Iffco Tokio General Insurance ... vs Pramod Kumar And Another
2019 Latest Caselaw 5020 ALL

Citation : 2019 Latest Caselaw 5020 ALL
Judgement Date : 24 May, 2019

Allahabad High Court

Iffco Tokio General Insurance ... vs Pramod Kumar And Another on 24 May, 2019

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- FIRST APPEAL FROM ORDER No. - 2727 of 2008
 

 
Appellant :- Iffco Tokio General Insurance Company Ltd. Thru Div. Mg.
 
Respondent :- Pramod Kumar And Another
 
Counsel for Appellant :- Baleshwar Chaturvedi
 
Counsel for Respondent :- V.P. Mishra,V.C.Dixit
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

(Ref: Civil Misc. Restoration Application)

The affidavit filed by the clerk of the Advocate is perused.

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 26.4.2019, dismissing the appeal is recalled on depositing the other half of the amount and the appeal is restored to its original number.

List the appeal in the month of December, 2019.

Order Date :- 24.5.2019

Mukesh