Delhi High Court - Orders
Om Prakash Jaiswal & Ors vs Manish Kumar & Ors on 28 September, 2022
Author: Rajnish Bhatnagar
Bench: Rajnish Bhatnagar
$~28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 1051/2022
OM PRAKASH JAISWAL & ORS. ..... Petitioners
Through: Mr. Raghav Saluja, Advocate.
versus
MANISH KUMAR & ORS. ..... Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
% 28.09.2022 CM APPL. 43115/2022 (Exemption) Exemption allowed, subject to just exceptions. The application stands disposed of.
CM(M) 1051/2022 By way of this petition under Article 227 of the Constitution of India, the petitioners are seeking setting aside of the order dated 30.05.2022 and 18.07.2022 passed by the Presiding Officer, South District, Saket Courts New Delhi. Counsel for the appellant has relied upon the judgment of the Supreme Court in the case of Purnya Kala Devi Vs. State of Assam and Ors. MANU/SC/0285/2014 to contend that liability of respondent no.3 is also there as far as the present accident is concerned.
Issue notice to respondent no.3 by all permissible modes on the appellant taking the necessary steps, returnable on 22nd February, 2023.
Service to respondent no.1 and 2 stands dispensed with as it is Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:13.10.2022 11:19:41 submitted by the counsel for the appellant that no relief has been claimed against them.
RAJNISH BHATNAGAR, J SEPTEMBER 28, 2022/ib Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:13.10.2022 11:19:41