Supreme Court - Daily Orders
K. Anusha vs Regional Manager, Shriram General ... on 17 July, 2019
Author: Navin Sinha
Bench: Navin Sinha
ITEM NO.18 COURT NO.14 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
IA 48486/2018, in Petition(s) for Special Leave to Appeal (C)
No(s). 14360/2016
K. ANUSHA & ORS. Petitioner(s)
VERSUS
REGIONAL MANAGER, SHRIRAM GENERAL INSURANCE
CO. LTD & ANR. Respondent(s)
(Only I.A. No. 48486/2018 will be listed in Hon'ble Chamber Court.
IA No. 48486/2018 - DELETING THE NAME OF PETITIONER/RESPONDENT)
Date : 17-07-2019 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA
[IN CHAMBER]
For Petitioner(s)
Mr. C.B. Gururaj, Adv.
Mr. Pramit Chhetri, Adv.
Mr. Prakash Ranjan Nayak, AOR
For Respondent(s)
Mr. Uzmi Jameel Husain, Adv.
Mr. Sameer Nandwani, Adv.
For Mr. Shakil Ahmed Syed, AOR
UPON hearing the counsel the Court made the following
O R D E R
The application for deleting the name of respondent No.2 is allowed.
Let the name of respondent No.2 be deleted from the cause title at the risk of the petitioners.
Amended cause be filed within two weeks.
(BEENA JOLLY) (SUKHBIR PAUL KAUR)
BRANCH OFFICER AR CUM PS
Signature Not Verified
Digitally signed by
SUKHBIR PAUL KAUR
Date: 2019.07.18
15:21:34 IST
Reason: