Supreme Court - Daily Orders
Kumud Gupta vs Iffco Tokio General Insurance Co. Ltd on 27 February, 2019
ITEM NO.59 REGISTRAR COURT. 2 SECTION IV-B
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 AVANI PAL SINGH
Petition(s) for Special Leave to Appeal (C) No(s). 1982/2019
KUMUD GUPTA & ANR. Petitioner(s)
VERSUS
IFFCO TOKIO GENERAL INSURANCE CO. LTD & ORS. Respondent(s)
Date : 27-02-2019 This petition was called on for hearing today.
For Petitioner(s) Mr. Rajeev G.,Adv.
Mr. Dinesh Chandra Pandey, AOR
For Respondent(s)
Mr. Gopal Singh, AOR
Mr. Shreyas Jain,Adv.
Mr. Kumar Milind,Adv.
Mr. Ashok Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Four weeks’ time is given to respondent No.1 to file counter affidavit.
Service of notice is complete qua respondent No.3 but no one has entered appearance on his behalf.
As per postal tracking report, notice issued to respondent No.2 could not be served and returned back undelivered. Hence, learned counsel for petitioners shall, within a period of four weeks’, file fresh particulars of the said respondent and shall take requisite steps for the service of notice upon him through the Trial Court the particulars of which shall be furnished by the Signature Not Verified learned counsel for the petitioner within the period prescribed Digitally signed by MADHU GROVER Date: 2019.02.27 17:36:21 IST Reason: above.
List again on 3.7.2019.
Avani Pal Singh Registrar MG