Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

M/S. Boghara Polyfab Pvt Ltd vs National Insurance Company Ltd on 3 December, 2018

     ITEM NO.101                           REGISTRAR COURT. 1                    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 ANIL LAXMAN PANSARE

     Petition(s) for Special Leave to Appeal (C)                     No(s).     25888/2016

     M/S. BOGHARA POLYFAB PVT LTD                                          Petitioner(s)

                                                      VERSUS

     NATIONAL INSURANCE COMPANY LTD                                        Respondent(s)


     Date : 03-12-2018 This petition was called on for hearing today.



     For Petitioner(s)
                                         Mr. Upendra Mishra, Adv.
                                         Mr. Raghvendra Upadhyay, Adv.
                                         Mr. Shrish Kumar Misra, AOR

     For Respondent(s)


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

Four weeks' time is granted to the sole respondent for filing counter affidavit. The Ld. Counsel for the sole respondent submitted that complete set of pleadings has not been served. The Ld. Counsel for the petitioner is directed to serve complete set of pleadings, if not served earlier, within one week and file proof thereof. Period of four weeks for filing counter affidavit shall reckon thereafter.

List again on 22.1.2019.

Digitally signed by VINOD KUMAR TIWARI Date: 2018.12.06 12:49:58 IST Reason:

ANIL LAXMAN PANSARE Registrar