Delhi High Court - Orders
National Insurance Co.Ltd vs Smt. Neetu on 11 January, 2021
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
Signature Not Verified
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:13.01.2021
Date:12.01.2021
22:42:16
00:03:29
$~20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 18/2021
NATIONAL INSURANCE CO.LTD ..... Petitioner
Through: Mr. Pankaj Seth, Advocate (M:
9811213768).
versus
SMT. NEETU ..... Respondent
Through None.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 11.01.2021
1. This hearing has been done through video conferencing. CM APPL. 811/2021 (for exemption)
2. Allowed, subject to all just exceptions. Application is disposed of. CM (M) 18/2021 and CM APPL. 810/2021 (for stay)
3. Mr. Seth, ld. counsel for the Petitioner submits that this case is covered by the judgment of a ld. Single Judge of this Court in MAC. App. No. 940/2019 titled Bajaj Allianz General Insurance Co. Ltd. v. Ashok Kumar & Ors. dated 19th February, 2020.
4. Issue notice. Let the Respondents be served by the Petitioner through the ld. counsel appearing before the MACT. In the meantime, the impugned award dated 5th February, 2020 shall remain stayed.
5. List on 10th February, 2021.
PRATHIBA M. SINGH, J.
JANUARY 11, 2021 MR/T Signature Not Verified Digitally Signed By:PRATHIBA M SINGH Signing Date:12.01.2021 20:42