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Religare Health Insurance Co. Ltd vs K Manivannan on 8 November, 2024

     ITEM NO.115                         REGISTRAR COURT                  SECTION XVII-A

                                      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 MS. SUJATA SINGH

     CIVIL APPEAL Diary No(s). 15638/2024

     RELIGARE HEALTH INSURANCE CO. LTD                                             Petitioner(s)

                                                           VERSUS

     K MANIVANNAN                                                                  Respondent(s)


     Date : 08-11-2024 This petition was called on for hearing today.


     For Petitioner(s)

                                         Mr. Pankaj Seth, Adv.
                                         Ms. Manjeet Chawla, AOR
                                         Mrs. Usha Pant Kukreti, Adv.


     For Respondent(s)
                                          Mr. KLDS Vinober, Adv.
                                          Mr. A. Lakshminarayanan, AOR


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

Sole Respondent is duly represented. Time has been sought by Ld. Counsel appearing for sole respondent for filing reply.

The matter being complete, process the same for listing before the Hon’ble Court, as per rules.

In the meantime, parties may file statement of case, if any and the sole respondent may file reply as well.

Reason:                                                                           SUJATA SINGH
                                                                                   Registrar
     pm