New India Assurance Co Ltd vs Smt. Poonam And Others
2019 Latest Caselaw 20 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 26
 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 418 of 2005
 
Appellant :- New India Assurance Co Ltd
 
Respondent :- Smt. Poonam And Others
 
Counsel for Appellant :- Syed Ali Murtaza
 

 
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 :- 22.2.2019/Mukesh

Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 418 of 2005

Appellant :- New India Assurance Co Ltd

Respondent :- Smt. Poonam And Others

Counsel for Appellant :- Syed Ali Murtaza

Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. Delay in filing the present appeal having been condoned vide order of date passed on Delay Condonation Application, let appeal be registered with regular number.

2. Admit.

3. List this appeal before the Court taking up such matter.

Order Date :- 22.2.2019/Mukesh