Cholamandalam Ms General ... vs Smt. Saroj
2022 Latest Caselaw 14648 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR S.B. Civil Misc. Appeal No. 1749/2022

Cholamandalam Ms General Insurance Co. Ltd.

----Appellant Versus Smt. Saroj

----Respondent Connected With S.B. Civil Misc. Appeal No. 1260/2022 Punam Choudhary

----Appellant Versus Cholamandalam Ms General Insurance Company Ltd.

----Respondent S.B. Civil Misc. Appeal No. 1271/2022 Vidhyadhar

----Appellant Versus Cholamandalam Ms General Insurance Company Ltd.

----Respondent S.B. Civil Misc. Appeal No. 1322/2022 Krishna @ Kishana

----Appellant Versus Cholamandalam Ms General Insurance Company Ltd.

----Respondent S.B. Civil Misc. Appeal No. 1750/2022 Cholamandalam Ms General Insurance Co. Ltd.

----Appellant Versus Poonam Choudhary

----Respondent S.B. Civil Misc. Appeal No. 1755/2022 Cholamandalam Ms General Insurance Co. Ltd.

----Appellant Versus Krishna @ Kishna

----Respondent S.B. Civil Misc. Appeal No. 1760/2022 Cholamandalam Ms General Insurance Co. Ltd.

----Appellant Versus Vidhyadhar

----Respondent

For Appellant(s) : Mr. Jagdish Vyas For Respondent(s) : Mr. M.P. Pareek Ms. Anjali Kaushik Mr. Shubhendu Chouhan

(2 of 3) [CMA-1749/2022]

HON'BLE MS. JUSTICE REKHA BORANA

Order

13/12/2022 In S.B. Civil Misc. Appeal No.1749/2022

Learned counsel Mr. Shubhendu Chouhan puts in appearance

in caveat on behalf of learned counsel Mr. K.S. Saharan for

respondents Nos.2 and 3.

Let the record be awaited for a further period of two weeks.

List the matter on 19.01.2023.

In S.B. Civil Misc. Appeal No.1260/2022

Learned counsel Ms. Anjali Kaushik appearing for

respondents Nos.2 and 3 submits that respondent No.2-Shankar

Lal has expired.

Learned counsel for the appellant is granted time to take

appropriate steps.

List the matter on 19.01.2023.

In S.B. Civil Misc. Appeal No.1271/2022

The matter comes upon an application for dispensation of

filing of the copy of judgment dated 19.05.2022 as the certified

copy has already been filed in the connected appeals.

For the reasons stated in the application, the same is

allowed. Filing of the certified copy of judgment dated 19.05.2022

is dispensed with.

List the matter on 19.01.2023.

(3 of 3) [CMA-1749/2022]

In S.B. Civil Misc. Appeal No.1322/2022

Learned counsel Mr. M.P. Pareek submits that respondent

No.2-Shankar Lal has expired.

Learned counsel for the appellant is granted time to take

appropriate steps qua the same.

List the matter on 19.01.2023.

In S.B. Civil Misc. Appeal No.1750/2022, In S.B. Civil Misc. Appeal No.1755/2022 and In S.B. Civil Misc. Appeal No.1760/2022

Let the records be awaited for a further period of two weeks.

List the matters on 19.01.2023.

(REKHA BORANA),J 15-21/T.Singh/AbhishekS/-

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