ARUN BHANSALI,J. - (1.) Learned counsel for the appellant submits that as there is no dispute about the liability of respondent No. 4 - Insurance Company, the requirement of service on respondent No. 2 owner may be dispensed with.
(2.) In view of the submissions made, the application is allowed. The requirement of service on respondent No. 2 owner is dispensed with.
(3.) Heard on application filed by the appellant seeking condonation of delay in filing the appeal.;