Nazima vs National Insurance Company Ltd. ...
2019 Latest Caselaw 3406 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 
Case :- FIRST APPEAL FROM ORDER No. - 1206 of 2008
 
Appellant :- Nazima
 
Respondent :- National Insurance Company Ltd. and Others
 
Counsel for Appellant :- Ashish Mishra,Siddharth Nandan
 
Counsel for Respondent :- Vipin Chandra Dixit
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

(In Re:- Civil Misc. Substitution Application )

1. Heard.

2. Allowed.

3. Let substitution be carried out on or before 1.5.2019.

4. List the appeal on 15.5.2019 for final disposal showing the name of Sri Ajay Shanker as counsel for the respondent no.2.

Order Date :- 24.4.2019/Mukesh

Case :- FIRST APPEAL FROM ORDER No. - 1206 of 2008

Appellant :- Nazima

Respondent :- National Insurance Company Ltd. and Others

Counsel for Appellant :- Ashish Mishra,Siddharth Nandan

Counsel for Respondent :- Vipin Chandra Dixit

Hon'ble Dr. Kaushal Jayendra Thaker,J.

(In Re:- Civil Misc. Delay Condonation Application )

1. Cause shown is sufficient.

2. Delay in filing the substitution application is hereby condoned.

3. This application, accordingly, stands allowed.

Order Date :- 24.4.2019/Mukesh