Branch Manager United India ... vs Smt. Aasma And Others
2019 Latest Caselaw 3088 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 80 of 2019
 
Appellant :- Branch Manager United India Insurance Co. Ltd.
 
Respondent :- Smt. Aasma And Others
 
Counsel for Appellant :- Vishesh Kumar Gupta
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. Respondents are deemed to be served. Fresh steps be taken within a week to serve the respondent.

2. 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

3. Admit.

4. Subject to deposit of total amount, judgment and decree shall remain stayed.

5. It is stated that the amount has already been deposited.

Order Date :- 17.4.2019/Mukesh

Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 80 of 2019

Appellant :- Branch Manager United India Insurance Co. Ltd.

Respondent :- Smt. Aasma And Others

Counsel for Appellant :- Vishesh Kumar Gupta

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 :- 17.4.2019/Mukesh