Delhi High Court - Orders
Hdfc Ergo General Insurance Co Ltd vs Rihana & Ors on 10 January, 2020
Author: Najmi Waziri
Bench: Najmi Waziri
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ MAC.APP. 589/2019, CM APPL. 24493/2019 & CM APPL.
24495/2019
HDFC ERGO GENERAL INSURANCE CO LTD ..... Appellant
Through: Mr. Sameer Nandwani and Mr.
Abhay Singh Bhadoria, Advocates.
versus
RIHANA & ORS ..... Respondents
Through: Mr. J.S. Kanwar, Advocate for R-1 to
R-9.
Mr. Mani Bhushan, Advocate for Mr.
Sunil Kamra, Advocate for R-10.
CORAM:
HON'BLE MR. JUSTICE NAJMI WAZIRI
ORDER
% 10.01.2020 The learned counsel for the appellant submits that the amount has been deposited in terms of the previous order dated 26.07.2019 and he seeks and is granted a month's time to file the same on record.
Respondent no. 11 remains unserved. Issue fresh notice to the said respondent in terms of the previous order at such address(es) as may be furnished by the appellant, returnable on 23.07.2020.
NAJMI WAZIRI, J JANUARY 10, 2020 AB