Bombay High Court
Dhfl Pramerica Life Insurance Co.Ltd ... vs The Insurance Ombudsman And Anr on 26 November, 2018
Ratna Before : SHRI. S.T. KAPSE Addl. Registrar (O.S.) / Addl. Prothonotary and Senior Master Date : 26th November, 2018 CALLED FOR DIRECTIONS
12) WP/1324/2017 Ms. Pooja Kamat i/b. M/s. SVS Legal, Advocate for Petitioner P.C. : On last occasion i.e. on 01.11.2018, Advocate for Petitioner was absent.
Ld. Advocate for Petitioner is informed that in the present matter, it is noticed that although the Hon'ble Court has issued Rule admitting the Petition, Petitioner has not taken steps to issue Rule NISI as required under Bombay High Court (Original Side) Rules. Hence, this matter is placed before me for this limited purpose.
Ld. Advocate for Petitioner is directed to get the Rule NISI issued in compliance with provisions of High Court (Original Side) Rules on or before 24.12.2018 failing which the Registry to place the matter before the Hon'ble Court for Dismissal.
Addl. Registrar (O.S.) / 26.11.2018 Addl. Prothonotary and Senior Master ::: Uploaded on - 03/12/2018 ::: Downloaded on - 30/12/2018 08:46:15 :::