Dharam Shila vs The New India Insurance ...
2013 Latest Caselaw 3762 ALL

Citation : 2013 Latest Caselaw 3762 ALL
Judgement Date : 5 July, 2013

Allahabad High Court

Dharam Shila vs The New India Insurance ... on 5 July, 2013

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 1765 of 2012
 

 
Appellant :- Dharam Shila
 
Respondent :- The New India Insurance Com.Ltd.And Others
 
Counsel for Appellant :- D.P. Tripathi,M.K. Pandey
 
Counsel for Respondent :- S.C. Srivastava
 

 
Hon'ble Rajes Kumar,J.

Civil Misc. Delay Condonation Application.

Heard learned counsel for the parties.

No objection has been filed to the affidavit filed in support of the application under Section 5 of the Limitation Act.

Cause shown is sufficient. The delay in filing the appeal is condoned. The application is allowed.

Office is directed to give regular number to the appeal and list the matter for admission in the next cause list.

Order Date :- 5.7.2013

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