Delhi High Court - Orders
National Insurance Co Ltd vs Sanju Chaudhary & Ors on 22 September, 2022
Author: Rajnish Bhatnagar
Bench: Rajnish Bhatnagar
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ MAC.APP. 964/2019
NATIONAL INSURANCE CO LTD
..... Appellant
Through: Mr. Arihant Jain, Advocate for Ms.
Shantha Devi Raman, Advocate.
versus
SANJU CHAUDHARY & ORS ..... Respondent
Through: Mr. S.N.Parashar, Advocate for R-1
to R-6.
CORAM:
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
% 22.09.2022 CM APPL. 55540/2019 (Exemption) Exemption allowed, subject to just exceptions. The application stands disposed of.
MAC.APP. 964/2019 & CM APPL. 55539/2019(stay) It is submitted by the counsel for the appellant that vide order dated 20.1.2020, subject to deposit of the awarded amount it was ordered that no precipitate action shall be taken in the execution proceedings, however, no orders were passed regarding service of the respondents.
Mr. S.N.Parashar, Advocate appears for respondent nos. 1 to 6/claimants, and accepts notice.
Issue notice to respondents no. 7 and 8 by all permissible modes on the appellant taking the necessary steps, returnable on 3rd February, 2023.
Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:23.09.2022 17:13:29Let complete paper-book be also supplied to counsel for respondent nos. 1 to 6 within four weeks.
RAJNISH BHATNAGAR, J SEPTEMBER 22, 2022/ib Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:23.09.2022 17:13:29