Delhi High Court - Orders
New India Assurance Co. Ltd vs Sangeeta Vaid & Ors on 24 November, 2021
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ MAC.APP. 10/2021
NEW INDIA ASSURANCE CO. LTD. ..... Appellant
Through Mr. Amit Kumar, Advocate.
versus
SANGEETA VAID & ORS. ..... Respondent
Through Mr. Somnath Parashar, Advocate for
R-1 to R-4 (Through VC)
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
ORDER
% 24.11.2021 CM. APPL. 270/2021
1. This is an appeal impugning order dated 14.01.2020. The Supreme Court by its orders 23.03.2020 and 27.04.2021 in Suo Motu Writ Petition (Civil) No.3 of 2020 had suspended the period of limitation in view of the ongoing pandemic. Accordingly, there is no delay in filing the appeal.
2. The application is disposed of.
MAC.APP. 10/20211. Learned counsel for respondents No.1 to 4 prays for an adjournment to examine the Tribunal's record and make submissions.
2. At request, re-notify on 21.07.2022 SANJEEV SACHDEVA, J NOVEMBER 24, 2021/NA Signature Not Verified Digitally Signed By:KUNAL Digitally Signed MAGGU By:JUSTICE SANJEEV Signing Date:24.11.2021 18:33:20 SACHDEVA This file is digitally signed by PS Signing Date:11.24.2021 to HMJ Sanjeev Sachdeva. 15:11