Delhi High Court - Orders
The Oriental Insurance Co. Ltd vs Dalvir Singh & Ors on 4 October, 2023
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ MAC.APP. 934/2015
THE ORIENTAL INSURANCE CO. LTD. ..... Appellant
Through: Mr. Pankaj Seth, Advocate and Mr.
Yuvraj Sharma, Proxy Counsel.
versus
DALVIR SINGH & ORS. ..... Respondents
Through: Mr. Jatinder Kamra, Advocate for R-1
to R-5
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 04.10.2023 CM APPL. 13592/2019
1. This is an application on behalf of Respondents No.1 to 5 for condonation of delay in filing cross-objections.
2. There is no objection on behalf of the Appellant.
3. For the reasons stated in the application, the delay of 870 days in filing cross-objections on behalf of Respondents No.5 to 7 is condoned. The cross-objections are taken on record.
4. The application is disposed of.
CM APPL. 13591/20191. This is an application on behalf of Respondents No.1 to 5 for cross- objections.
2. Respondents No.1 to 5 have filed the present application for cross-
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 06/10/2023 at 21:50:38 objections challenging the Award dated 24.09.2015 passed by the Motor Accidents Claims Tribunal, praying for enhancement of compensation.
3. Let the cross-objections be numbered separately and reflected with a separate number.
4. Issue notice.
5. Mr. Pankaj Seth, learned Counsel for the Appellant, accepts notice. He prays for some time to file the reply. Let reply be filed within four weeks from today.
6. List on 28.02.2024.
MAC.APP. 934/2015List on 28.02.2024.
SUBRAMONIUM PRASAD, J OCTOBER 4, 2023 hsk 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 06/10/2023 at 21:50:38