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Supreme Court - Daily Orders

United India Insurance Co. Ltd. vs Satinder Kaur @ Satwinder Kaur And Ors. on 14 July, 2015

     ITEM NO.58                          REGISTRAR COURT. 1                   SECTION IVB

                                   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 MRS. RACHNA GUPTA

     Petition(s) for Special Leave to Appeal (C)                    No(s).    28548/2014


     UNITED INDIA INSURANCE CO. LTD                                         Petitioner(s)

                                                      VERSUS

     SATINDER KAUR AND ORS                                                  Respondent(s)

     (with office report)


     WITH
     SLP(C) No. 12520/2015
     (With appln.(s) for c/delay in refiling SLP and appln.(s) for
     c/delay in filing SLP and Office Report)


     Date : 14/07/2015 This petition was called on for hearing today.



     For Petitioner(s)
                                         Mr. Yash Pal Dhingra,Adv.
                                         Ms Sweta Thakur, Adv.
                                         Mr. Gagan Gupta,Adv.

     For Respondent(s)
                                         Ms Sweta Thakur, Adv.
                                         Mr. Gagan Gupta,Adv.



                             UPON hearing the counsel the Court made the following
                                                O R D E R
SLP(C) NO.28548/2014

Counter affidavit on behalf of respondent nos. 1 to 4 has been filed but perusal of the order dt.6.4.2015 shows Signature Not Verified Digitally signed by Hema Joshi Date: 2015.07.20 that 17:01:37 IST Reason: their opportunity was already declined. Specific mention to this effect be made in the office report while placing the matter before the Hon'ble Court. -2- Item No.58 Respondent nos. 5 and 6 have not yet been served. Petitioner to provide the spare copies to get the notices issued. Be provided within two weeks time. Notices thereafter be issued.

SLP(C) NO.12520/2015 Petitioner to provide the fresh address of respondent nos. 1 and 2 as notice received with the postal remarks 'insufficient address'. Be provided within two weeks time. Notices thereafter be issued.

Counter affidavit of respondent no.3 is awaited. Be filed within four weeks time.

List again on 7.9.2015.

(RACHNA GUPTA) Registrar