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Delhi High Court - Orders

New India Assurance Co. Ltd vs Moharman & Anr on 13 January, 2022

Author: Sanjeev Sachdeva

Bench: Sanjeev Sachdeva

                                      $~ 6 & 7
                                      *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      +       FAO 17/2021 & CM. APPL. 1170/2021
                                              NEW INDIA ASSURANCE CO. LTD.           ..... Appellant
                                                           Through  Mr. Salil Paul and Mr. Sahil Paul,
                                                                    Advocates.

                                                                  versus

                                              MOHARMAN & ANR.                                 ..... Respondent
                                                          Through              Mr. R.K. Nain, Advocate for the
                                                                               claimant.
                                                                               Ms. Shobhana Takiar, ASC for the
                                                                               Commissioner.

                                                             AND
                                      +       FAO 21/2021 & CM. APPL. 1454/2021
                                              NEW INDIA ASSURANCE CO LTD               ..... Appellant
                                                           Through  Mr. Salil Paul and Mr. Sahil Paul,
                                                                    Advocates.
                                                           versus

                                              PUSHKIN TIWARI & ANR.                ..... Respondent
                                                           Through  Mr. R.K. Nain, Advocate for the
                                                                    claimant.
                                                                    Ms. Shobhana Takiar, ASC for the
                                                                    Commissioner.

                                              CORAM:
                                              HON'BLE MR. JUSTICE SANJEEV SACHDEVA

                                                                  ORDER

% 13.01.2022

1. The hearing was conducted through video conferencing.

Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU FAO 17-2021 & 21-2021 Signing Date:13.01.2022 1 Signing Date:13.01.2022 20:47:40 19:45 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

2. Learned counsel appearing for the Commissioner submits that disbursal order has been filed in the Registry. However, the same is not on record. Let the counsel check up with the Registry and have the same placed on record.

3. It is pointed out by learned counsel for the appellants that the amount kept in fixed deposit is also being released on monthly basis.

4. The Commissioner is directed to intimate the State Bank of India that no further fixed deposits be released to the claimants till the next date of hearing.

5. List for consideration on 22.07.2022.

6. Digital copy of the paper book be furnished to learned counsel for respondent during the course of the day. Parties shall file a brief note of submissions before the next date of hearing.

7. Copy of the order be uploaded on the High Court website and be also forwarded to learned counsels through e-mail by the Court Master.

SANJEEV SACHDEVA, J JANUARY 13, 2022 NA Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU FAO 17-2021 & 21-2021 Signing Date:13.01.2022 2 Signing Date:13.01.2022 20:47:40 19:45 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.