Mazid vs Deepak And 2 Others
2019 Latest Caselaw 5347 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 119 of 2019
 
Appellant :- Mazid
 
Respondent :- Deepak And 2 Others
 
Counsel for Appellant :- Raj Kumar Dhama
 

 
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 taken the aid of Sri Anubhav Sinha, Advocate, who normally appears for National Insurance Company Limited to accept a copy of memo of appeal and seek instructions from the insurance company.

3. Admit.

Order Date :- 31.5.2019/Mukesh

Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 119 of 2019

Appellant :- Mazid

Respondent :- Deepak And 2 Others

Counsel for Appellant :- Raj Kumar Dhama

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 :- 31.5.2019/Mukesh