The New India Assurance Co Ltd vs Smt. Usha Devi & Others
2018 Latest Caselaw 3373 ALL

Citation : 2018 Latest Caselaw 3373 ALL
Judgement Date : 26 October, 2018

Allahabad High Court

The New India Assurance Co Ltd vs Smt. Usha Devi & Others on 26 October, 2018

Bench: Abhinava Upadhya, Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1015 of 2009
 

 
Appellant :- The New India Assurance Co Ltd
 
Respondent :- Smt. Usha Devi & Others
 
Counsel for Appellant :- Rahul Sahai
 
Counsel for Respondent :- L.M. Singh,A.K. Misra,Neeraj Kumar Pandey,Vashishtha Narayan Tripat
 

 
Hon'ble Abhinava Upadhya,J.

Hon'ble Bachchoo Lal,J.

Re: Civil Misc. Restoration Application No. 1A/1 of 2018.

This is a restoration application for recalling the order dated 4.1.2018 by which the appeal has been dismissed for non prosecution.

The application has been filed within time. The cause shown is sufficient. The order dated 4.1.2018 is hereby recalled. The restoration application is allowed. The appeal is restored to its original number.

List after two weeks.

Order Date :- 26.10.2018

Masarrat

(Bachchoo Lal,J.) (Abhinava Upadhya,J.)