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M/S Aakash Healthcare Private Limited vs M/S Religare Health Insurance Company ... on 24 May, 2023

Author: Yogesh Khanna

Bench: Yogesh Khanna

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                                    *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +    ARB.P. 574/2023 I.A. 10257/2023 I.A. 10258/2023
                                         M/S AAKASH HEALTHCARE PRIVATE LIMITED
                                                                                         ..... Petitioner
                                                          Through: Mr.Kshitij Aggarwal and Mr.Harshit
                                                                     Goel, Advocates.

                                                                                      versus

                                                M/S RELIGARE HEALTH INSURANCE COMPANY LIMITED
                                                                                    ..... Respondent
                                                              Through: None.

                                          CORAM:
                                          HON'BLE MR. JUSTICE YOGESH KHANNA
                                                            ORDER

% 24.05.2023 I.A. 10258/2023

1. For the reasons explained in the application, the delay of 33 days in filing the petition stands condoned.

2. The application stands disposed of.

3. Exemption allowed, subject to all just exceptions.

4. The application stands disposed of.

5. Issue notice to respondent through all modes returnable on 07.07.2023.

YOGESH KHANNA, J.

MAY 24, 2023 M 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 25/09/2023 at 02:34:48