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Supreme Court - Daily Orders

Sukhwinder Kaur vs National Insurance Company Ltd. ... on 28 April, 2022

     ITEM NO.5                       REGISTRAR COURT. 1            SECTION IV-B

                                   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. AVANI PAL SINGH

     Petition(s) for Special Leave to Appeal (C)                   No(s).   24336/2018

     SUKHWINDER KAUR & ORS.                                              Petitioner(s)

                                                    VERSUS

     NATIONAL INSURANCE COMPANY LTD. SECRETARY & ORS.                    Respondent(s)


     Date : 28-04-2022 This petition was called on for hearing today.


     For Petitioner(s)
                                       Mr Ved Vyas Tripathi, Adv.
                                       Mr. Navin Prakash, AOR

     For Respondent(s)
                                        Mr. Ambhoj Kumar Sinha, AOR


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

Respondent nos. 1 and 2 have been deleted from the array of parties vide order dt.2.12.2019 passed by the Hon'ble Judge in Chambers.

Respondent no.3 has filed counter affidavit. Service is complete on respondent no.5 but none has entered appearance.

Ld. counsel for the petitioner prays for and is granted two weeks' time as final opportunity to take steps in respect of unserved respondent no.4, who is reported to have died. Signature Not Verified

List on 28.7.2022.

Digitally signed by

Indu Marwah Date: 2022.04.30 10:09:45 IST Reason:

AVANI PAL SINGH Registrar