Vijay Verma vs United India Insurance Co. ...
2019 Latest Caselaw 870 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- FIRST APPEAL FROM ORDER No. - 974 of 2015
 

 
Appellant :- Vijay Verma
 
Respondent :- United India Insurance Co. Ltd.And Ors.
 
Counsel for Appellant :- Ashok Kumar Sharma,Rajeev Kumar Saxena,Sachindra Dwivedi
 
Counsel for Respondent :- Anil Kumar Srivastava,Mahesh Kr. Yadav,Om Prakash Srivastava
 

 
Hon'ble Ritu Raj Awasthi,J.

Hon'ble Alok Mathur,J.

[C.M. Application No. 72060 of 2017 (condonation of delay) and C.M. Application No. 72062 of 2017 (application for restoration)

Heard Mr. Rajeev Kumar Saxena, learned counsel for the appellant/applicant and Mr. Mahesh Kumar Yadav, holding brief of Sri Anil Kumar Srivastava for the respondents.

Learned counsel for the appellant/applicant submits that the application for recall as well as application for condonation of delay are pending consideration. He could not appear on the date fixed as he could not mark the case.

The cause shown in the affidavits filed in support of the application for recall of the order dated 06.03.2017 as well as the condonation of delay in moving the said application is sufficient.

The delay in moving the application for recall of the order dated 06.03.2017 is condoned.

The application for recall of the order dated 06.03.2017 is allowed.

The order dated 06.03,.2017 is recalled.

The appeal is stored to its original number.

List again before the appropriate Court.

Order Date :- 8.3.2019

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