Delhi High Court - Orders
Mohd Irfan Ahmed vs Shimlesh & Ors (The Oriental Insurance ... on 20 February, 2019
Author: I.S.Mehta
Bench: I.S.Mehta
$~51
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ MAC.APP. 267/2019
MOHD IRFAN AHMED ..... Appellant
Through: Mr. Sameer Chandra, Advocate with
Mr. Mukul Bhimoni, Advocate.
versus
SHIMLESH & ORS (THE ORIENTAL INSURANCE CO LTD )
..... Respondents
Through: Mr. Pradeep Gaur, Advocate for R-7.
CORAM:
HON'BLE MR. JUSTICE I.S.MEHTA
ORDER
% 20.02.2019 CM APPL. 8158/2019 (Delay) For the reasons mentioned in the application, the delay of 3 days in filing the appeal is condoned and the application is disposed of. MAC.APP. 267/2019, CM APPL. 8156/2019 & CM APPL. 8157/2019 Notice. Mr. Pradeep Gaur, Advocate enters appearance on behalf of respondent No.7 and accepts notice.
Let notice be issued to the respondent Nos.1 to 6 by all the modes prescribed, on the appellant taking the necessary steps, returnable on 25.04.2019.
Counsel for the appellant submits that since the offending vehicle was coming from the workshop, the permit was not required. He relied upon the judgment "(2004) 7 Supreme Court Cases 139 titled State of Orissa and others v. Bijaya C. Tripathy".
Trial Court records be called for.
I.S.MEHTA, J FEBRUARY 20, 2019/nd