Oriental Insurance Co. Ltd. vs Somnath And 4 Others
2019 Latest Caselaw 5093 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 666 of 2019
 
Appellant :- Oriental Insurance Co. Ltd.
 
Respondent :- Somnath And 4 Others
 
Counsel for Appellant :- Amaresh Sinha
 

 
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 :- 28.5.2019/Mukesh

Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 666 of 2019

Appellant :- Oriental Insurance Co. Ltd.

Respondent :- Somnath And 4 Others

Counsel for Appellant :- Amaresh Sinha

Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. The delay in filing this appeal having been condoned vide order of date passed on Delay Condonation Application, let appeal be registered with regular number.

2. Page 3 of memo of appeal be corrected and amendment is permitted.

3. Issue notice to the respondent by speed / registered post.

4. Steps be taken immediately.

Order Date :- 28.5.2019/Mukesh