Punjab-Haryana High Court
Bindo Devi vs Nanu Ram And Ors on 25 May, 2018
Author: Ramendra Jain
Bench: Ramendra Jain
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
FAO-2132-2016 (O&M)
Date of decision: 25.05.2018
Smt. Bindo Devi
..... Appellant
Versus
Nanu Ram and others
..... Respondents
CORAM: HON'BLE MR. JUSTICE RAMENDRA JAIN
PRESENT: Mr. Jainainder Saini, Advocate for the appellant.
Ms. Seema Pasricha, Advocate for respondent No. 1.
Mr. MB Jain, Advocate
for respondent No. 2-Insurance Company.
Mr. Vinod K. Kanwal, Advocate for
Mr. Ashit Malik, Advocate for respondents No. 3 and 4.
RAMENDRA JAIN, J. (ORAL)
CM-7997-CII-2016 For the reasons mentioned in the application which is supported by an affidavit, the same is allowed and delay of 416 days in filing the accompanying appeal is condoned.
FAO-2132-2016 For orders, see FAO-1953-2015, Shri Ram General Insurance Co. Ltd. Versus Smt. Bindo Devi and others.
May 25, 2018 ( RAMENDRA JAIN )
rishu JUDGE
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
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