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National Insurance Co. Ltd vs M/S X L Marketing Thr.Its Proprietor Mr. ... on 15 November, 2017

      ITEM NO.32                  REGISTRAR COURT. 2              SECTION XVII

                          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 MR. SANJAY PARIHAR

      Civil Appeal       No(s).   8343/2014

      NATIONAL INSURANCE CO. LTD                               Appellant(s)

                                              VERSUS

      M/S X L MARKETING THR.ITS PROPRIETOR MR. SUNIL J. MEHRAJ
                                                        Respondent(s)

      (only   SLP    (C)   29264,20748,31190,34843, 35551   and   C.A.
      Nos.1085-1086,10128,10333 are   to be listed before Ld Registrar
      Court.)

      WITH
      C.A. No. 1085-1086/2016 (XVII)
      SLP(C) No. 20748/2016 (XVII)
      C.A. No. 10128/2016 (XVII)
      SLP(C) No. 29264/2016 (XVII)
      (List connected matters i.e.SLP(C) No. 20748,34843,35551 and 36048
      of 2016 with this matter.)
       SLP(C) No. 31190/2016 (XVII)
      C.A. No. 10333/2016 (XVII)
      SLP(C) No. 35551/2016 (XVII)
      SLP(C) No. 34843/2016 (XVII)

      Date : 15-11-2017 This appeal was called on for hearing today.

      For Appellant(s)
                              Mr. Alok Shukla, AOR

                              Mr.Lav Kumar Agrawal,Adv.
                              Mr. Kundan Kumar Lal, AOR

                              Mr. O. P. Gaggar, AOR

                              M/S.   Aura & Co., AOR

                              Mr. Munawwar Naseem, AOR

                              Mr. P. V. Yogeswaran, AOR
Signature Not Verified


                              Mr. Mohit Paul, AOR
Digitally signed by
SUSHMA KUMARI
BAJAJ
Date: 2017.11.16
14:58:12 IST
Reason:


                              Mr. Debasis Misra, AOR
                                                              …........2
ITEM NO.32                      -2-

                    Ms. Mayuri Raghuvanshi, AOR

                    Ms. Manjeet Chawla, AOR

                    Mr.Shushil,Adv.

                    Ms.Anushree Menon,Adv.
                    Mr. Vikas Mehta, AOR

                    Mr. Nitin Kumar Thakur, AOR

                    Mr.N.K.Verma,Adv.
                    Mr. Gautam Narayan, AOR

                    Mr. Joseph Aristotle S., AOR

                    Mr. Balaji Srinivasan, AOR

                    Mr. Abhijit Sengupta, AOR

                    Mr. Seshatalpa Sai Bandaru, AOR

                    Mr. Arun Aggarwal, AOR

                    Mr.K.Maruti Rao,Adv.
                    Ms.Anjani Aiyagari,Adv.

For Respondent(s)
                     Mrs. Priya Puri, AOR

                     Mr. Yashraj Singh Deora, AOR

                     Mr. Kumar Mihir, AOR

                     Mr. Himanshu Shekhar, AOR

                     Mr. Ritesh Agrawal, AOR

                     Ms. Manju Jetley, AOR

                     Mr. A. N. Arora, AOR

                     Mr.Nitin S. Tambwekar,Adv.
                     Mr. Seshatalpa Sai Bandaru, AOR

                     Mr. Shekhar Kumar, AOR

                     Mr. S. Mahendran, AOR

                     Mr.Sateesh Galla,Adv.
                     Mr.N.Rajaraman,Adv.
                                                    …........3
ITEM NO.32                         -3-



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

Both the respondents have already filed the counter affidavit.

All the respondents have failed to file the counter affidavit within the period stipulated under the rules.

The respondent No.2 has failed to file the counter affidavit within the period stipulated under the rules. Ld.counsel for the petitioner is directed to take fresh steps in respect of the respondent Nos.1 & 3 within two weeks.

SLP(C) Nos.31190, 35551 & 34843/2016 Ld.counsel for the petitioner is directed to take fresh steps in respect of the sole respondent in all matters within four weeks. All the above mentioned matters are referred to the larger Bench. Ld.counsel for the petitioner shall provide the required number of spare copies within two weeks. List the matters again on 12.01.2018.

Ld.counsel for the petitioner has failed to file the spare copies for issuance of notice to both the unserved respondents, in compliance to order dated 16.12.2016 of the Hon'ble Court. Therefore, the matter shall be processed for listing before the Hon'ble Judge in Chambers for further directions. Await orders and list thereafter.

C.A. No. 1085-1086/2016 Service is deemed complete on the common sole respondent as he is also respondent in C.A.No.1083-84/2016 and represented through counsel. Hence, list the matter before the Hon'ble Court as per rules.

…........4 ITEM NO.32 -2- C.A. No.10128/2016 Ld.counsel for the petitioner has failed to file the fresh particulars and to take fresh steps in the respect of the sole respondent despite opportunities given. Therefore, the matter shall be processed for listing before the Hon'ble Judge in Chambers for further directions.

As per postal tracking report the respondent Nos.1 & 2 have left India. Ld.counsel for the petitioner has failed to take appropriate steps in respect of the above respondents despite order dated 27.04.2017 of this Court. Therefore, the matter shall be processed for listing before the Hon'ble Judge in Chambers for further directions. Await orders and list thereafter.

SANJAY PARIHAR Registrar SB