Delhi High Court - Orders
Laxmi Devi & Ors vs Bimla Gupta & Ors (Oriental Insurance ... on 21 April, 2023
Author: Rekha Palli
Bench: Rekha Palli
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ MAC.APP. 30/2016
LAXMI DEVI & ORS ..... Appellants
Through: Ms Manisha Saroha, Adv.
versus
BIMLA GUPTA & ORS (ORIENTAL INSURANCE CO. LTD)
..... Respondents
Through: Mr.Pradeep Gaur, Adv. for R-5.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 21.04.2023
1. Though respondent nos. 2 & 4 are still unserved, learned counsel for the appellants submits that since only respondent no. 5 is liable to pay compensation in terms of the impugned award, the other respondents are not necessary parties. The said statement is taken on record and the requirement of service to respondent nos.1 to 4 stands waived.
2. Mr. Gaur, learned counsel for respondent no. 5, however, submits that he has misplaced his case file and therefore, prays for time to make submissions. Learned counsel for the appellants undertakes to supply a copy of the paper-book to the respondent no. 5 within two days.
3. At request, list on 14.09.2023.
REKHA PALLI, J APRIL 21, 2023 acm Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:21.04.2023 19:05:06