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Ramjeet Rathaur vs Bijender Singh & Ors on 18 November, 2021

Author: Sanjeev Sachdeva

Bench: Sanjeev Sachdeva

                                      $~34
                                      *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      +   MAC.APP. 295/2021
                                          RAMJEET RATHAUR                                    ..... Appellant
                                                      Through             Mr. Varun Sarin and Ms. Khushboo
                                                                          Hora, Advocates.

                                                        versus
                                          BIJENDER SINGH & ORS.                            ..... Respondent
                                                        Through           Mr. J.P.N. Shahi, Advocate for the
                                                                          insurance company.
                                          CORAM:
                                          HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                                                       ORDER

% 18.11.2021 CM. APPL. 40971/2021 Exemption is allowed, subject to all just exceptions.

1. Issue notice. Since there is no dispute with regard to the liability of the insurance company vis-a-vis the driver and owner of the vehicle, service of respondent No.1 and 2 is dispensed with.

2. Notice is accepted by learned counsel appearing for the insurance company.

3. Digital copy of the Tribunal's records be requisitioned.

4. List on 12.05.2022.

SANJEEV SACHDEVA, J NOVEMBER 18, 2021/NA Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:18.11.2021 Signing Date:18.11.2021 22:38:27 21:13 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.