Supreme Court - Daily Orders
Deep Shikha vs National Insurance Company Ltd. on 30 August, 2019
ITEM NO.30 REGISTRAR COURT. 2 SECTION XV
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 SURINDER S. RATHI
Petition(s) for Special Leave to Appeal (C) No(s). 22265-
22266/2018
DEEP SHIKHA & ANR. Petitioner(s)
VERSUS
NATIONAL INSURANCE COMPANY LTD. & ORS. Respondent(s)
Date : 30-08-2019 These petitions were called on for hearing today.
For Petitioner(s)
For Respondent(s)
Dr. Meera Agarwal, AOR (Not Present)
Mr. Ramesh Chandra Mishra,Adv. (Not Present)
Mr. Imtiaz Ahmed,Adv. (Not Present)
Ms. Naghma Imtiaz,Adv. (Not Present)
Mr. Ahmed Zargham,Adv. (Not Present)
M/S. Equity Lex Associates, AOR (Not Present)
UPON hearing the counsel the Court made the following
O R D E R
Respondent No.1 has already filed counter affidavit. Service of notice is complete qua respondent No.2 but no one has entered appearance on his behalf.
Ld. Counsel for respondent No.3 has not filed counter affidavit.
Ld. Counsel for the petitioners shall within a period of four weeks’ file proof of dasti service in respect of respondent No.4 in SLP© No. 22266/2018.
Signature Not VerifiedList again on 18.12.2019.
Digitally signed by MADHU GROVER Date: 2019.08.31 10:04:32 IST Reason:SURINDER S. RATHI Registrar MG