Supreme Court - Daily Orders
Jon Mahanta vs The Head Office The Oriental Insurance ... on 26 September, 2022
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
ITEM NO.1703 COURT NO.15 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION(CIVIL) Diary No(s). 28552/2021
JON MAHANTA Petitioner(s)
VERSUS
THE HEAD OFFICE THE ORIENTAL INSURANCE Respondent(s)
COMPANY LIMITED & ANR.
Date : 26-09-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
[IN CHAMBER]
For Petitioner(s) Petitioner-in-person (N/P)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
None appears. As a final opportunity, four weeks’ time is granted for compliance. If the needful is not done, the petition shall be deemed to have been dismissed for default without reference to the Court. Ordered accordingly.
(SNEHA) (BEENA JOLLY)
SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
SNEHA
Date: 2022.09.27
18:58:15 IST
Reason: