Delhi High Court - Orders
New India Assurance Company Limited vs Sh. Waseem & Anr on 22 July, 2021
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~37
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO 161/2021 & CM APPLN. 21602/2021, 21605/2021
NEW INDIA ASSURANCE COMPANY LIMITED ..... Appellant
Through Mr. Abhishek Kr. Gola, Advocate
versus
SH. WASEEM & ANR. ..... Respondents
Through None.
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
ORDER
% 22.07.2021 CM APPLN. 21603/2021 (Exemption) Allowed, subject to all just exceptions. FAO 161/2021 & CM APPLN. 21604/2021 (condonation of delay in filing) & 21673/2021 (condonation of delay in re-filing)
1. The hearing was conducted through video conferencing.
2. Issue notice to the respondents returnable on 09.09.2021.
3. Digital copy of the Commissioner's record be requisitioned.
4. Copy of the order be uploaded on the High Court website and be also forwarded to learned counsels through email by the Court Master.
SANJEEV SACHDEVA, J JULY 22, 2021/'rs' Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:22.07.2021 Signing Date:22.07.2021 22:36:13 20:54 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.