Delhi High Court - Orders
Prithipal Singh vs Government Of Nct Of Delhi Through Its ... on 12 September, 2025
Author: Amit Sharma
Bench: Amit Sharma
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4/2023& CM APPL. 35268/2025
PRITHIPAL SINGH .....Petitioner
Through: Mr. Kanwarpal Singh, Adv.
versus
GOVERNMENT OF NCT OF DELHI
THROUGH ITS SECRETARY AND ANR. .....Respondents
Through: Mr. T. Singhdev, Mr. Tanishq
Srivastava, Advs. for R-2/Bar Council
of Delhi.
Mr. Anunbav Gupta, Adv. for
GNCTD (through VC).
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 12.09.2025
1. This hearing has been done through hybrid mode.
2. It is noted that the insurance company has not been made a party here.
3. The insurance company i.e. New India Assurance Company Ltd. is a necessary party and should be impleaded in the array of parties.
4. On the amended memo of parties being filed, issue notice to New India Assurance Company Ltd., returnable on the next date of hearing.
5. List on 29.10.2025.
AMIT SHARMA, J SEPTEMBER 12, 2025/nk/dj 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 15/09/2025 at 22:58:28