Delhi High Court - Orders
Pavan Sachdeva vs Office Of The Insuranace Ombudsman & Anr on 22 June, 2020
Author: Navin Chawla
Bench: Navin Chawla
$~4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6304/2019
PAVAN SACHDEVA ..... Petitioner
Through: Petitioner in person.
versus
OFFICE OF THE INSURANACE OMBUDSMAN & ANR.
.... Respondents
Through: Ms.Dhanpati Kadyan, Secretary,
Insurance Ombudsman/R-1
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 22.06.2020 This hearing has been held through video conferencing.
CM 13035/2020 (Exemption from filing notarized affidavit) This application has been filed seeking exemption from filing duly notarised affidavit. Binding the deponent of the affidavit to the contents of the application, the exemption is granted.
Application is disposed of.
CM 13034/2020(early hearing) This is an application seeking early hearing of the petition. It is noted that in spite of service of an advance copy of this application and an intimation being given by the petitioner about the listing of the same to the learned counsel for the respondent no.2, the respondent no.2 has not entered appearance.
Having considered the contents of the application, the hearing is expedited. The application is allowed and the petition is listed for final hearing on 14th July, 2020.
WP(C) 6304/2019 The petitioner who appears in person submits that as the respondent no.1 has acted as a quasi-judicial body in passing the order dated 21.02.2019 impugned in the present petition, it may be deleted from the array of parties. Accordingly, the respondent no.1 is deleted from the array of parties. The petitioner shall file the Amended Memo of Parties within a week.
Copy of this order be sent to the learned counsel for the respondent no.2 on e-mail. An intimation of the next date of hearing shall also be given to the learned counsel for the respondent no.2 by the petitioner by way of written communication/email.
List for final hearing on 14th July, 2020, at the end of the Board.
NAVIN CHAWLA, J JUNE 22, 2020 RN