Delhi High Court - Orders
Dilip Kumar Sah vs Parshotam Alias Purshotam Lal (Since ... on 2 September, 2021
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ MAC.APP. 133/2021
DILIP KUMAR SAH ..... Appellant
Through Mr. F.K. Jha, Advocate.
versus
PARSHOTAM ALIAS PURSHOTAM LAL (SINCE DECEASED)
THROUGH LRS & ANR. ..... Respondent
Through Ms. Lalita (respondent No.1 in
person).
Mr. Harshit Gupta, proxy counsel for
R-2.
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
ORDER
% 02.09.2021
1. The hearing was conducted though video conferencing.
2. Learned counsel appearing for the appellant submits that insofar as the driver and owner are concerned, they are only proforma parties and there is no dispute raised by the insurance company with regard to its liability vis-à-vis the driver and owner. The statement is taken on record.
3. List for consideration on 17.11.2021.
4. Parties shall file their brief note of submissions before the next date of hearing.
Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:03.09.2021 18:34:30 MAC.APP. 133/2021 Signing Date:02.09.2021 1 19:06 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.
5. Copy of the order be uploaded on the High Court website and be also forwarded to learned counsels through e-mail by the Court Master.
SANJEEV SACHDEVA, J SEPTEMBER 2, 2021 NA Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:03.09.2021 18:34:30 MAC.APP. 133/2021 Signing Date:02.09.2021 2 19:06 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.