Smt. Bhagmati Singh And 2 Others vs Manoj Kumar And Another
2019 Latest Caselaw 5105 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 664 of 2019
 
Appellant :- Smt. Bhagmati Singh And 2 Others
 
Respondent :- Manoj Kumar And Another
 
Counsel for Appellant :- Lal Mani Tripathi
 

 
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. I have requested Sri A.C. Nigam, Advocate, who normally appears for United India Insurance Company Limited to accept a copy of memo of appeal and seek instructions from the insurance company.

3. Admit.

4. Issue notice to the unrepresented respondent by speed / registered post.

5. Steps be taken immediately.

Order Date :- 28.5.2019/Mukesh

Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 664 of 2019

Appellant :- Smt. Bhagmati Singh And 2 Others

Respondent :- Manoj Kumar And Another

Counsel for Appellant :- Lal Mani Tripathi

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