Supreme Court - Daily Orders
Smart Sign, Division Of M/S Crescent ... vs United India Insurance Co. Ltd on 31 March, 2015
ITEM NO.64 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 M K HANJURA
Civil Appeal No(s). 10611/2014
SMART SING, DIVISION OF M/S CRESCENT CHEMICALS Appellant(s)
VERSUS
UNITED INDIA INSURANCE CO. LTD Respondent(s)
(with appln. (s) for bringing on record additional documents and
office report)
Date : 31/03/2015 This appeal was called on for hearing today.
For Appellant(s)
Ms. Anushree Prashit Kapadia,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The office report indicates that service of notice is complete on the sole respondent but no one has entered appearance on his behalf. Viewed, in that context, the matter shall be processed for listing before the Hon'ble Court, under the rules.
(M K HANJURA) Registrar MG Signature Not Verified Digitally signed by Madhu Grover Date: 2015.04.01 12:08:32 CEST Reason: