Supreme Court - Daily Orders
M/S Jaiprakash Associates Ltd. vs Icici Lombard General Insurance Co Ltd on 4 January, 2018
ITEM NO.12 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. SANJAY PARIHAR
IA 2/2017,3/2017, in Civil Appeal No(s). 4293/2017
M/S JAIPRAKASH ASSOCIATES LTD. Appellant(s)
VERSUS
ICICI LOMBARD GENERAL INSURANCE CO LTD Respondent(s)
(FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
2/2017
FOR PERMISSION TO FILE LENGTHY LIST OF DATES ON IA 3/2017)
Date : 04-01-2018 These matters were called on for hearing today.
For Appellant(s) Mr. Akash Tyagi,Adv.
Ms./Mr. Krishna Kanodia,Adv.
Ms. Sharmila Upadhyay,Adv.
Unuc Legal Llp, AOR
For Respondent(s) Mr. Anish Gupta,Adv.
Mr. S. S. Shroff, AOR
UPON hearing the counsel the Court made the following
O R D E R
Ld. Counsel for the parties shall file the statement of case within the statutory period. After expiry of statutory period, list the matter before the Hon'ble Court.
SANJAY PARIHAR Registrar MG Signature Not Verified Digitally signed by MADHU GROVER Date: 2018.01.05 16:20:21 TLT Reason: