Supreme Court - Daily Orders
Manjusha vs United India Assurance Company Ltd on 20 February, 2020
ITEM NO.37 REGISTRAR COURT. 2 SECTION IX
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. RAJIV KALRA
Petition(s) for Special Leave to Appeal (C) No(s). 5885/2019
MANJUSHA & ORS. Petitioner(s)
VERSUS
UNITED INDIA ASSURANCE COMPANY LTD & ANR. Respondent(s)
Date : 20-02-2020 This petition was called on for hearing today.
For Petitioner(s)
Mr. Arvind S. Avhad, AOR
For Respondent(s)
Mr. Amit Kumar Singh, AOR
Mrs. E. Enatoli Sema, Adv.
Mr. Gaurav Prakash, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Service is complete upon respondent No. 2, but no one has entered appearance on his behalf.
Four weeks’ time as a last chance is granted to the Respondent No. 1 to file Counter Affidavit as this Respondent has not filed any counter affidavit under Order XXI Rule 14(1) of SCR, 2013 and has also not filed any application for extension of time in terms of Order V, Rule 1(22) of SCR, 2013.
Signature Not Verified
List the matter before the Hon’ble Court as per rules after Digitally signed by Rajiv Kalra Date: 2020.02.20 expiry of four weeks.
14:39:21 IST Reason:
RAJIV KALRA Registrar pm