Vinay Singh vs National Insurance Co. Ltd. Agra ...
2019 Latest Caselaw 2912 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 
Case :- FIRST APPEAL FROM ORDER No. - 273 of 2002
 
Appellant :- Vinay Singh
 
Respondent :- National Insurance Co. Ltd. Agra And Others
 
Counsel for Appellant :- Kritika Singh,V.B.Singh
 
Counsel for Respondent :- T.K.Srivastava,Rajesh Kumar,Ram Singh
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

(Ref: Civil Misc. Restoration Application)

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 28.4.2014, dismissing the stay vacation application is recalled and the stay vacation application is restored to its original number.

Order Date :- 12.4.2019/Mukesh

Case :- FIRST APPEAL FROM ORDER No. - 273 of 2002

Appellant :- Vinay Singh

Respondent :- National Insurance Co. Ltd. Agra And Others

Counsel for Appellant :- Kritika Singh,V.B.Singh

Counsel for Respondent :- T.K.Srivastava,Rajesh Kumar,Ram Singh

Hon'ble Dr. Kaushal Jayendra Thaker,J.

Stay vacation application is restored to its original number.

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

List on 30.5.2019.

Smt. Kritika Singh-Advocate will intimate to hear client as he is not responding.

Order Date :- 12.4.2019/Mukesh