Hdfc Ergo General Insurance ... vs Priyatam Mistry & Others
2021 Latest Caselaw 1617 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
           (Civil Miscellaneous Appellate Jurisdiction)
                  M.A. No. 195 of 2018
                         ........

HDFC ERGO General Insurance Company Limited .... ..... Appellant Versus Priyatam Mistry & Others .... ..... Respondents

CORAM: HON'BLE MR. JUSTICE KAILASH PRASAD DEO (Through : Video Conferencing) ............

For the Appellant : Mr. Siddhartha Jyoti Roy, Advocate. For the Respondent Nos. 1 & 2 : Mr. Prashant Kr. Rahul, Advocate. For the Respondent No.3 : Mr. Shashank Shekhar Prasad, Advocate ........

05/05.04.2021.

Heard, learned counsel for the appellant, Mr. Siddhartha Jyoti Roy, learned counsel for the claimants, Mr. Prashant Kumar Rahul and learned counsel for the Barfani Raodways LLP, Mr. Shashank Shekhar Prasad.

Learned counsel for the claimants has submitted that the claimants have also preferred an appeal for enhancement of the award against the same impugned judgment vide M.A. No. 58/2018, as such, both the appeals may be heard together.

Learned counsel for the appellant, Mr. Siddhartha Jyoti Roy has no objection.

Under the aforesaid circumstances, with the consent of the parties, let the appeal be listed on 12.04.2021.

In the meantime, parties are directed to exchange their pleadings.

(Kailash Prasad Deo, J.) Sunil/-