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Supreme Court - Daily Orders

Orion Conmerx Pvt. Ltd. vs National Insurance Co. Ltd. on 5 February, 2021

Bench: Navin Sinha, Krishna Murari

     ITEM NO.13+31                Court 11 (Video Conferencing)    SECTION XVII-A
                                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).    3806/2020

     ORION CONMERX PVT. LTD.                                               Appellant(s)

                                                     VERSUS

     NATIONAL INSURANCE CO. LTD.                        Respondent(s)
     (FOR ADMISSION and IA No.121307/2020-EXEMPTION FROM FILING O.T. )

     WITH

     ITEM NO. 31

     C.A. NO. 3855 OF 2020

     (FOR ADMISSION AND IA No. 123953/2020-STAY APPLICATION and IA No.
     123955/2020-EXEMPTION FROM FILING O.T.)

     Date : 05-02-2021 This appeal was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE NAVIN SINHA
                         HON'BLE MR. JUSTICE KRISHNA MURARI

     For Appellant(s)               Mr. Ramesh Singh, Adv.
                                    Mrs. Bina Gupta, AOR

                                    Mr. Shantha Raman, Adv.
                                    Mr. Garvesh Kabra, Adv.

     For Respondent(s)              Mr. Shantha Raman, Adv.
                                    Mr. Garvesh Kabra, Adv.

                                    Mr. Ramesh Singh, Adv.
                                    Mrs. Bina Gupta, AOR

                         UPON hearing the counsel the Court made the following
                                            O R D E R

Issue notice.

Mr. Garvesh Kabra, learned counsel accepts notice on behalf of respondent in C.A. No. 3806 of 2020 and Mr.Ramesh Signature Not Verified Rachna Date: 2021.02.05 Singh, learned counsel accepts notice on behalf of respondent Digitally signed by 16:59:03 IST Reason:

in C.A. No. 3855 of 2020.
-2-
Let the appellant in C.A. No. 3855 of 2020 deposit a sum of Rs.61,39,539/- in the Registry of this Court within four weeks to be invested in a interest earning fixed deposit, to abide by the final disposal of the appeal.
(NEETA SAPRA)                                           (DIPTI KHURANA)
COURT MASTER (SH)                                      COURT MASTER (NSH)