Supreme Court - Daily Orders
Asger Ibrahim Amin vs Life Insurance Corp. Of India on 2 January, 2014
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ITEM NO.43 COURT NO.12 SECTION IX
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 (Civil) No(s).19596/2013
(From the judgement and order dated 01/03/2013 in LPA No.1616/2012 of The
HIGH COURT OF GUJARAT AT AHMEDABAD)
ASGER IBRAHIM AMIN Petitioner(s)
VERSUS
LIFE INSURANCE CORP. OF INDIA Respondent(s)
Date: 02/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE V. GOPALA GOWDA
For Petitioner(s) Mr. Marsook Bafaki, Adv.
Ms. Naveen Goel, Adv.
Mr. Nikhil Goel,Adv.
For Respondent(s) Mr. R.Chandrachud,Adv.
UPON hearing counsel the Court made the following
O R D E R
The learned counsel for the respondents is allowed two weeks’ time to file counter affidavit.
Rejoinder Affidavit, if any, be filed within two weeks thereafter.
[RAJNI MUKHI] [USHA SHARMA]
SR. P.A. COURT MASTER