Rajendra vs Sri Harjeet Singh And Another
2019 Latest Caselaw 1181 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 26
 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 282 of 2005
 
Appellant :- Rajendra
 
Respondent :- Sri Harjeet Singh And Another
 
Counsel for Appellant :- Nigamendra Shukla
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

(Ref: Civil Misc. Delay Condonation Application)

1. This is an application seeking condonation of delay in filing appeal.

2. Heard.

3. Cause shown is sufficient.

4. Delay in filing appeal is hereby condoned.

5. This application, accordingly, stands allowed.

Order Date :- 13.3.2019/Mukesh

Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 282 of 2005

Appellant :- Rajendra

Respondent :- Sri Harjeet Singh And Another

Counsel for Appellant :- Nigamendra Shukla

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. I have requested Sri S.K. Mehrotra, Advocate, who normally appears for Oriental Insurance Company Limited to accept a copy of memo of appeal and seek instructions from the insurance company as for 13 years none has appeared on behalf of it.

3. Call for record of Court below so as to reach this Court on or before 17.4.2019.

4. List on 17.4.2019.

Order Date :- 13.3.2019/Mukesh