Supreme Court - Daily Orders
Vimla Devi vs The State Of Rajasthan The National ... on 20 November, 2017
ITEM NO.63 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 MR. KAPIL MEHTA
Petition(s) for Special Leave to Appeal (C) No(s). 17321/2016
VIMLA DEVI & ORS. Petitioner(s)
VERSUS
THE STATE OF RAJASTHAN THE NATIONAL INSURANCE COMPANY LIMITED AND
ORS. THROUGH ITS MANAGER & ORS. Respondent(s)
Date : 20-11-2017 This petition was called on for hearing today.
For Petitioner(s)
Mr. Moruf Khan, Adv.
Mr. Ansar Ahmad Chaudhary, AOR
For Respondent(s)
Ms. Meenakshi Midha,Adv.
Mr. Chander Shekhar Ashri, AOR
UPON hearing the counsel the Court made the following
O R D E R
Respondent No.1 has already filed counter affidavit.
The Ld. Counsel for the petitioner to take fresh steps for service of respondent Nos.2 to 5 within two weeks, as last opportunity. Notice thereafter be issued.
List again on 23.1.2018.
KAPIL MEHTA Registrar 20.11.2017 rd Signature Not Verified Digitally signed by RUPAM DHAMIJA Date: 2017.11.22 15:40:32 IST Reason: