I C I Ci Lombard General Insurance ... vs Babu Lal And Others
2021 Latest Caselaw 3782 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

           S.B. Civil Miscellaneous Appeal No. 2527/2013

I C I Ci Lombard General Insurance Co Lt
                                                                     ----Appellant
                                   Versus
Babu Lal And Others
                                                                  ----Respondent

Connected With S.B. Civil Miscellaneous Appeal No. 2862/2013 Babu Lal

----Appellant Versus Murari Lal And Others

----Respondent

For Appellant(s) : Mr.Virendra Agarwal with Ms.Chelsi Gangwal - for Insurance Company For Respondent(s) : Mr.Rishipal Agarwal - for respondent-

claimant Mr.Rahul Tiwari (through video conferencing) - for respondent Driver Mr.Sandeep Mathur - for respondent No.2B

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR

Judgment / Order

16/08/2021

Learned counsel Mr.Sandeep Mathur appears on behalf of the

respondent No.2B- Suresh Chand Panchal.

Learned counsel Mr.Rahul Tiwari appears on behalf of

respondent No.2 - Murarilal (Driver of the Vehicle).

Learned counsel Mr.Rahul Tiwari is directed to seek

instructions to appear on behalf of the respondent No.2C, who is

Power of Attorney Holder.

(2 of 2) [CMA-2527/2013]

Learned counsel Mr.Virendra Agarwal is directed to supply

copy of the Misc. Appeal No.2527/2013 to learned counsel

Mr.Sandeep Mathur and learned counsel Mr.Rahul Tiwari.

Learned counsel Mr.Rishipal Agarwal submits that an

application has been filed on behalf of the claimant to vacate ex-

parte stay order dated 16th September, 2013.

Let these cases be listed again on 3rd September, 2021.

Learned counsel for the parties are free to file brief synopsis

and relevant case-laws with advance copy thereof to the Court

Master.

(ASHOK KUMAR GAUR),J

Aarzoo Arora /Preeti Asopa/43-44

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