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Supreme Court - Daily Orders

Mahaveer vs The Branch Manager United India ... on 3 April, 2019

     ITEM NO.81                                       1

                                      REGISTRAR COURT. 2                     SECTION IV-A

                                  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 RAJESH KUMAR GOEL

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 43219/2018

     MAHAVEER                                                                     Petitioner(s)

                                                          VERSUS

     THE BRANCH MANAGER                  UNITED INDIA INSURANCE CO. LTD & ORS.
                                                                        Respondent(s)

     (FOR ADMISSION and I.R. and IA No.174670/2018-CONDONATION OF DELAY
     IN FILING )

     WITH

     Diary No(s). 43215/2018 (IV-A)
     (FOR ADMISSION and I.R. and IA No.172476/2018-CONDONATION OF DELAY
     IN FILING and IA No.172477/2018-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

     Date : 03-04-2019 This petition was called on for hearing today.



     For Petitioner(s)
                                         Mr. T. R. B. Sivakumar, AOR

     For Respondent(s)                   Mr. Mahendra Kumar,Adv.
                                         Mr. Rajesh Kumar Gupta, AOR


                             UPON hearing the counsel the Court made the following
                                                O R D E R
Diary No. 43219/2018

Service of notice is complete qua respondent Nos. 2, 3 and 5 to 7 but no one has entered appearance on their behalf.

Signature Not Verified As per postal tracking report, notice issued to respondent

No.4 could not be served and returned back undelivered. Hence, Digitally signed by MADHU GROVER Date: 2019.04.04 15:49:36 IST Reason: learned counsel for petitioner shall, within a period of four weeks’, file fresh particulars of the said respondent and shall take requisite steps for the service of notice upon him.

ITEM NO.81 2

Service is awaited in respect of respondent No.1. However, Mr. Mahendra Kumar, Ld. Counsel appearing on behalf of Mr. Rajesh Kumar Gupta, Ld. Advocate-on-Record seeks and is given two weeks’ time to file the vakalatnama and four weeks’ time to file the counter affidavit on behalf of respondent No.1.

Diary No. 43215/2018

Respondent No.1 has already filed counter affidavit. As per postal tracking report, notice issued to respondent No.2 has been received back with postal remarks “Door Locked”. Hence, learned counsel for petitioner shall within a period of four weeks’ file the fresh particulars of the said respondent and he shall also take requisite steps for the service of notice upon him.

List again on 21.8.2019.

RAJESH KUMAR GOEL Registrar MG