Supreme Court - Daily Orders
Meera Bai vs Icici Lombard General Insurance ... on 13 January, 2020
ITEM NO.42 REGISTRAR COURT. 1 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 SH. ANIL LAXMAN PANSARE
Petition(s) for Special Leave to Appeal (C) No(s). 3886/2019
MEERA BAI & ORS. Petitioner(s)
VERSUS
ICICI LOMBARD GENERAL INSURANCE COMPANY LTD. & ANR.Respondent(s)
Date : 13-01-2020 This petition was called on for hearing today.
For Petitioner(s)
Mr. Rishi Matoliya, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
None appeared for the petitioner when called. Service of notice of alternative arrangement is complete on respondent No.1. Ld. Advocate, Mr. Sandeep Jha, appearing on behalf of Mr.Binay Kumar Das, Advocate-on-record appears for respondent No.1 and seeks time to file fresh vakalatnama. Be filed.
Despite last opportunity having been granted, respondent No.1 has not filed counter affidavit, as such, further opportunity to file counter affidavit stands declined.
Ld. Counsel for the petitioner to take fresh steps for effecting service on respondent No.2 within two weeks. If fresh steps are not taken within two weeks, Registry to process the matter for listing before the Hon’ble Judge in Chamber for orders. If fresh steps are taken within two weeks, be processed as per rules and the matter be listed Signature Not Verified before this Court again on 16.3.2020.
Digitally signed by Anil Laxman Pansare Date: 2020.01.14 15:28:48 ISTReason: ANIL LAXMAN PANSARE
Registrar