National Insurance Co. Ltd. vs Smt. Santosh And 4 Ors.
2014 Latest Caselaw 2409 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 906 of 2014
 

 
Appellant :- National Insurance Co. Ltd.
 
Respondent :- Smt. Santosh And 4 Ors.
 
Counsel for Appellant :- Vinay Khare
 
Counsel for Respondent :- Rohit Upadhyay
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Om Prakash-VII,J.

Civil Misc. Delay Condonation Application.

Heard learned counsel for the parties.

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

Order Date :- 2.7.2014

OP

Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 906 of 2014

Appellant :- National Insurance Co. Ltd.

Respondent :- Smt. Santosh And 4 Ors.

Counsel for Appellant :- Vinay Khare

Counsel for Respondent :- Rohit Upadhyay

Hon'ble Rajes Kumar,J.

Hon'ble Om Prakash-VII,J.

Challan of Rs. 25,000/- a statutory amount is enclosed with the application. The same is accepted. Delay in filing the appeal is condoned. Office is directed to give regular number to the appeal.

Put up day after tomorrow as a fresh case. 

Order Date :- 2.7.2014

OP