Delhi High Court - Orders
Cholamandalam Ms General Insurance Co ... vs Bhupan Paswan & Ors on 11 November, 2022
Author: Rajnish Bhatnagar
Bench: Rajnish Bhatnagar
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ MAC.APP. 324/2018
CHOLAMANDALAM MS GENERAL INSURANCE CO LTD
..... Appellant
Through: Ms. Suman Bagga and Mr. Pankaj
Gupta, Advocates.
versus
BHUPAN PASWAN & ORS ..... Respondent
Through: Mr. Javed Hashmi and Mr. Faiz
Sherwani, Advocates.
CORAM:
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
% 11.11.2022 CM APPL. 12430/2018(for condonation of delay of 16 days in filing the appeal) The present application has been filed under Section 5 of Limitation Act read with Section 151 CPC for condonation of delay of 16 days in filing the appeal.
For the reasons stated in the application, the delay of 16 days in filing the appeal is condoned.
The application stands disposed of. MAC.APP. 324/2018 AND CM APPL. 12428/2018 Learned counsels for the parties seek time to file written synopsis. Let the same along with the relied upon judgements be filed not exceeding three pages with advance copy to the other side on or before the next date of Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:18.11.2022 12:16:02 hearing.
List for arguments on 12th April 2023.
RAJNISH BHATNAGAR, J NOVEMBER 11, 2022 p Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:18.11.2022 12:16:02