Delhi High Court - Orders
Liberty General Insurance Limited vs Smritikana Das & Ors on 16 April, 2024
Author: Navin Chawla
Bench: Navin Chawla
$~16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ MAC.APP. 382/2019 & CM APPL. 12861/2019, CM APPL.
48990/2019
LIBERTY GENERAL INSURANCE LIMITED ..... Appellant
Through: Mr.Arihant Jain, Adv. for
Ms.Shantha Devi Raman, Adv.
versus
SMRITIKANA DAS & ORS ..... Respondents
Through: Mr.Kamal Kant Jha,
Mr.Avinash Singh, Mr.Gopal
Kumar, Mr.M.K.Singh, Advs.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 16.04.2024
1. This appeal has been listed before this Bench considering it to be part-heard by an order dated 05.10.2023.
2. By order dated 01.11.2023, this Court had adjourned the hearing of the appeal to await the outcome of Civil Appeal no.4941/2022, titled Rajkumar Agrawal v. Vehicle Tata Venture No.UP 70 BM-1600 Commercial Auto Sales Private Limited Thr. its Director Sanskar Gupta & Ors., which has now been referred to a Larger Bench.
3. This appeal should, therefore, not be treated as part-heard.
4. Subject to the orders of Hon'ble the Acting Chief Justice, list this appeal before the Roster Bench on 2nd May, 2024.
NAVIN CHAWLA, J APRIL 16, 2024 RN Click here to check corrigendum, if any This is a digitally signed order.
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