Supreme Court - Daily Orders
Kavita Balothiya vs Santosh Kumar on 10 November, 2022
Bench: K.M. Joseph, Hrishikesh Roy
ITEM NO.25 COURT NO.4 SECTION IV-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No. 30309/2021
(Arising out of impugned final judgment and order dated 26-06-2019
in MA No. 691/2016 passed by the High Court of M.P. at Gwalior)
KAVITA BALOTHIYA & ORS. Petitioner(s)
VERSUS
SANTOSH KUMAR & ANR. Respondent(s)
[MACT MATTER]
(With IA No. 163061/2021 - CONDONATION OF DELAY IN FILING and IA
No. 163062/2021 - EXEMPTION FROM FILING O.T.)
Date : 10-11-2022 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s)
Mr. Anish Kumar Gupta, AOR
Ms. Archana Preeti Gupta, Adv.
Ms. Rita Gupta, Adv.
Mr. Rohit, Adv.
For Respondent(s)
Mr. Atul Nigam, Adv.
Ms. Priya Puri, Adv.
Mr. Ranjay Dubey, Adv.
Mr. S. K. Puri, Adv.
Ms. Tanvi Nigam, Adv.
UPON hearing the counsel the Court made the following
O R D E R
It is submitted on behalf of respondent No. 2 that respondent No.2- Bharati Axa General Insurance Co. Ltd. has merged with ICICI Lombard.
The petitioner to take appropriate steps in this Signature Not Verified regard by filing an appropriate application.
Digitally signed by Nidhi Ahuja Date: 2022.11.12 12:19:21 IST Reason: (NIDHI AHUJA) (RENU KAPOOR)
AR-cum-PS ASSISTANT REGISTRAR