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Vivid Karyakari Seva Sahakari Society ... vs Union Of India on 10 August, 2018

      ITEM NO.50                        REGISTRAR COURT. 2                 SECTION IX

                                  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. MANOJ JAIN

      Petition(s) for Special Leave to Appeal (C)                 No(s).   23440/2017

      VIVID KARYAKARI SEVA SAHAKARI SOCIETY LIMITED                     Petitioner(s)

                                                    VERSUS

      UNION OF INDIA & ORS.                                             Respondent(s)

      (IA No.76241/2017-CONDONATION OF DELAY IN FILING and IA
      No.76246/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
      and IA No.76248/2017-EXEMPTION FROM FILING O.T. )

      Date : 10-08-2018 This petition was called on for hearing today.



      For Petitioner(s)                Mr. Ajit Wagh,Adv.
                                       Mr. O. P. Gaggar, AOR

      For Respondent(s)
                                       Mr. P. K. Manohar, AOR


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

Service is complete qua respondent Nos.1,2 & 4-6 but no one has entered appearance on their behalf.

Name of respondent No.3 is shown as “The General Insurance Corporation of India” in the SLP. However, vakalatnama was filed on behalf of “Agriculture Insurance Company of India Limited”.

Registry pointed out the said defect and as per order dated 5.03.2018, Ld.counsel for the petitioner was directed to amend the cause title. The amended cause title has also been submitted before the Registry and is available on records.

The fact, however, remains that there is no formal I.A. so far seeking to bring on record the aforesaid change in the memo of Digitally signed by SUSHMA KUMARI BAJAJ Date: 2018.08.11 10:37:45 IST parties.

Reason:

…….2 ITEM NO.50 -2- Ld.counsel for the petitioner submits that since there was an order permitting him to amend the cause title, he was not required to file any application.

Let the formal application, to that effect, be filed within one week. Thereafter, irrespective of the fact Whether any such application has been moved or not, the matter be processed for listing before the Hon’ble Judge in Chambers for further orders.

MANOJ JAIN Registrar SB