Reliance General Insurance ... vs Rinki Kumari & Ors
2023 Latest Caselaw 968 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 M.A. No. 48 of 2019
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Reliance General Insurance Company Limited, Kolkata .... .... .... Appellant Versus Rinki Kumari & Ors. .... .... .... Respondents

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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Appellant : Mr. Amit Kr. Das, Advocate For the Respondents : Mr. A.K. Choudhary, Advocate : Mr. Ranjan Kr. Singh, Advocate

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Order No.04 Dated- 27.02.2023 I.A. No.2212 of 2019 This interlocutory application has been filed with a prayer to condone the delay of 6 days in filing this appeal.

It is submitted by the learned counsel for the appellant that after passing of the impugned judgment, the learned counsel for the appellant applied for the certified copy of the judgment and thereafter the matter was sent to the head office of the appellant for obtaining legal advice and the same resulted in delay in filing this appeal. It is further submitted by the learned counsel for the appellant that the appellant has very good grounds to agitate in this appeal and the delay was neither intentional nor deliberate and unless the delay of 6 days is condoned, the appellant will be highly prejudiced.

Considering the aforesaid facts, the delay of 6 days in filing this appeal is condoned.

This interlocutory application stands disposed of accordingly.

(Anil Kumar Choudhary, J.) M.A. No. 48 of 2019

This appeal will be heard.

Admit.

Call for the Lower Court Records.

Mr. Arvind Kr. Choudhary, Advocate receives notice of the appeal on behalf of the respondent nos.1 and 2.

Mr. Ranjan Kumar Singh, Advocate receives notice of the appeal on behalf of the respondent no.3.

List this appeal after receipt of the Lower Court Records under the heading 'for hearing'.

Sonu-Gunjan/- (Anil Kumar Choudhary, J.)