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[Cites 1, Cited by 18]

Allahabad High Court

Smt. Vimla Devi And Others vs National Insurance Company Ltd. And ... on 6 January, 2010

Author: Ram Autar Singh

Bench: Prakash Chandra Verma, Ram Autar Singh

Court No. - 34

Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 5 of 2010

Petitioner :- Smt. Vimla Devi And Others
Respondent :- National Insurance Company Ltd. And Others
Petitioner Counsel :- Sharve Singh

Hon'ble Prakash Chandra Verma,J.

Hon'ble Ram Autar Singh,J.

The appeal is filed out of time with an application under Section 5 of the Limitation Act.

Issue notice upon the respondents by registered post with acknowledgment due to hear out the objection, if any, in connection with the application for condonation of delay within a period of fortnight from this date returnable six weeks hence.

Order Date :- 6.1.2010 R