Supreme Court - Daily Orders
The New India Assurance Co. Ltd. Through ... vs Urmila Halder on 22 July, 2019
ITEM NO.88 REGISTRAR COURT. 1 SECTION XVI
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 ANIL LAXMAN PANSARE
Petition(s) for Special Leave to Appeal (C) No(s). 6260/2019
THE NEW INDIA ASSURANCE CO. LTD. THROUGH MANAGER Petitioner(s)
VERSUS
URMILA HALDER & ANR. Respondent(s)
Date : 22-07-2019 This petition was called on for hearing today.
For Petitioner(s)
Mr. Sanjay Kumar Dubey, Adv.
Mr. Aditya Sharma, Adv.
Mr. Shuchi Singh, AOR
For Respondent(s)
Mr. Joydeep Mukherjee, AOR
UPON hearing the counsel the Court made the following
O R D E R
Ld. Counsel for respondent No.1 submits that he has received copy of pleadings today. He seeks four weeks' time for filing counter affidavit. Time is granted.
Ld. Counsel for the petitioner to take fresh steps alongwith fresh and complete address of respondent No.2 within two weeks, as last opportunity. If fresh steps alongwith fresh and complete address are not taken within two weeks, Registry to process the matter for listing before the Hon’ble Judge in Chamber for orders. If fresh steps alongwith fresh and complete address are taken within two weeks, be processed as per rules and the matter be listed before this Court again on 4.11.2019.
Signature Not Verified Digitally signed by RUPAM DHAMIJA Date: 2019.07.26 11:24:23 IST Reason:ANIL LAXMAN PANSARE Registrar