Delhi High Court - Orders
The New India Assurance Co Ltd vs Rohit Dubey & Anr on 21 August, 2024
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~A-60
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ MAC.APP. 521/2023 & CM APPL. 60647/2023
THE NEW INDIA ASSURANCE CO LTD .....Appellant
Through: Mr. Gaurav Nair and Mr. Rahul
Saxena, Advocates.
versus
ROHIT DUBEY & ANR. .....Respondent
Through: Mr. Brijesh, proxy counsel.
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 21.08.2024
1. LCR be requisitioned in digital form.
2. Learned counsel appearing on behalf of the parties prayed for four weeks' time to file written arguments alongwith convenience compilation.
3. Let them file written arguments within four weeks alongwith convenience compilation, if any, as prayed.
4. List on 27th November, 2024.
CHANDRA DHARI SINGH, J AUGUST 21, 2024 NA/ sm Click here to check corrigendum, if any This is a digitally signed order.
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