Manju Devi vs Dalu Singh
2022 Latest Caselaw 2151 Raj

(1 of 1) [CMA-1274/2019]

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Misc. Appeal No. 1274/2019

Manju Devi

----Appellant Versus Dalu Singh

----Respondent

For Appellant(s) : Mr. Vijay Rajpurohit through VC For Respondent(s) :

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

07/02/2022

An application under Section 5 of the Limitation Act for

condonation of delay in filing the appeal.

For reasons stated in the application, the application is

allowed. The delay in filing the appeal is hereby condoned.

Heard.

Issue notice to respondents No.1 & 2, returnable within eight

weeks. Mr. Vishal Singhal, Adv is directed to accept notice on

behalf of respondent No.3-Insurance Company. His name be

shown in the cause list.

Counsel for the appellants is directed to supply a copy of

appeal along with impugned award to Mr. Vishal Singhal.

Call for the record.

(MANOJ KUMAR GARG),J 35-MS/-

Powered by TCPDF (www.tcpdf.org)