Supreme Court - Daily Orders
The New India Assurance Co. Ltd vs Mamatha . on 9 January, 2015
ITEM NO.126 REGISTRAR COURT. 2 SECTION IVA
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). 23729/2014
THE NEW INDIA ASSURANCE CO. LTD Petitioner(s)
VERSUS
MAMATHA AND ORS. Respondent(s)
(with interim relief and office report)
Date : 09/01/2015 This petition was called on for hearing today.
For Petitioner(s) Mr.Akshit Agarwal,adv.
Mr. Viresh B. Saharya,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Fresh steps for the service of notice by usual mode to the unserved respondents shall be taken by the Ld.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 Ld.counsel for the petitioner within the period provided above.
List again on 18.03.2015.
(M K HANJURA) Registrar SB Signature Not Verified Digitally signed by Sushma Kumari Bajaj Date: 2015.01.12 16:47:59 IST Reason: