Delhi High Court - Orders
Ramji Lal Sharma & Ors vs Lavi Kumar Jain & Ors.(Shriram General ... on 10 November, 2022
Author: Rajnish Bhatnagar
Bench: Rajnish Bhatnagar
$~35
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ MAC.APP. 354/2022
RAMJI LAL SHARMA & ORS. ..... Appellants
Through: Mr. Pramod Kumar Sah, Advocate.
versus
LAVI KUMAR JAIN & ORS.(SHRIRAM GENERAL INSURANCE
COMPANY LTD.) ..... Respondents
Through:
CORAM:
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
% 10.11.2022 CM APPL. 48032/2022 (Exemption) Exemption allowed, subject to all just exceptions. The application stands disposed of. CM APPL. 48033/2022 (for condonation of delay of 91 days in filing the appeal) The present application has been filed under Section 5 of Limitation Act read with Section 151 CPC for condonation of delay of 91days in filing the appeal.
For the reasons stated in the application, the delay of 91days in filing the appeal is condoned.
The application stands disposed of.
MAC.APP. 354/2022The appellant has preferred this appeal under Section 173 of the MV Act against the judgment and Award dated 13.05.2022 passed by the Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:14.11.2022 15:14:44 Presiding Officer, MACT, Tis Hazari Courts, Delhi in MACT No. 780/2019.
It is submitted by learned counsel for the appellant that a connected matter is coming up on 27th January 2023.
Issue notice to respondents by all permissible modes on the appellant taking the necessary steps, returnable on 27th January 2023.
Dasti.
RAJNISH BHATNAGAR, J NOVEMBER 10, 2022 p Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:14.11.2022 15:14:44