United India Insurance Co. Ltd. vs Soni Singh And 4 Others
2019 Latest Caselaw 3789 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 141 of 2019
 
Appellant :- United India Insurance Co. Ltd.
 
Respondent :- Soni Singh And 4 Others
 
Counsel for Appellant :- Vishesh Kumar Gupta
 
Counsel for Respondent :- Ramesh Chandra Agrahari
 

 
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 :- 30.4.2019/Mukesh

Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 141 of 2019

Appellant :- United India Insurance Co. Ltd.

Respondent :- Soni Singh And 4 Others

Counsel for Appellant :- Vishesh Kumar Gupta

Counsel for Respondent :- Ramesh Chandra Agrahari

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 respondent 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.145 of 2016, 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.

Order Date :- 30.4.2019/Mukesh