Delhi High Court - Orders
Oriental Insurance Co Ltd vs Salma Begum & Ors on 14 March, 2023
Author: Rekha Palli
Bench: Rekha Palli
$~9 to 14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ MAC.APP. 902/2018, CM APPL. 41801/2018 -Stay
CM APPL. 4560/2020 -Vac. of stay
ORIENTAL INSURANCE CO LTD ..... Appellant
Through: Mr. S.P.Jain, Adv.
versus
SALMA BEGUM & ORS ..... Respondents
Through: Mr. Shekhar Aggarwal, Mr. Rahul
Mohod, Mr. Pradeep Mohod, Advs.
for R-1 to 8.
+ MAC.APP. 1044/2018
SALMA BEGUM & ORS ..... Appellants
Through: Mr. Shekhar Aggarwal, Mr. Rahul
Mohod, Mr. Pradeep Mohod, Advs.
versus
HARBHAJAN SINGH & ORS (THE ORIENTAL INSURANCE CO
LTD ) ..... Respondents
Through:
+ MAC.APP. 1073/2018
SHABA @ SABA & ORS ..... Appellants
Through: Mr. Shekhar Aggarwal, Mr. Rahul
Mohod, Mr. Pradeep Mohod, Advs.
versus
HARBHAJAN SINGH & ORS ( THE ORIENTAL INSURANCE
CO LTD ) ..... Respondents
Through:
+ MAC.APP. 1080/2018
RESHMA ANSARI & ORS ..... Appellants
Through: Mr. Shekhar Aggarwal, Mr. Rahul
Signature Not Verified
Digitally Signed
By:GARIMA MADAN
Signing Date:15.03.2023
15:03:14
Mohod, Mr. Pradeep Mohod, Advs.
versus
HARBHAJAN SINGH & ORS ( THE ORIENTAL INSURANCE
CO LTD ) ..... Respondents
Through:
+ MAC.APP. 909/2018, CM APPL. 4567/2020 -Vac. of stay
CM APPL. 41940/2018 -Stay
ORIENTAL INSURANCE CO LTD ..... Appellant
Through:
versus
SABA & ORS ..... Respondents
Through: Mr. Shekhar Aggarwal, Mr. Rahul
Mohod, Mr. Pradeep Mohod, Advs.
for R-1 to 7.
+ MAC.APP. 910/2018, CM APPL. 41943/2018 -Stay
CM APPL. 4555/2020 -Vac. of stay
ORIENTAL INSURARANCE CO LTD ..... Appellant
Through:
versus
RESHMA ANSARI & ORS ..... Respondents
Through: Mr. Shekhar Aggarwal, Mr. Rahul
Mohod, Mr. Pradeep Mohod, Advs.
for R-1 to 5,.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 14.03.2023
1. While learned counsel for the appellant/insurer has joined the Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:15.03.2023 15:03:14 Court proceedings through Video Conferencing, learned counsel for the claimant, is physically present in Court. They are therefore, not clearly audible to each other.
2. In these circumstances, hearing is deferred with a request to both the sides to join the Court proceedings through the same medium on the next date.
3. List on 26.07.2023.
REKHA PALLI, J MARCH 14, 2023 al Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:15.03.2023 15:03:14