Neeraj Kumar vs The New India Assurance Co. Ltd. ...
2019 Latest Caselaw 1527 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 26
 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 531 of 2003
 
Appellant :- Neeraj Kumar
 
Respondent :- The New India Assurance Co. Ltd. And Another
 
Counsel for Appellant :- Sharve Singh,A.L. Jaiswal
 
Counsel for Respondent :- V.C.Dixit,S.Kumar
 

 
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 on 3.4.2019 for final disposal before the undersigned.

Order Date :- 25.3.2019/Mukesh

Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 531 of 2003

Appellant :- Neeraj Kumar

Respondent :- The New India Assurance Co. Ltd. And Another

Counsel for Appellant :- Sharve Singh,A.L. Jaiswal

Counsel for Respondent :- V.C.Dixit,S.Kumar

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 :- 25.3.2019/Mukesh