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Supreme Court - Daily Orders

Kopargaon Sahakari Sakhar Karkhana ... vs National Insurance Co. Ltd. on 13 March, 2023

Author: M.M. Sundresh

Bench: M.M. Sundresh

                                                     1

     ITEM NO.51                              COURT NO.7                 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

     Petition(s) for Special Leave to Appeal (C)                   No(s).    1377-1378/2022

     (Arising out of impugned final judgment and order dated 09-11-2020
     in FA No. 580/2012 09-11-2020 in FA No. 166/2013 passed by the
     National Consumers Disputes Redressal Commission, New Delhi)

     KOPARGAON SAHAKARI SAKHAR KARKHANA
     LTD(NOW KNOWN AS KARMAVEER SHANKARRAO
     KALE SHAHKARI SHAKHAR KARKHANA LTD)                                    Petitioner(s)

                                                    VERSUS

     NATIONAL INSURANCE CO. LTD. & ANR.                                  Respondent(s)

     (IA No. 13425/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 17338/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 13426/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 13-03-2023 These matters were called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE M.M. SUNDRESH For Petitioner(s) Mr. Ashutosh Dubey, AOR Mr. Abhishek Chouhan, Adv.
Ms. Rajshri A. Dubey, Adv.
Mr. Amit P. Shahi, Adv.
Mr. H.B. Dubey, Adv.
Mr. Amit Kumar, Adv.
Mr. G. Singh Sachdeva, Adv.
Mr. Manish Dheengra, Adv.
Ms. Ramya Khanna, Adv.
For Respondent(s) Mr. Yogesh Malhotra, Adv.
Mr. Gaurav Sharma, AOR Signature Not Verified Mr. Sushant Kishore, Adv.
Digitally signed by BABITA PANDEY Date: 2023.03.16 10:12:32 IST Reason:
UPON hearing the counsel, the Court made the following O R D E R Appearance is made on behalf of respondent no.1.
2
The learned counsel for respondent no.1 prays for, and is granted, six weeks’ time to file counter affidavit/reply.
Rejoinder affidavit, if any, may be filed within a period of four weeks after service of the counter affidavit/reply.
The learned counsel for the parties will file written submissions not exceeding three pages, along with relied upon decisions/judgments, within a period of ten weeks from today.
Re-list in the month of August, 2023.
(BABITA PANDEY) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH)