The Oriental Insurance Co. Ltd. vs Smt. Rajesh Devi And 7 Ors.
2014 Latest Caselaw 2378 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 443 of 2014
 

 
Appellant :- The Oriental Insurance Co. Ltd.
 
Respondent :- Smt. Rajesh Devi And 7 Ors.
 
Counsel for Appellant :- S.C. Srivastava
 
Counsel for Respondent :- A.B. Singh,Ram Singh
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Om Prakash-VII,J.

Civil Misc. Delay Condonation Application.

Heard Sri S.C. Srivastava, learned counsel for the appellant and Sri Ram Singh and Sri A.B. Singh, learned counsel appearing on behalf of the respondents.

Cause shown is sufficent. The delay in filing the appel is condoned. The application is allowed.?

Order Date :- 1.7.2014

OP

Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 443 of 2014

Appellant :- The Oriental Insurance Co. Ltd.

Respondent :- Smt. Rajesh Devi And 7 Ors.

Counsel for Appellant :- S.C. Srivastava

Counsel for Respondent :- A.B. Singh,Ram Singh

Hon'ble Rajes Kumar,J.

Hon'ble Om Prakash-VII,J.

List in the next cause list i.e. on 8.7.2014. Office is directed to give regular number to the appeal. Learned counsel for the appellant is directed to file site-plan.

Order Date :- 1.7.2014

OP