Rasida B vs The New India Insurance Co. Ltd
2021 Latest Caselaw 2594 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Misc. Appeal No. 1130/2020 Rasida B

----Appellant Versus The New India Insurance Co. Ltd.

                                                                                                     ----Respondent


                                   For Appellant(s)           :     Mr. Pushkar Taimni on behalf of
                                                                    Mr. Sanjay Nahar
                                   For Respondent(s)          :

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Order

01/02/2021

Issue notice of the application under Section 5 of the

Limitation Act.

The office has pointed out two defects. One is with respect to

the non-filing the certified copy of the judgment.

Learned counsel for the appellant submits that he has filed

an application for dispensing with filing of the certified copy of the

judgment dated 08/07/2019 in the present case for the reasons

that the certified copy has been filed in one more case (S.B. Civil

Misc. Appeal No. 1135/2021) arising out of the same judgment

dated 08/07/2019.

For the reasons mentioned in the application(1/21), the

same is allowed.

Put up after four weeks along with S.B. Civil Misc. Appeal

No.1135/2021, as prayed.

(VINIT KUMAR MATHUR),J

37-SanjayS/-

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