Delhi High Court - Orders
Pradeep Mahta vs National Insurance Co Ltd & Anr on 18 October, 2023
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO 216/2017 & CM APPL. 14962/2021
PRADEEP MAHTA ..... Appellant
Through: Mr. Chandan Prajapati and Mr. R.K.
Nain, Advocates.
versus
NATIONAL INSURANCE CO LTD & ANR ..... Respondents
Through: Mr. Pankaj Seth, Advocate for R-1.
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 18.10.2023 CM APPL. 14963/2021 (Exemption) Exemption granted, subject to just exceptions. Let requisite compliances be made within 01 week. The application stands disposed of.
FAO 216/2017 & CM APPL. 14962/2021 At the outset, it is pointed-out to learned counsel for the parties that the under-signed had assisted the court as Amicus Curiae in FAO 385/2013 titled The New India Assurance Co. Ltd. Vs. Puran Lal & Ors., which is being cited in the present case, in connection with the manner in which compensation awarded is to be retained. Counsel are asked if either side has any objection to the under-signed taking-up this matter.
Counsel on both sides submit that they have no objection to the under- signed proceeding to consider the present matter.
FAO 216/2017 Page 1 of 2This 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 20/10/2023 at 22:50:02 However, in view of the Farewell Reference and other events/functions scheduled today, it has not been possible to take-up the matter.
Re-notify on 18th March 2024.
ANUP JAIRAM BHAMBHANI, J OCTOBER 18, 2023/ak FAO 216/2017 Page 2 of 2 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 20/10/2023 at 22:50:02