Delhi High Court - Orders
M/S Venture Supply Chain Pvt. Ltd, ... vs M/S National Insurance Co. Ltd, Through ... on 15 December, 2022
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO 148/2022
M/S VENTURE SUPPLY CHAIN PVT. LTD, THROUGH ITS
AUTHORIZED REPRESENTATIVE ..... Appellant
Through: Mr. Shikhar Singhal, Advocate
versus
M/S NATIONAL INSURANCE CO. LTD, THROUGH ITS
MANAGER & ORS. ..... Respondents
Through: Mr. Manoj Ranjan Sinha, Advocate for
respondent No.3
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 15.12.2022 CM APPL. 24963/2022 (exemption)
1. Allowed, subject to all just exceptions.
2. The application stands disposed of. CM APPL. 24964/2022 (delay)
1. By way of the present application filed under Section 151 of the CPC, the appellant seeks condonation of delay in re-filing the appeal.
2. For the reasons stated in the application, the present application is allowed and the delay in re-filing the appeal is condoned.
3. The application stands disposed of. FAO 148/2022 and CM APPL. 24962/2022 (stay)
1. Issue notice.
2. Learned counsel for respondent No.3 accepts notice and seeks a copy of the paper book. Let the same be supplied to him during the course of the day.
Digitally Signed By:SANGEETA ANAND Signing Date:16.12.2022 13:07:01
3. Notice be issued to the remaining respondents through all permissible modes, returnable on 24.05.2023.
MANOJ KUMAR OHRI, J DECEMBER 15, 2022 na Digitally Signed By:SANGEETA ANAND Signing Date:16.12.2022 13:07:01