The Oriental Insurance Company ... vs Chhutte @ Chhutta And Others
2019 Latest Caselaw 5019 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 
Case :- FIRST APPEAL FROM ORDER No. - 666 of 2007
 
Appellant :- The Oriental Insurance Company Limited
 
Respondent :- Chhutte @ Chhutta And Others
 
Counsel for Appellant :- Nagendra Kumar Srivastava
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Appeal is restored to its original number.

For order see my order of date passed on Civil Misc. Restoration Application .

Issue fresh notice to the respondents by speed / registered post.

Steps be taken within two weeks.

Order Date :- 24.5.2019/Mukesh

Case :- FIRST APPEAL FROM ORDER No. - 666 of 2007

Appellant :- The Oriental Insurance Company Limited

Respondent :- Chhutte @ Chhutta And Others

Counsel for Appellant :- Nagendra Kumar Srivastava

Hon'ble Dr. Kaushal Jayendra Thaker,J.

(Ref: Civil Misc. Restoration Application)

Heard learned counsel for the parties.

For the reasons disclosed in the affidavit filed in support of the restoration application, cause shown constitutes sufficient cause, consequently, restoration application is allowed. Order dated 11.9.2018, dismissing the appeal is recalled and the appeal is restored to its original number.

Order Date :- 24.5.2019/Mukesh

Case :- FIRST APPEAL FROM ORDER No. - 666 of 2007

Appellant :- The Oriental Insurance Company Limited

Respondent :- Chhutte @ Chhutta And Others

Counsel for Appellant :- Nagendra Kumar Srivastava

Hon'ble Dr. Kaushal Jayendra Thaker,J.

(Ref: Civil Misc.Delay Condonation Application)

Cause shown for delay in filing the restoration application is to the satisfaction of the Court.

Application is allowed, and the delay in filing the restoration application is condoned.

Order Date :- 24.5.2019/Mukesh