Delhi High Court - Orders
Ankit Rastogi vs Ram Bahadur Singh & Anr on 30 October, 2025
Author: Prateek Jalan
Bench: Prateek Jalan
$~44
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ MAC.APP. 688/2025
ANKIT RASTOGI .....Appellant
Through: Mr. Lalit Sharma, Advocate.
versus
RAM BAHADUR SINGH & ANR. .....Respondents
Through: None
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 30.10.2025 CM APPL. 67537/2025 (condonation of delay in re-filing)
1. The present application has been filed by the appellant seeking condonation of delay of 35 days in re-filing the present appeal.
2. For the reasons stated therein, the delay of 35 days in re-filing the appeal is condoned.
3. The application is accordingly disposed of. MAC.APP. 688/2025, & CM APPL. 67536/2025 (condonation of delay in filing of appeal)
4. Issue notice. Notice be served upon the respondents through learned counsel appearing on their behalf before the Motor Accident Claims Tribunal.
5. List on 24.03.2026.
PRATEEK JALAN, J OCTOBER 30, 2025 Dy/JM/ This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 31/10/2025 at 23:57:04