Himachal Pradesh High Court
Shriram General Insurance Company vs . Karam Chand & on 16 June, 2025
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Shriram General Insurance Company Vs. Karam Chand & others.
FAO (MVA) No. 171 of 2016 16.6.2025 Present: Mr.Munish Kumar, Advocate, vice Mr.Jagdish Thakur, Advocate, for the appellant.
Mr.Ajay Chandel, Advocate, for respondent No. 1.
Mr.Arun Kaushal, Advocate, vice Mr.Arsh Rattan, Advocate, for respondent No. 2.
Respondent No. 3 already ex parte vide order dated 30.12.2024 passed by Additional Registrar (Judicial).
Mr.Rohan, Advocate, vice Mr.Maan Singh, Advocate, for respondents No. 4 and 5.
Ms.Shruti Dubey, Advocate, vice Mr.Sambhav Bhasin, Advocate, for respondent No. 6.
Fresh Power of Attorney on behalf of respondent No. 6 be filed within four weeks.
List for final hearing on 4th August, 2025.
(Vivek Singh Thakur), Judge.
16th June, 2025 (Keshav)