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Delhi High Court - Orders

Springdales School vs Sh. Mahesh & Ors on 3 July, 2024

Author: Chandra Dhari Singh

Bench: Chandra Dhari Singh

                           $~A-58
                           *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                           +         MAC.APP. 313/2024
                                     SPRINGDALES SCHOOL                                                                     .....Appellant
                                                                           Through:                Mr. Gopal Jha and Mr. Prabhat
                                                                                                   Kumar Advocates

                                                                           versus

                                     SH. MAHESH & ORS.                                                                     .....Respondents
                                                   Through:                                        None

                                     CORAM:
                                     HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
                                                                           ORDER

% 03.07.2024 CM APPL. 36457/2024 (Exemption from filing of certified copies) Exemption allowed subject to just exceptions. The application stands disposed of.

MAC.APP. 313/2024 & CM APPL. 36454/2024 (Stay) & CM APPL. 36455/2024 (Condonation of delay in filing the appeal) & CM APPL. 36456/2024 (Impleadment)

1. The instant appeal under Section 173 of the Motor Vehicles Act, 1988 has been filed on behalf of the appellant seeking the following reliefs:

"(a) call for the Trial Court Record;
(b) allow the present appeal setting aside the impugned award to the extent that Appellant is not liable to pay compensation to the claimant against the award dated 8/11/2023 passed by the Motor Accident Claims Tribunal- 02, Shahdra, Karkardooma Courts, Delhi in MACT No. 258 of 2017;
(c) pass such other further order as this Hon'ble Court may This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 04/07/2024 at 22:27:37 deem fit proper in the facts and circumstances of the case."

2. Heard.

3. Issue notice of the appeal and the accompanying applications to the respondents including Dasti through all permissible modes on filing PF within one week.

4. Learned counsel appearing on behalf of the appellant is also directed to file the proof of service.

5. List on 2nd August, 2024 before Court.

CHANDRA DHARI SINGH, J JULY 3, 2024 gs/av Click here to check corrigendum, if any This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 04/07/2024 at 22:27:37