Delhi High Court - Orders
Manish Garg & Anr vs United India Insurance Co. Ltd & Anr on 10 January, 2023
Author: Rekha Palli
Bench: Rekha Palli
$~94
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ MAC.APP. 11/2023, CM APPL. 932/2023 (stay) & CM APPL.
934/2023 (additional evidence)
MANISH GARG & ANR. ..... Appellants
Through: Mr.Neeraj Goyal & Mr.Manish
Kumar, Advs.
versus
UNITED INDIA INSURANCE CO. LTD & ANR.
..... Respondents
Through:
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 10.01.2023 CM APPL. 933/2023
1. Exemption allowed, subject to all just exceptions.
2. The application stands disposed of. CM APPL. 935/2023 (delay 37 days)
3. This is an application filed by the appellant seeking condonation of 37 days delay in filing the appeal.
4. For the reasons stated in the application, the same is allowed and the delay of 37 days' in filing the present appeal is condoned.
5. The application stands disposed of. MAC.APP. 11/2023, CM APPL. 932/2023 (stay) & CM APPL. 934/2023 (additional evidence)
6. The present appeal seeks to assail the award dated 17.08.2022 passed by the learned MACT.
7. Upon the appellant taking steps, issue notice to the respondents Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:11.01.2023 17:38:07 through all permissible modes. Reply to the application be filed within six weeks. Rejoinder thereto, if any, be filed within four weeks thereafter.
8. List on 19.07.2023.
REKHA PALLI, J JANUARY 10, 2023 kk Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:11.01.2023 17:38:07