Phoolmala Devi And 5 Others vs Manager Sriram General Insurance ...
2019 Latest Caselaw 2840 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 432 of 2019
 
Appellant :- Phoolmala Devi And 5 Others
 
Respondent :- Manager Sriram General Insurance Company Limited And Another
 
Counsel for Appellant :- Phool Chandra
 

 
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. - 432 of 2019

Appellant :- Phoolmala Devi And 5 Others

Respondent :- Manager Sriram General Insurance Company Limited And Another

Counsel for Appellant :- Phool Chandra

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 returnable on 30.5.2019.

4. Steps be taken within two weeks.

Order Date :- 11.4.2019/Mukesh