Delhi High Court - Orders
Ram Gopal Yadav & Ors vs Reliance General Insurance Co. Ltd. & ... on 12 August, 2025
$~32
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ MAC.APP. 613/2024
RAM GOPAL YADAV & ORS. .....Appellants
Through: Ms. Priyanka Sethia and Ms. Poonam
Shekhawat, Advs.
versus
RELIANCE GENERAL INSURANCE CO. LTD. & ANR.
.....Respondents
Through: None.
CORAM:
HON'BLE MS. JUSTICE TARA VITASTA GANJU
ORDER
% 12.08.2025
1. None appears for the Respondents. In the interest of justice, adverse orders are deferred.
2. Learned Counsel for the Appellants submits that the Trial Court record may be requisitioned to enable her to file written synopsis in the matter.
3. The Registry is directed to place on record the digital copy of the Trial Court Record duly paginated and book-marked in accordance with the rules of the High Court.
4. The parties are at liberty to file their respective written synopsis, not exceeding three pages each, at least three days before the next date of hearing, along with the compilation of judgments, if any, they wish to rely upon.
4.1 All judgments sought to be relied upon shall be filed with an index which also sets out the relevant paragraph numbers and the proposition of This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 14/08/2025 at 22:37:14 law that it sets forth.
5. List on 18.02.2026.
6. The parties will act based on the digitally signed copy of the order.
TARA VITASTA GANJU, J AUGUST 12, 2025/r This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 14/08/2025 at 22:37:14