Supreme Court - Daily Orders
Anjinappa @ Anjaneya vs Branch Manager, United India Insurance ... on 6 February, 2020
ITEM NO.7 REGISTRAR COURT. 1 SECTION IV-A
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 SH. ANIL LAXMAN PANSARE
Civil Appeal No(s). 9771/2011
ANJINAPPA @ ANJANEYA Appellant(s)
VERSUS
BRANCH MANAGER, UNITED INDIA INSURANCE COMPANY LTD. &
ANR.Respondent(s)
)
Date : 06-02-2020 This appeal was called on for hearing today.
For Appellant(s)
M/S. Devasa & Co., AOR
For Respondent(s)
Mr NDB Raju, Adv.
Ms Bharathi Raju, Adv.
Mr. M. A. Chinnasamy, AOR
UPON hearing the counsel the Court made the following
O R D E R
Service of notice of alternative arrangement is complete on respondent no.1(AOR expired). Ld. counsel, Ms Ananya De appears for respondent no.1 and seeks four weeks time for filing fresh vakalatnama. Be filed.
Respondent no.2 is duly represented. Statement of case has been filed. Registry thereafter to process the matter for listing before the Hon'ble Court as per rules.
ANIL LAXMAN PANSARE Signature Not Verified Registrar Digitally signed by Anil Laxman Pansare Date: 2020.02.07 15:21:57 IST Reason: