Delhi High Court - Orders
Raj Kumar vs Nitin Kumar Goyal & Ors on 11 March, 2022
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ MAC.APP. 74/2022
RAJ KUMAR ..... Appellant
Through Mr. Somnath Parashar, Advocate
(through VC)
versus
NITIN KUMAR GOYAL & ORS. ..... Respondents
Through None.
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
ORDER
% 11.03.2022
1. Since there is no dispute with regard to the liability of the insurance company, vis-a-vis, driver and owner of the offending vehicle, service of respondent no. 1 and 2 is dispensed with.
2. Issue notice to respondent no. 3, returnable on 07.12.2022.
3. Digital copy of the tribunal's record be requisitioned.
SANJEEV SACHDEVA, J MARCH 11, 2022 'rs' Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:11.03.2022 Signing Date:12.03.2022 13:05:02 20:42 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.