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National Insurance Co. Ltd. vs Mahendra Pal Singh And Another
2012 Latest Caselaw 417 ALL

Citation : 2012 Latest Caselaw 417 ALL
Judgement Date : 17 April, 2012

Allahabad High Court
National Insurance Co. Ltd. vs Mahendra Pal Singh And Another on 17 April, 2012
Bench: Sheo Kumar Singh, Arvind Kumar (Ii)



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 474 of 2012
 

 
Petitioner :- National Insurance Co. Ltd.
 
Respondent :- Mahendra Pal Singh And Another
 
Petitioner Counsel :- Amit Manohar
 
Respondent Counsel :- S.D. Dubey,Neeraj Dubey
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Arvind K. Tripathi,J.

Sri S.D. Dubey has already put appearance on behalf of the respondents.

W have heard learned counsel for the parties on the delay condonation application.

The delay in filing the appeal has been explained in the affidavit. The Court is satisfied about the cause shown.

The delay in filing the appeal is condoned. The delay condonation application is allowed.

Office is directed to allot a regular number to the appeal.

List after 10 days.

Order Date :- 17.4.2012

sks-grade iv

 

 

 
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