Supreme Court - Daily Orders
New India Assurance Co. Ltd. vs Velu on 22 February, 2019
ITEM NO.56 REGISTRAR COURT. 1 SECTION XII
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 ANIL LAXMAN PANSARE
Petition(s) for Special Leave to Appeal (C) No(s). 32138/2018
NEW INDIA ASSURANCE CO. LTD. Petitioner(s)
VERSUS
VELU & ANR. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 22-02-2019 This petition was called on for hearing today.
For Petitioner(s)
Mr. Sahil Paul, Adv.
Ms. Manjeet Chawla, AOR
For Respondent(s)
Mr. Vipin Nair, Adv.
Mr. Karthik Jayashankar, Adv.
Mr. P. B. Suresh, AOR
UPON hearing the counsel the Court made the following
O R D E R
As per office report, proof of deposit has not been filed vide order dated 13.12.2018. Ld. Counsel for the petitioner submits that payment has been deposited towards the compliance of the Hon'ble Court's order dated 13.12.2018.
Four weeks' time is granted to respondent No.1 for filing counter affidavit. Ld. Counsel for respondent No.1 submitted that complete set of pleadings has not been served. Ld. Counsel for the petitioner is directed to serve complete set of pleadings within one week and file proof thereof. Period of four weeks for filing counter affidavit shall reckon thereafter.
Ld. Counsel for the petitioner to take fresh steps for service of respondent No.2 within two weeks.
Signature Not Verified Digitally signed by VINOD KUMAR TIWARI Date: 2019.02.26 12:00:18 IST Reason:List again on 23.4.2019.
ANIL LAXMAN PANSARE Registrar