The Oriental Insurance Company ... vs Smt. Meera Devi Sharma
2021 Latest Caselaw 2740 MP

                                     1                                MA-3028-2020
           The High Court Of Madhya Pradesh
                      MA-3028-2020
     (THE ORIENTAL INSURANCE COMPANY LIMITED Vs SMT. MEERA DEVI SHARMA AND OTHERS)

 2
 Jabalpur, Dated : 26-06-2021
          Through Video Conferencing.
         None present for the appellant.
         Shri Kapil Patwardhan, learned counsel for the respondent Nos. 1 to 5.

None present for the respondent No.6. Nobody joined the video conferencing on behalf of the appellant.

The case has been listed for consideration the I.A. No. 1896/2021 filed under Section 5 of Limitation Act for condonation of delay in fling this appeal.

As per office remark, in the light of Hon'ble Supreme Court judgment dated 23.03.2020, the limitation was extended and this petition is filed within the prescribed limitation. Therefore, no further order is required upon the aforesaid application. Hence, the application will be treated as disposed of.

Because the counsel for the appellant is not appeared. Therefore, the case is adjourned.

Call the record from the Tribunal. List this case along with the record for arguments upon admission, just after receiving the record.

(B. K. SHRIVASTAVA) JUDGE

dixit

Digitally signed by MAHENDRA KUMAR DIXIT Date: 2021.06.26 13:53:41 +05'30'