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Sheeba @ Shiva vs Tata Aig Gen. Ins. Co. Ltd. Ors on 9 August, 2021

Author: Sanjeev Sachdeva

Bench: Sanjeev Sachdeva

                                      $~22
                                      *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      +      MAC.APP. 229/2021
                                             SHEEBA @ SHIVA                                    ..... Appellant
                                                          Through:            Mr. Manish Maini, Advocate.

                                                                 versus

                                             TATA AIG GEN. INS. CO. LTD. ORS           ..... Respondents
                                                            Through: Ms. Vandana Kahlon and Mr. Rudra
                                                                      Kahlon, Advocates for R-1.
                                             CORAM:
                                             HON'BLE MR. JUSTICE SANJEEV SACHDEVA

                                                                 ORDER

% 09.08.2021 CM APPL.24818/2021 (exemption) Exemption is allowed subject to all just exceptions.

The Supreme Court by its orders 23.03.2020 and 27.04.2021 in Suo Motu Writ Petition (Civil) No.3 of 2020 has suspended the period of limitation in view of the ongoing pandemic. Accordingly, there is no delay in filing the appeal.

The application is disposed of.

1. The hearing was conducted through video conferencing.

2. Issue notice. Notice is accepted by learned counsel appearing Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:09.08.2021 Signing Date:10.08.2021 08:10:37 22:08 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

for respondent No.1.

3. Learned counsel for appellant submits that there is no dispute with regard to the liability of the insurance company vis-à-vis the driver, owner and insured and their service be dispensed with.

4. Accordingly, service of respondent Nos.2 to 4 is dispensed with.

5. List on 15.12.2021.

6. Digital copy of the Tribunal's record be requisitioned.

7. Copy of the order be uploaded on the High Court website and be also forwarded to learned counsels through email by the Court Master.

SANJEEV SACHDEVA, J AUGUST 9, 2021 rk Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:09.08.2021 Signing Date:10.08.2021 08:10:37 22:08 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.