National Insurance Co Ltd vs Smt. Shanta Kesarawani And Ors
2012 Latest Caselaw 1505 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- FIRST APPEAL FROM ORDER No. - 98 of 1995
 

 
Petitioner :- National Insurance Co Ltd
 
Respondent :- Smt. Shanta Kesarawani And Ors
 
Petitioner Counsel :- R.C .Sharma
 
Respondent Counsel :- P.C.Agarwal,Mohd.Nihat,R.S.Pandey,S.P.Yadav,V.Achariya
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Devendra Kumar Arora,J.

(C.M.A.No.36474 of  2012)

This is an application for permission to write the word 'dead' against the name of deceased respondent No.6 (Shekhar Kesarwani) filed along with prayer for condonation of delay. 

Heard learned counsel for the applicant/appellant and gone through the affidavit filed in support of the same.

No objection has been filed to the instant application by the opposite parties.

On due consideration, the delay in filing the instant application is condoned and the application is allowed.

Let necessary amendment be incorporated in the array of opposite party no.6, within a week.

As legal heirs and representatives of deceased respondent no.6 are already on records and, as such, there is no need to take steps. 

Order Date :- 9.5.2012

Suresh/-