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Tiki Tar Industries vs National Insurance Company Ltd. on 3 August, 2018

     ITEM NO.41                            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. RAJESH KUMAR GOEL

     Civil Appeal                 No(s).     3953/2018

     TIKI TAR INDUSTRIES                                                          Appellant(s)

                                                            VERSUS

     NATIONAL INSURANCE COMPANY LTD.                                              Respondent(s)



     Date : 03-08-2018 This appeal was called on for hearing today.


     For Appellant(s)
                                        Mr. Rohit Amit Sthalekar, AOR

     For Respondent(s)                  Ms.   Meenakshi Midha,Adv.
                                        Mr.   Kapil Midha,Adv.
                                        Ms.   Abhivandana Chowdhury,Adv.
                                        Mr.   C.S. Ashri,Adv.


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

The office report indicates that service of notice is complete on the sole respondent but no one has entered appearance on his behalf.

However, Mr. C.S. Ashri, Ld. Advocate has appeared on behalf of the sole respondent. He seeks and is given two weeks time to file the vakalatnama and four weeks time to file the counter affidavit.

Ld. Counsel for the appellant shall file the statement of case within the statutory period. After expiry of statutory period, list the matter before the Hon'ble Court.

RAJESH KUMAR GOEL Registrar MG