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National Insurance Co Ltd vs Nurjahan Bibi Seikh &Amp Ors on 11 February, 2015

     ITEM NO.31                             REGISTRAR COURT. 1                          SECTION XVI

                                      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 MRS. RACHNA GUPTA

     Petition(s) for Special Leave to Appeal (C)                             No(s).     37730/2013

     NATIONAL INSURANCE                    CO LTD                                     Petitioner(s)

                                                             VERSUS

     NURJAHAN BIBI SEIKH & ORS                                                        Respondent(s)
     (with interim relief and office report)


     Date : 11/02/2015 This petition was called on for hearing today.


     For Petitioner(s)
                                            Ms. Manjeet Chawla,Adv.


     For Respondent(s)
                                            Mr. Rauf Rahim,Adv.



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

The Ld. Counsel for the petitioner has submitted that copy of the pleadings has been supplied to the respondents. However, she has requested for time to file the proof thereof.

Respondent Nos.1 to 4 have not filed the counter affidavit, despite last opportunity given. Further opportunity is, therefore, declined.

Registry to process the matter to be listed before the Hon'ble Court, after receiving the proof of service of Signature Not Verified pleadings.

Rupam Dhamija Date: 2015.02.16 17:47:45 IST Reason:

(RACHNA GUPTA) Registrar