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Jagjot Singh vs Om Prakash & Anr on 6 May, 2022

Author: Anu Malhotra

Bench: Anu Malhotra

                      $~29
                      *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                      +      MAC.APP. 277/2019 & CM APPL. 21784/2022
                             JAGJOT SINGH                                       ..... Appellant
                                                Through:     Mr. Manish Maini, Advocate.

                                                versus

                             OM PRAKASH & ANR                                   ..... Respondent
                                                Through:     Mr. Pankaj Gupta, Advocate for R-2.

                             CORAM:
                             HON'BLE MS. JUSTICE ANU MALHOTRA
                                                ORDER

% 06.05.2022 CM APPL. 21784/2022 As per the memo of parties, there are only two respondents. Issuance of notice to respondent no.1 has been dispensed with in terms of proceedings dated 20.02.2019. Apparently, the mention of respondent no.3 in proceedings dated 20.02.2019 is a typographical error and need necessarily to relate to respondent no.2. The proceedings dated 20.02.2019 are thus, rectified in terms of Section 152 of the CPC.

The matter is now taken up on CM APPL. 21784/2022 filed on behalf of the appellant seeking an early hearing in the matter qua the application filed on behalf of the appellant seeking to lead additional evidence i.e. CM APPL.8334/2019 qua ongoing payments for expenses incurred for the medical treatment of the injured.

Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:06.05.2022 15:46:59 This file is digitally signed by PS to HMJ ANU MALHOTRA.

There is no opposition on behalf of the respondent no.2 to the prayer made by the appellant vide CM APPL. 21784/2022 seeking an early hearing. CM APPL. 21784/2022 is thus, allowed.

CM APPL. 21784/2022 is disposed of and the date 14.09.2022 stands cancelled.

The matter is directed to be re-notified for consideration on CM APPL.8334/2019 for the date 26.07.2022.

The response to CM APPL.8334/2019 of the respondent no.2, if any, be also filed within a period of four weeks.

ANU MALHOTRA, J MAY 6, 2022 nc MAC.APP. 277/2019 Page 2 of 2 Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:06.05.2022 15:46:59 This file is digitally signed by PS to HMJ ANU MALHOTRA.