Supreme Court - Daily Orders
N. Jayasree vs Cholamandalam Ms General Insurance ... on 25 September, 2019
ITEM NO.20 REGISTRAR COURT. 2 SECTION XI-A
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. RAJESH KUMAR GOEL
Petition(s) for Special Leave to Appeal (C) No(s). 14558/2019
N. JAYASREE & ORS. Petitioner(s)
VERSUS
CHOLAMANDALAM MS GENERAL INSURANCE COMPANY LTD. Respondent(s)
Date : 25-09-2019 This petition was called on for hearing today.
For Petitioner(s) Mr. Bija Mathew Joy,Adv.
Mr. S.B. Sai,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Service is awaited in alternative arrangement in respect of all petitioners.
Mr. S.B. Sai, Ld. Advocate submits that he will file vakalatnama on behalf of the petitioners. He seeks and is given two weeks time to file the same.
Service of notice is complete qua sole respondent but no one has entered appearance on his behalf.
However, Mr. C.S. Ashri, Ld. Advocate has appeared on behalf of sole respondent. He seeks and is given two weeks’ time to file vakalatnama and four weeks’ time to file counter affidavit.
List again on 27.11.2019.
Signature Not Verified Digitally signed by MADHU GROVER Date: 2019.09.26 15:12:34 IST Reason:RAJESH KUMAR GOEL Registrar MG