National Insurance Company Ltd. vs Smt. Savitri Devi & Others
2012 Latest Caselaw 1760 ALL

Citation : 2012 Latest Caselaw 1760 ALL
Judgement Date : 15 May, 2012

Allahabad High Court

National Insurance Company Ltd. vs Smt. Savitri Devi & Others on 15 May, 2012

Bench: Rajes Kumar, Het Singh Yadav




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 363 of 2011
 

 
Petitioner :- National Insurance Company Ltd.
 
Respondent :- Smt. Savitri Devi & Others
 
Petitioner Counsel :- Manish Kumar Nigam
 
Respondent Counsel :- S.C.Kesarwani
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Het Singh Yadav,J.

Respondents no. 1 to 4 are represented by S.C. Kesharwani. He has no objection to the application filed under section 5 of Limitation Act. Cause shown is sufficient. Delay in filing the appeal is condoned.

The delay condonation application is allowed.

Office is directed to give regular number to this appeal.

Order Date :- 15.5.2012

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