme Court - Daily Orders
Janak Ram Sahu vs Bajaj Allianz General Ins. Co. Ltd. on 13 November, 2014
Author: Uday Umesh Lalit
Bench: Uday Umesh Lalit
ITEM NO.26 COURT NO.15 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 (C) No(s). 21644/2012
(Arising out of impugned final judgment and order dated 21/02/2012
in MAC No. 1031/2011 passed by the High Court Of Chhatisgarh At
Bilaspur)
JANAK RAM SAHU & ANR. Petitioner(s)
VERSUS
BAJAJ ALLIANZ GENERAL INS. CO. LTD.& ORS Respondent(s)
(office report on default)
Date : 13/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
[IN CHAMBER]
For Petitioner(s) Mr. Vikrant Singh Bais, Adv. for
Mr. Niraj Sharma,Adv.
For Respondent(s) Mr. Chander Shekhar Ashri,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners submits that office report dated 16.10.2014 has been complied with and proof of service of show cause notice upon respondent No.1 has already been filed on record.
Registry to verify and proceed with the mater accordingly.
Signature Not Verified Digitally signed by Pardeep Kumar (PARDEEP KUMAR) (TAPAN KUMAR CHAKROBORTY) Date: 2014.11.14 16:41:16 SAST Reason: AR-cum-PS COURT MASTER