Noor Jahan Begum & Another vs Oriental Insurance Co. Ltd
2012 Latest Caselaw 4558 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 110 of 2001
 

 
Petitioner :- Noor Jahan Begum & Another
 
Respondent :- Oriental Insurance Co. Ltd
 
Petitioner Counsel :- Veer Singh
 
Respondent Counsel :- S.K.Gupta
 

 
Hon'ble Prakash Krishna,J.

Hon'ble Arvind Kumar Tripathi (II),J.

Appeal was earlier dismissed in default but it was restored by the order dated 18th May, 2012. It was listed on 27.07.2012, 23.08.2012 and 30.08.2012 but it was passed over on illness slips of learned counsel for the appellants. Lastly, it was passed over in the interest of justice. 

Today, again none is present on behalf of the appellant. List has been revised.

Application for condonation of delay is therefore, rejected in default. Appeal is dismissed as barred by time.

(A.K. Tripathi (II),J)         (Prakash Krishna,J)

Date :- 27.9.2012

MK/

.

Hon'ble Prakash Krishna,J.

Hon'ble Arvind Kumar Tripathi (II),J.

Order on delay condonation application :-

Rejected.

For order, see order of date passed on memo of appeal. 

(A.K. Tripathi (II),J)         (Prakash Krishna,J)

Date :- 27.9.2012

MK/