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United India Insurance Co. Ltd. vs M/S Herbal India Phytochem on 19 August, 2021

Bench: Hemant Gupta, A.S. Bopanna

                                                               1

     ITEM NO.20                       Court 11 (Video Conferencing)                     SECTION XVII-A

                                      S U P R E M E C O U R T O F                I N D I A
                                              RECORD OF PROCEEDINGS

     Civil Appeal                    No(s).    4551/2021

     UNITED INDIA INSURANCE CO. LTD. & ANR.                                            Appellant(s)


                                                             VERSUS


     M/S HERBAL INDIA PHYTOCHEM & ANR.                                                 Respondent(s)

     (FOR ADMISSION and IA No.91704/2021-STAY APPLICATION and IA
     No.91705/2021-EXEMPTION FROM FILING AFFIDAVIT and IA No.92139/2021-
     EXEMPTION FROM FILING AFFIDAVIT and IA No.92138/2021-PERMISSION TO
     FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )

     Date : 19-08-2021 This appeal was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE HEMANT GUPTA
                             HON'BLE MR. JUSTICE A.S. BOPANNA

     For Appellant(s)                       Mr. Amit Kumar Singh, AOR
                                            Mrs. K. Enatoli Sema, Adv.
                                            Ms. Chubalemla Chang, Adv.
                                            Mr. Amith J, Adv.

     For Respondent(s)                      Mr.     Vinod Prasad, Adv
                                            Mr.     Ajay K. Srivastava.AOR
                                            Mr.     Vaijayant Khanna, Adv.
                                            Mr.     Shashank Shekhar Shrivastava, Adv.

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Issue notice.

Mr. Ajay Kumar Srivastava, learned Advocate-on-Record waives notice on behalf of respondent No.1 and seeks time to file counter affidavit. The counter affidavit be filed within three weeks. The respondent shall file audited balance sheets filed before the Income Tax authorities for last three years before the Signature Not Verified date of fire along with the counter affidavit.

Rejoinder affidavit, if any, be filed within one week thereafter.

List the matter on 5.10.2021 for arguments. In the meantime, the operation of the order passed by the National Consumer Disputes Redressal Commission (NCDRC) shall remain stayed.

(SWETA BALODI)                                     (RENU BALA GAMBHIR)
COURT MASTER (SH)                                  COURT MASTER (NSH)