Supreme Court - Daily Orders
Suram Chand Thakur vs United India Insurance Co. Ltd. . on 25 August, 2015
Z ITEM NO.38 COURT NO.12 SECTION IVB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) Diary No
(s).
38695/2014
(Arising out of impugned final judgment and order dated 27/08/2014
in FAO No. 1759/2012,27/08/2014 in FAO No. 2638/2012 passed by the
High Court of Punjab & Haryana at Chandigarh)
SURAM CHAND THAKUR Petitioner(s)
VERSUS
UNITED INDIA INSURANCE CO. LTD. & ORS. Respondent(s)
(Office report on default)
Date : 25/08/2015 This petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE R.K. AGRAWAL
[IN CHAMBERS]
For Petitioner(s) Mr. Irshad Ahmad,Adv. (Not Present)
For Respondent(s)
The Court made the following
O R D E R
As a last chance, the learned counsel for the petitioner is granted four weeks’ time to cure the defects as pointed out by the registry in the office report dated 15th June, 2015.
(SAPNA BISHT) (RAJINDER KAUR)
Sr. P.A. Court Master
Signature Not Verified
Digitally signed by
Neeta Sapra
Date: 2015.08.26
17:00:08 IST
Reason: