Smt. Saroj Devi And Others vs National Insurance Co. Ltd. And ...
2019 Latest Caselaw 3087 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 1793 of 2009
 
Appellant :- Smt. Saroj Devi And Others
 
Respondent :- National Insurance Co. Ltd. And Another
 
Counsel for Appellant :- Braham Singh,A.C. Pandey,Susheel Kumar Tewari
 
Counsel for Respondent :- Manish Kumar Nigam
 

 
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. Heard.

3. Cause shown is sufficient.

4. Delay in filing appeal is hereby condoned.

5. This application, accordingly, stands allowed.

Order Date :- 17.4.2019/Mukesh

Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 1793 of 2009

Appellant :- Smt. Saroj Devi And Others

Respondent :- National Insurance Co. Ltd. And Another

Counsel for Appellant :- Braham Singh,A.C. Pandey,Susheel Kumar Tewari

Counsel for Respondent :- Manish Kumar Nigam

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. List on 1.5.2019 for final disposal.

Order Date :- 17.4.2019/Mukesh