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Anoop Maheshwari vs Oriental Insurance Company Ltd. on 5 April, 2023

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     ITEM NO.48                               REGISTRAR COURT. 2                  SECTION XI

                                      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. PAVANESH D.

     Petition(s) for Special Leave to Appeal (C)                         No(s).     22085-
     22086/2022

     ANOOP MAHESHWARI                                                             Petitioner(s)

                                                          VERSUS

     ORIENTAL INSURANCE COMPANY LTD. & ORS.                                       Respondent(s)



     Date : 05-04-2023 These petitions were called on for hearing today.


     For Petitioner(s)
                                         Ms./Mr. Mrinal Gopal Elker, AOR
                                         Ms. Jasmine Chauhan, Adv.
                                         Ms. Shambhvi Mansingh, Adv.
                                         Mr. Saurabh Singh, Adv.
                                         Ms. Aarushi Gupta, Adv.


     For Respondent(s)
                                         Ms. Archana Pathak Dave, AOR
                                         Mr. Parmod Kumar Vishnoi, Adv.


               UPON hearing the counsel through Video Conference, the
     Court made the following

                                                     O R D E R

In both matters, four weeks time, is granted as a last chance to respondent No.1, to file counter affidavit.

Respondent No.2 is the same as respondent No.3 in SLP(C) No.22086/2022, but no one has entered appearance.

Petitioner has failed to file fresh particulars and to take Digitally signed by MADHU GROVER Date: 2023.04.05 16:39:04 IST Reason: fresh steps to effect service on respondent No.3, who is also respondent No.2 in SLP(C) No.22086/2022, though last chance was granted.

However, as requested, two weeks time, as another final opportunity is granted to do the needful, failing which the matter shall be processed for listing before the Hon'ble Judge in Chambers for further directions.

In case of compliance, list the matter again before this Court on 18.5.2023.

PAVANESH D. Registrar MG