Delhi High Court - Orders
National Insurance Co. Ltd vs Kamal Kumar on 25 January, 2021
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
Signature Not Verified
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:26.01.2021
12:20:46
$~24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 57/2021 & CM APPL. 2504/2021
NATIONAL INSURANCE CO. LTD ..... Petitioner
Through: Mr. Pankaj Sethi, Advocate
(M-9811213768)
versus
KAMAL KUMAR ..... Respondent
Through: None.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 25.01.2021
1. This hearing has been done through hybrid mode (physical and virtual hearing).
2. Mr. Seth, ld. counsel for the Petitioner submits that this case is covered by the judgment of a ld. Single Judge of this Court in MAC. App. No.940/2019 titled Bajaj Allianz General Insurance Co. Ltd. v. Ashok Kumar & Ors. dated 19th February, 2020.
3. Issue notice. Let the Respondents be served by the Petitioner through the ld. counsel appearing before the MACT. In the meantime, the impugned award dated 20th December, 2019 passed by Judge, MACT, Karkardooma Courts, Delhi in MACP no. 130/19 shall remain stayed.
4. List on 10th February, 2021.
PRATHIBA M. SINGH, J JANUARY 25, 2021 Rahul/Ap Signature Not Verified Digitally Signed By:PRATHIBA M SINGH Signing Date:25.01.2021 22:26