Supreme Court - Daily Orders
Jagdeep Arora vs Life Insurance Corporation Of India . on 4 January, 2016
ITEM NO.117 REGISTRAR COURT. 2 SECTION XVII
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 MR. M V RAMESH
Petition(s) for Special Leave to Appeal (C) No(s). 30452/2015
JAGDEEP ARORA Petitioner(s)
VERSUS
LIFE INSURANCE CORPORATION OF INDIA AND ORS. Respondent(s)
Date : 04/01/2016 This petition was called on for hearing today.
For Petitioner(s)
M/s. Ap & J Chambers,Adv.
Mr. Saurabh S. Sinha, Adv.
For Respondent(s)
Ms. Shaheen, Adv.
Mr. Puneet Taneja, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Ms. Shaheen, Ld. Advocate has appeared on behalf of the respondent no.1 and prays that copy of the petition be provided to her. Ld. Counsel for the respondent no.1 shall file the Vakalantama within a period of one week. Ld. Counsel for the petitioner shall provide the copy of the petition to the Ld. Counsel for the respondent no.1 within a weeks' time and Ld. Counsel for the respondent shall file the counter affidavit within a period of four weeks thereafter.
Await the return of the service of notice already issued to the other unserved respondents.
Signature Not Verified Digitally signed by Madhu Grover Date: 2016.01.04List again on 24.02.2016.
16:31:40 SCT Reason:(M V RAMESH) Registrar P.S.