Shabnam And 6 Others vs Narendra Sharma And 5 Others
2019 Latest Caselaw 2813 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 433 of 2019
 
Appellant :- Shabnam And 6 Others
 
Respondent :- Narendra Sharma And 5 Others
 
Counsel for Appellant :- Ram Singh,Amit Kumar Singh
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

(In Re:- Delay Condonation Application )

1. This is an application seeking condonation of delay in filing appeal.

2. Cause shown is sufficient.

3. Delay in filing appeal is hereby condoned.

4. This application, accordingly, stands allowed.

Order Date :- 11.4.2019/Mukesh

Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 433 of 2019

Appellant :- Shabnam And 6 Others

Respondent :- Narendra Sharma And 5 Others

Counsel for Appellant :- Ram Singh,Amit Kumar Singh

Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. The delay in filing this appeal having been condoned vide order of date passed on Delay Condonation Application, let appeal be registered with regular number.

2. Admit.

3. Issue notice to respondents by registered post.

4. Steps be taken within two weeks.

5. As it is claimant's appeal for enhancement, list on 7.5.2019 for final disposal.

6. A copy of memo of appeal be given to the counsel who normally appears for Oriental Insurance Company Limited.

Order Date :- 11.4.2019/Mukesh