Delhi High Court - Orders
National Insurance Co Ltd vs Sharp Menthol Ltd on 27 February, 2023
Author: Najmi Waziri
Bench: Najmi Waziri, Sudhir Kumar Jain
$~8 & 9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO(OS) (COMM) 227/2018
NATIONAL INSURANCE CO LTD ..... Appellant
Through: Mr. Sudhir Nandrajog, Sr. Advocate
with Mr. Yogesh Malhotra, Mr.
Sushant Kishore, Advocates
versus
SHARP MENTHOL LTD ..... Respondent
Through: Ms. Bhakti Pasrija, Mr. Moksh
Pasrija, Mr. Sonu Mandal, Advocates
+ FAO(OS) (COMM) 301/2018
SHARP MINT LTD ..... Appellant
Through: Ms. Bhakti Pasrija, Mr. Moksh
Pasrija, Mr. Sonu Mandal, Advocates
versus
NATIONAL INSURANCE CO LTD ..... Respondent
Through: Mr. Sudhir Nandrajog, Sr. Advocate
with Mr. Yogesh Malhotra, Mr.
Sushant Kishore, Advocates
CORAM:
HON'BLE MR. JUSTICE NAJMI WAZIRI
HON'BLE MR. JUSTICE SUDHIR KUMAR JAIN
ORDER
% 27.02.2023
1. Mr. Sudhir Nandrajog, learned Senior Counsel for the appellants submits that there is no basis for awarding compound interest when there were no such relief sought. Therefore the award ought to be set aside to that extent.
2. The learned counsel for the respondent seeks time to obtain instructions.
Signature Not Verified Digitally Signed By:JITENDRA Signing Date:03.03.2023 15:46:383. At her request, renotify on 12.04.2023.
NAJMI WAZIRI, J SUDHIR KUMAR JAIN, J FEBRUARY 27, 2023/j/kg Signature Not Verified Digitally Signed By:JITENDRA Signing Date:03.03.2023 15:46:38