U.I.I.Co. Ltd. vs Smt. Brij Rani
2019 Latest Caselaw 2438 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 26
 
Case :- FIRST APPEAL FROM ORDER No. - 217 of 1994
 
Appellant :- United India Insurance Company Limited. 
 
Respondent :- Smt. Brij Rani
 
Counsel for Appellant :- S.K. Srivastava,Usha Siran
 
Counsel for Respondent :- K.B. Dixit,K.B.Dixit,R.K. Yadav,Rajesh Kumar Tripathi
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

(Ref: Civil Misc.Delay Condonation Application )

Cause shown for delay in filing the restoration application is to the satisfaction of the Court.

Application is allowed, and the delay in filing the restoration application is condoned.

Order Date :- 3.4.2019/Mukesh

Case :- FIRST APPEAL FROM ORDER No. - 217 of 1994

Appellant :- United India Insurance Company Limited.

Respondent :- Smt. Brij Rani

Counsel for Appellant :- S.K. Srivastava,Usha Siran

Counsel for Respondent :- K.B. Dixit,K.B.Dixit,R.K. Yadav,Rajesh Kumar Tripathi

Hon'ble Dr. Kaushal Jayendra Thaker,J.

(Ref: Civil Misc. Restoration Application )

Heard.

For the reasons disclosed in the affidavit filed in support of the restoration application, cause shown constitutes sufficient cause, consequently, restoration application is allowed. Order dated 9.10.2017, dismissing the appeal is recalled and the appeal is restored to its original number.

Order Date :- 3.4.2019/Mukesh

Case :- FIRST APPEAL FROM ORDER No. - 217 of 1994

Appellant :- United India Insurance Company Limited.

Respondent :- Smt. Brij Rani

Counsel for Appellant :- S.K. Srivastava,Usha Siran

Counsel for Respondent :- K.B. Dixit,K.B.Dixit,R.K. Yadav,Rajesh Kumar Tripathi

Hon'ble Dr. Kaushal Jayendra Thaker,J.

Appeal is restored to its original number.

For order see my order of date passed on Civil Misc. Restoration Application.

List on 6th May, 2019.

Order Date :- 3.4.2019/Mukesh