Swati Chopra vs Life Insurance Corporation Of ...
2019 Latest Caselaw 4146 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - C No. - 6590 of 2012
 

 
Petitioner :- Swati Chopra
 
Respondent :- Life Insurance Corporation Of India And Others
 
Counsel for Petitioner :- S.C. Rai
 
Counsel for Respondent :- Manish Goyal,S.C.,Sanjiv Singh
 

 
Hon'ble Pankaj Mithal,J.

Hon'ble Prakash Padia,J.

The writ petition was dismissed for want of prosecution on 28.09.2018.

The petitioner has applied for recall of the above order, with some delay.

We are satisfied that the petitioner was prevented by sufficient cause from filing the restoration application within time.

Cause shown for the absence of the counsel when the case was taken up on the relevant date is sufficient.

Accordingly, we condon the delay and allow the Delay Condonation Application No.3 of 2018. The Restoration Application No.4 of 2018 is also allowed and the writ petition is directed to be restored to its original number subject to payment of cost of Rs.1,000/- which shall be deposited within two weeks' to be utilized for the benefit of litigants.

Order Date :- 6.5.2019

Pramod Tripathi