Delhi High Court - Orders
Arvind Kumar vs Ram Naresh & Anr on 16 December, 2021
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ MAC.APP. 71/2021 & CM APPL. 4734-35/2021
ARVIND KUMAR ..... Appellant
Through Mr. Somnath Parashar, Advocate
(through VC)
versus
RAM NARESH & ANR. ..... Respondents
Through Mr. Shadab Khan, Advocate for R-2
(through VC)
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
ORDER
% 16.12.2021
1. Office report indicates that respondent no. 1 has refused to accept the summons.
2. Learned counsel for the appellant submits that since respondent No. 1 was the employee of respondent no. 2 and respondent No. 2 is vicarious liable, presence of respondent no. 1 be dispensed. In view of above, presence of respondent no. 1 is dispensed with.
3. List for consideration on 03.08.2022.
SANJEEV SACHDEVA, J DECEMBER 16, 2021 'rs' Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digital Signed By:KUNAL SACHDEVA MAGGU Signing Date:16.12.2021 Signing Date:17.12.2021 10:51:21 21:42 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.