Supreme Court - Daily Orders
Bajaj Allianz General Insurance ... vs Gurdeep Kaur on 19 March, 2021
Author: R. Subhash Reddy
Bench: R. Subhash Reddy
ITEM NO.13 Court 9 (Video Conferencing) SECTION IV-B
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) No(s). 5048/2018
BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LTD. Petitioner(s)
VERSUS
GURDEEP KAUR & ORS. Respondent(s)
Date : 19-03-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE R. SUBHASH REDDY
[IN CHAMBER]
For Petitioner(s) Ms. Vanya Gupta, Adv.
Ms. Archana Pathak Dave, AOR
Mr. Parmod Kumar Vishnoi, Adv.
For Respondent(s) M/S. Pratap And Co., AOR
UPON hearing the counsel the Court made the following
O R D E R
This matter is listed today as the petitioner has not filed application for substitution to bring on record the legal representatives of the deceased Respondent Nos.3 and 4. the same is indicated in the Office Report dated 20th March/20th July, 2020.
When the matter is called today, even now the learned counsel for the petitioner seeks further time to move appropriate application for substitution. In view of the request made, as a last chance, further four weeks time is granted to learned counsel for the petitioner to move appropriate application for substitution in respect of decease Respondent Nos.3 and 4 failing which the special leave petition qua Respondent Nos.3 and 4 shall stand dismissed for non-prosecution without further reference to the Court.
Signature Not Verified Digitally signed by GULSHAN KUMAR ARORA Date: 2021.03.20 12:35:26 IST Reason: (GULSHAN KUMAR ARORA) (R.S. NARAYANAN)
AR-CUM-PS COURT MASTER