Supreme Court - Daily Orders
Mool Chandra vs Cholamandalam Ms Gen.Ins.Co.Ltd. on 14 January, 2015
ITEM NO.69 REGISTRAR COURT. 2 SECTION XI
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 M K HANJURA
Petition(s) for Special Leave to Appeal (C) No(s). 7695/2014
MOOL CHANDRA Petitioner(s)
VERSUS
CHOLAMANDALAM MS GEN.INS.CO.LTD.& ANR Respondent(s)
Date : 14/01/2015 This petition was called on for hearing today.
For Petitioner(s)
Mr. Rajeev Singh,Adv.
For Respondent(s)
Mr. Chander Shekhar Ashri,Adv.
Mr. Aranya Moulick, Adv.
UPON hearing the counsel the Court made the following
O R D E R
What gets revealed from the perusal of the office report is that the respondent no.1 has already filed the counter affidavit.
Fresh steps for the service of notice to the unserved respondent no.2 shall be taken by the learned counsel for the petitioner within a period of three weeks. Dasti, in addition, is permitted to be served through the Trial Court the particulars of which shall be furnished by the learned counsel for the petitioner within the same period.
List again on 23.03.2015.
(M K HANJURA) Registrar PS Signature Not Verified Digitally signed by POOJA SHARMA Date: 2015.08.27 11:05:44 IST Reason: