Supreme Court - Daily Orders
The Oriental Insurance Co. Ltd. vs Niru @ Niharika on 7 April, 2022
ITEM NO.22 REGISTRAR COURT. 1 SECTION III
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 SH. AVANI PAL SINGH
Petition(s) for Special Leave to Appeal (C) No(s). 11340/2020
THE ORIENTAL INSURANCE CO. LTD. Petitioner(s)
VERSUS
NIRU @ NIHARIKA & ORS. Respondent(s)
IA No. 81324/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 07-04-2022 These matters were called on for hearing today.
For Petitioner(s)
Mr. Viresh B. Saharya, AOR
For Respondent(s)
Ms. Monisha Handa, Adv.
Mr. Rajul Shrivastav, Adv.
Mr. Mohit D. Ram, AOR
UPON hearing the counsel, the Court made the following
O R D E R
Respondent Nos.1 to 3 have already chosen not to file counter affidavit.
Despite due service, no one has entered appearance on behalf of respondent No.6.
Petitioner-Company was directed vide Order dated 23-02-2022 to take necessary steps within two weeks for Signature Not Verified service upon unserved respondent Nos.4,5 and 7; however, the Digitally signed by Indu Marwah Date: 2022.04.09 12:24:13 IST Reason: contd…...
-2-petitioner-Company, has not taken any steps in that regard. As such, one final opportunity of two weeks is granted to the petitioner-Company to take steps as directed by the said order in respect of those respondents, failing which the matter shall be placed before the Hon’ble Judge in Chambers for necessary directions.
List on 11.7.2022, if particulars are so filed by the petitioner-Company and notices are issued.
AVANI PAL SINGH Registrar