Supreme Court - Daily Orders
National Insurance Company Ltd. vs Shaikh Hasina Sharfuddin on 20 October, 2023
Author: Sanjay Kumar
Bench: Sanjay Kumar
ITEM NO.1721 COURT NO.16 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No.10963/2021
NATIONAL INSURANCE COMPANY LTD. Petitioner(s)
VERSUS
SHAIKH HASINA SHARFUDDIN & ORS. Respondent(s)
(With IA No.180066/2023 - AMENDMENT OF PETITION and IA
No.50112/2023 - APPLICATION FOR PERMISSION)
Date : 20-10-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KUMAR
[IN CHAMBER]
For Petitioner(s) Mr. Garv Singh, Adv.
Mr. Chander Shekhar Ashri, AOR
For Respondent(s) Mr. Shirish K. Deshpande, AOR
Ms. Rucha Pravin Mandlik, Adv.
Ms. Harsimran Kaur Rai, Adv.
Mr. Mohit Gautam, Adv.
Mr. Apoorv Sharma, Adv.
UPON hearing the counsel, the Court made the following
O R D E R
IA No 50112/2023
1 By way of this application, amendment is sought of the address of respondent No. 3 as shown in the cause title. The application is ordered.
2 Amended Memo of Parties shall be filed within one week.
3 The Registry is directed to effect service of notice afresh upon the new address of respondent No. 3 as per due procedure. List the matter after four weeks.
Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2023.10.21 13:21:55 ISTReason: (CHETAN KUMAR) (AMITA PANDEY)
A.R.-cum-P.S. COURT MASTER