Supreme Court - Daily Orders
National Insurance Co. Ltd. vs Karamjit Kaur And Ors. on 30 July, 2019
Author: Dinesh Maheshwari
Bench: Dinesh Maheshwari
ITEM NO.22 COURT NO.14 SECTION IV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 10682/2017
NATIONAL INSURANCE CO. LTD. Appellant(s)
VERSUS
KARAMJIT KAUR AND ORS. & ORS. Respondent(s)
(ONLY IA 34076/2019 IS TO BE LISTED BEFORE CHAMBER JUDGE
IA No. 34076/2019 - DELETING THE NAME OF PETITIONER/RESPONDENT)
Date : 30-07-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
[IN CHAMBER]
For Appellant(s)
Mr. Abhishek Kumar, Adv.
Mr. Sudhir Naagar, AOR
Mr. Arun Nagar, aAdv.
For Respondent(s)
Ms. Nidhi, AOR (SCLSC)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties.
The application for deletion of name of respondent No.7 is not opposed and having regard to the submissions made, is allowed.
The name of respondent No.7 is ordered to be deleted, subject to all just exceptions and at the risk of the petitioner(s).
A note to that effect be put on the cause title.
Signature Not Verified (DEEPAK SINGH) Digitally signed by DEEPAK SINGH Date: 2019.08.03 (R.S. NARAYANAN) COURT MASTER (SH) 10:42:50 IST Reason: COURT MASTER (NSH)