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Delhi High Court - Orders

Smt Surya Sharma & Ors vs Sh Anil Kumar Sharma & Ors (Shriram ... on 27 April, 2022

Author: Anu Malhotra

Bench: Anu Malhotra

                      $~58
                      *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                      +      MAC.APP. 448/2015 & CM APPL. 20274/2022
                             SMT SURYA SHARMA & ORS
                                                                                   ..... Appellant
                                                 Through:     Mr.Manish Maini, Advocate.

                                                 versus

                             SH ANIL KUMAR SHARMA & ORS (SHRIRAM GENERAL
                             INSURANCE CO LTD)
                                                                      ..... Respondent
                                          Through: None for R-1 & 2.
                                                   Mr. Nikhil & Mr.Sameer Nandwani,
                                                   Advocates for R-3.

                             CORAM:
                             HON'BLE MS. JUSTICE ANU MALHOTRA
                                                 ORDER

% 27.04.2022 CM APPL. 20274/2022 The respondent nos. 1 & 2 were set ex parte vide proceedings dated 23.11.2016.

The MAC APP. 448/2015 is indicated to have been admitted for hearing on 23.11.2016 and is now taken up on CM APPL. 20274/2022 filed on behalf of the applicants/appellants seeking an early hearing in the matter submitting to the effect that the appellant no.1 is the widow of the deceased and the appellant nos.2 & 3 are the parents of the deceased and are now senior citizens and seek that the matter be settled during their lifetime.

MAC.APP. 448/2015 Page 1 of 2

Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:29.04.2022 17:20:22 This file is digitally signed by PS to HMJ ANU MALHOTRA.

Learned counsel for the respondent no.3 does not oppose the prayer made on behalf of the appellants seeking an early hearing in the matter.

In view of the submissions and in the interest of justice, the CM APPL. 20274/2022 is allowed and is disposed of accordingly.

MAC.APP. 448/2015

Written synopsis not exceeding three pages along with copies of rulings sought to be relied upon on behalf of the appellants and on behalf of the respondent no.3 be filed within a period of six weeks.

The matter is directed to be re-notified for hearing on 05.08.2022.

ANU MALHOTRA, J APRIL 27, 2022 nc MAC.APP. 448/2015 Page 2 of 2 Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:29.04.2022 17:20:22 This file is digitally signed by PS to HMJ ANU MALHOTRA.