Himachal Pradesh High Court
National Insurance Company vs . Mact & Ors. on 13 June, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
National Insurance Company Vs. MACT & Ors.
.
CMPMO No. 208 of 2022 13.06.2022 Present: Mr. Bhupinder Pathania, Advocate, for the petitioner.
CMPM No. 7178 of 2022 For the reasons stated in the application, the same is allowed and delay in refilling the petition is condoned.
Application stands disposed of.
CMPMO No. 208 of 2022 Notice be issued to the respondents except respondent No.1, returnable for 31.07.2022, on taking steps within one week.
CMP No. 7177 of 2021 Notice be issued to the proposed respondent, returnable for 31.07.2022.
CMP No. 7176 of 2022 The application, for the reasons stated therein, is allowed. Consequently, the applicant, at this stage is exempted from filing translated copy of vernacular documents. The application is accordingly disposed of.
(Ajay Mohan Goel) Judge June 13, 2022 (vinod) ::: Downloaded on - 13/06/2022 20:03:40 :::CIS