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Sri Lakshmi Narasimha Timber Depot vs United India Ins. Co. Ltd. on 14 August, 2014

¨      ITEM NO.66                          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

      Petition(s) for Special Leave to Appeal (C)                        No(s).      26746/2013

      SRI LAKSHMI NARASIMHA TIMBER DEPOT & ANR                                     Petitioner(s)

                                                         VERSUS

      UNITED INDIA INS. CO. LTD.& ANR                                              Respondent(s)


      Date : 14/08/2014 This petition was called on for hearing today.



      For Petitioner(s)                   Mr. K. Maruthi Rao,Adv.
                                          Mrs. Anjani Aiyagari ,Adv.

      For Respondent(s)
                                          Mr. M. K. Dua ,Adv.



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

The office report indicates that the respondent No. 1 has already filed the counter affidavit. What comes to the fore from the perusal of the file is that although two opportunities have already been given to the respondent No.2 for filing the counter affidavit, yet he has not done the needful so far. Therefore, no further opportunity is warranted to be given to him on that count taking into consideration the rule position. Viewed thus, the matter shall be processed for listing before the Hon’ble Court under the rules.

(M K HANJURA) Registrar MG