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Meena Jain vs United India Insurance Co.Ltd. on 6 February, 2018

     ITEM NO.73                              REGISTRAR COURT. 1                        SECTION XV

                                       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. KAPIL MEHTA

     Petition(s) for Special Leave to Appeal (C)                             No(s).
     33653-33654/2017

     MEENA JAIN & ANR.                                                               Petitioner(s)

                                                           VERSUS

     UNITED INDIA INSURANCE CO.LTD. & ORS.                                           Respondent(s)

     (FOR ADMISSION and IA No.132398/2017-EXEMPTION FROM FILING O.T. and
     IA No.132399/2017-DELETING THE NAME OF RESPONDENT)


     Date : 06-02-2018 These petitions were called on for hearing today.

     For Petitioner(s)
                                            Mrs. Pragya Baghel, AOR

     For Respondent(s)
                                           Ms. Neerja Sachdeva, Adv.
                                           Mr. Yash Pal Dhingra, AOR

                                 UPON hearing the counsel the Court made the following
                                                    O R D E R

The Ld. Counsel for respondent No.1 submits that he has not been served the complete set of pleadings. The Ld. Counsel for the petitioner is directed to serve complete set of pleadings with proof of service of pleadings upon the Ld. Counsel for respondent No.1 within one week. Counter affidavit be filed within four weeks thereafter.

Respondent No.2 has been served but no one has entered appearance.

Digitally signed by RUPAM DHAMIJA Date: 2018.02.09

List again on 22.3.2018.

Reason:

KAPIL MEHTA Registrar 6.2.2018 rd