AO/536/2011
2022 Latest Caselaw 2299 UK

                   Office Notes,
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                                     AO No.536 of 2011
                                     Hon'ble Sharad Kumar Sharma, J.

Mr. Vinod Singh, Advocate, holding brief of Mrs. Neetu Singh, Advocate, for the appellant.

Mr. Prabhat Pande, Advocate, for the respondent.

The proceedings of this appeal from order, stood revived as a consequence of the judgment rendered by the Hon'ble Apex Court on 22.02.2017, as it has been rendered in Civil Appeal No.3147 of 2017, "National Insurance Company Limited Vs. Ramrakh Bishnoi".

Learned counsel for the appellant prays for, that he may be permitted to file disability certificate, on record in original in order to decide the matter on its merit.

He is permitted to do so within a period of ten days' from today. He may file the aforesaid disability medical certificate by invoking the provisions contained under Order 41 Rule 27 of the CPC.

List this matter as soon as the application is filed by the appellant.

(Sharad Kumar Sharma, J.) 26.07.2022

NR/