Supreme Court - Daily Orders
Srikrishna Kanta Singh vs The Oriental Insurance Company Ltd. on 15 January, 2020
ITEM NO.40 REGISTRAR COURT. 1 SECTION XVI
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 SH. ANIL LAXMAN PANSARE
Petition(s) for Special Leave to Appeal (C) No(s). 12459/2019
SRIKRISHNA KANTA SINGH Petitioner(s)
VERSUS
THE ORIENTAL INSURANCE COMPANY LTD. & ORS. Respondent(s)
Date : 15-01-2020 This petition was called on for hearing today.
For Petitioner(s)
Mr. Maitrayee Banerjee, Adv.
Mr. Kunal Chatterji, AOR
For Respondent(s)
Mr. Chand Qureshi, Adv.
Mr. Hiren Dasan, AOR
UPON hearing the counsel the Court made the following
O R D E R
Respondent No.3 has refused to accept notice, as such, service is deemed to be complete but none has entered appearance.
Service is complete on respondent No.1 but none has entered appearance.
Ld. counsel for respondent No.2 seeks two weeks’ time to file counter affidavit. Granted. He further submits that the matter be listed before the Hon’ble Court after two weeks.
Matter be processed for listing before the Hon’ble Court Signature Not Verified after two weeks, as per rules, in terms of request because Digitally signed by Anil Laxman Pansare Date: 2020.01.15 17:48:05 IST Reason: respondent Nos.1 and 3 though served but none has entered appearance on their behalf.
ANIL LAXMAN PANSARE Registrar