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M/S. Luxra Enterprises Pvt. Ltd. vs New India Assurance Co. Ltd. . on 17 November, 2015

     ITEM NO.53                               REGISTRAR COURT. 1                         SECTION XVII

                                     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 MRS. RACHNA GUPTA

                                          Civil Appeal      No(s).     4371-4372/2015


     LUXRA ENTERPRISES PVT. LTD.                                                     Appellant(s)

                                                            VERSUS

     NEW INDIA ASSURANCE CO. LTD. & ANR.                                             Respondent(s)

     (with office report)


     Date : 17/11/2015 These appeals were called on for hearing today.


     For Appellant(s)
                                              Mr. Shantanu Kumar,Adv.


     For Respondent(s)
                                              Mr Vipul Jai, Adv.
                                              Mr. Vipin Kumar Jai,Adv.
                                              Ms. Sakshi Mittal,Adv.


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

Counter affidavit of respondent nos. 1 and 2 is awaited. The ld. counsel for both respondents has mentioned that pleadings as have been received are incomplete and illegible. Ld. Counsel for the petitioner to provide complete and legible set of pleadings within two weeks time.

Counter affidavit be filed within four weeks thereafter.

List again on 3.2.2016.

(RACHNA GUPTA) Registrar