Delhi High Court - Orders
Sh Raj Kumar @Raju vs Sh Suraj Mal & Ors on 22 March, 2022
Author: Anu Malhotra
Bench: Anu Malhotra
$~51
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ MAC.APP. 12/2014 & CM APPL. 13896/2022
SH RAJ KUMAR @RAJU ..... Appellant
Through: Mr. Vinod Mahla, Advocate.
versus
SH SURAJ MAL & ORS ..... Respondents
Through: Mr. Pankaj Gupta, Advocate for Ms.
Suman Bagga, Advocate for R-
3/Insurance Co.
CORAM:
HON'BLE MS. JUSTICE ANU MALHOTRA
ORDER
% 22.03.2022 The appeal is indicated to have been admitted for hearing on 23.01.2017 and is taken up on CM Appl. 13896/2022 filed on behalf of the appellant seeking an early hearing in the matter submitting inter alia to the effect that the appeal was admitted on 23.01.2017 and that the appellant suffers from 100% injury in both his lower limbs and needs the presence of an attendant for his assistance.
On behalf of the respondent No.3 the prayer made for an early hearing is not opposed.
Written synopsis not exceeding three pages along with copies of rulings sought to be relied upon on behalf of either side be filed within a period of two weeks with copies thereof being exchanged inter se before the next date of hearing.
MAC.APP. 12/2014 Page 1 of 2Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:24.03.2022 10:38:33 This file is digitally signed by PS to HMJ ANU MALHOTRA.
The matter is directed to be re-notified for hearing for 11.07.2022. The application for early hearing CM Appl. 13896/2022 is disposed of accordingly.
ANU MALHOTRA, J MARCH 22, 2022 ha MAC.APP. 12/2014 Page 2 of 2 Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:24.03.2022 10:38:33 This file is digitally signed by PS to HMJ ANU MALHOTRA.