Supreme Court - Daily Orders
Rishi Pal Singh vs New India Assurance Co Ltd on 4 December, 2020
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
ITEM NO.9 Court 11 (Video Conferencing) 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 to Appeal(C) No(s). 24933/2019
RISHI PAL SINGH Petitioner(s)
VERSUS
NEW INDIA ASSURANCE CO LTD & ORS. Respondent(s)
(IA No.61460/2020 (Application for deletion of respondent No.3.
IA No. 61460/2020 - ADDITION / DELETION / MODIFICATION PARTIES)
Date : 04-12-2020 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE HRISHIKESH ROY
[IN CHAMBER]
For Petitioner(s) Mr. Devesh Pratap Singh, Adv.
Mr. R. C. Kaushik, AOR
Mr. N.S. Dalal, Adv.
Ms. Shweta Sharma, Adv.
For Respondent(s)
Ms. Garima Prashad, AOR
UPON hearing the counsel the Court made the following
O R D E R
Mr. Devesh Pratap Singh, learned counsel refers to the IA No. 61460/2020 and submits that the name of Murtuja (respondent no.3) who was the driver of the offending vehicle, should be deleted in as much as the vehicle owner has challenged the directions permitting recovery of the awarded amount by the Insurance Company from the vehicle owner only.
Having considered the above submission, the name of respondent no.3 is deleted from the array of parties at the risk of the Signature Not Verified Digitally signed by Jatinder Kaur Date: 2020.12.07 petitioner.
14:54:23 IST
Reason: It is ordered accordingly.
(JATINDER KAUR) (POONAM VAID)
SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)