Cholamandalam M.S General ... vs Anita And 6 Others
2019 Latest Caselaw 3703 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 503 of 2019
 

 
Appellant :- Cholamandalam M.S General Insurance Co. Ltd.
 
Respondent :- Anita And 6 Others
 
Counsel for Appellant :- Pranjal Mehrotra
 

 
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 :- 29.4.2019/Mukesh

Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 503 of 2019

Appellant :- Cholamandalam M.S General Insurance Co. Ltd.

Respondent :- Anita And 6 Others

Counsel for Appellant :- Pranjal Mehrotra

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 the respondents by speed / registered post.

4. Call for record of Court below.

5. Steps be taken immediately.

6. Stay on deposit of the entire decretal amount awarded by Court below in M.A.C.P. No.344 of 2017, if not already deposited within two months from today, out of which, 25% shall be invested in an interest fetching account / FDR in a nationalised Bank and the balance 75% shall be released to the claimant - respondents without furnishing security within one month thereafter.

7. List in the month of December, 2020.

Order Date :- 29.4.2019/Mukesh