Supreme Court - Daily Orders
M/S. Sunrise Internationals vs New India Assurance Co. Ltd. on 7 April, 2021
ITEM NO.29 REGISTRAR COURT. 2 THROUGH VIDEO CONFERENCE
SECTION XVII-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. RAJIV KALRA
Civil Appeal No(s). 109-110/2021
M/S. SUNRISE INTERNATIONALS Appellant(s)
VERSUS
NEW INDIA ASSURANCE CO. LTD. Respondent(s)
Date : 07-04-2021 These appeals were called on for hearing today.
For Appellant(s) M/S. Shakil Ahmad Syed, AOR
For Respondent(s) Ms. Awantika Manohar, AOR
Mr. Dhawesh Pahuja Adv.
UPON HEARING THE COUNSEL THROUGH VIDEO CONFERENCE, THE
COURT MADE THE FOLLOWING
O R D E R
Four weeks’ time is granted to the learned counsel for the sole Respondent to file the counter affidavit.
List the matter on 06.07.2021.
(RB) RAJIV KALRA
Registrar
Signature Not Verified
Digitally signed by
RASHI GUPTA
Date: 2021.04.07
17:15:08 IST
Reason: