Supreme Court - Daily Orders
National Insurance Co. Ltd. vs Sohna Singh on 5 October, 2020
Bench: S. Abdul Nazeer, Sanjiv Khanna
ITEM NO.2 Court 7 (Video Conferencing) SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
IA No. 83099/2020 in Petition(s) for Special Leave to Appeal (C)
No(s). 5103-5104/2020
(Arising out of impugned final judgment and order dated 15-11-2019
in FMA No. 464/2017 15-11-2019 in COT No. 7/2017 passed by the High
Court At Calcutta)
NATIONAL INSURANCE CO. LTD. Petitioner(s)
VERSUS
SOHNA SINGH & ORS. Respondent(s)
IA No. 83099/2020 - CLARIFICATION/DIRECTION
IA No. 83100/2020 - EXEMPTION FROM FILING AFFIDAVIT)
Date : 05-10-2020 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. Amit Kumar Singh, AOR
Ms. K. Enatoli Sema, Adv.
For Respondent(s) Mr. Joydeep Mukherjee, AOR
Mr. Samir Bera, Adv.
Mr. Ashique Mondol, Adv.
UPON hearing the counsel the Court made the following
O R D E R
IA No. 83099/2020
Two weeks’ further time is granted to deposit the amount in terms of order dated 10.06.2020.
Interlocutory Application No. 83099/2020 stands disposed of.
List the matter immediately after service of show cause notice on unserved respondents.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2020.10.05Counter affidavit be filed, in the meantime.
15:25:36 IST Reason: (ASHWANI KUMAR) (KAMLESH RAWAT)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)