United India Insurance Company ... vs M/S Agrim Stones Pvt. Ltd
2021 Latest Caselaw 16937 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Civil Misc. Appeal No. 1241/2020

United India Insurance Company Limited

----Appellant Versus M/s Agrim Stones Pvt. Ltd

----Respondent

For Appellant(s) : Mr. Jagdish Vyas For Respondent(s) : Mr. Nihar Jain

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE ARUN BHANSALI

Judgment / Order

12/11/2021

Having heard learned counsel for the parties and after going

through the averments made in the application under Section 5 of

the Limitation Act, we deem it appropriate to condone the delay of

180 days in filing the appeal.

Hence, the application under Section 5 of the Limitation Act

is allowed and the delay of 180 days in filing the appeal is

condoned.

List on 26th November, 2021.

(ARUN BHANSALI),J (VIJAY BISHNOI),J

9-Arun/-

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