Punjab-Haryana High Court
Icici Lombard General Insurance Co. ... vs Karam Singh & Ors on 4 October, 2019
Author: Rekha Mittal
Bench: Rekha Mittal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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FAO 5400 of 2016 (O&M)
Date of decision: 04.10.2019
ICICI Lombard General Insurance Company Limited ........Appellant
Versus
Karam Singh and others .......Respondents
Coram: Hon'ble Mrs. Justice Rekha Mittal
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Present: Ms Vandana Malhotra, Advocate and
Ms Monica Jangra, Advocate
for the insurance company
None for the respondents
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Rekha Mittal, J. (Oral)
CM 18684 CII of 2016 in FAO No. 5400 of 2016 Prayer in this application is for condoning delay of 48 days in filing the appeal.
Heard.
In view of averments made in the application supported by an affidavit and arguments advanced, the application is allowed and delay of 48 days in filing the appeal stands condoned.
Main case For orders, see order of even date passed in FAO No. 5397 of 2016 titled 'ICICI Lombard General Insurance Company Limited vs. Karam Singh and others.' (Rekha Mittal) Judge 04.10.2019 Mohan Bimbra Whether speaking/reasoned: Yes/No Whether reportable : Yes/No 1 of 1 ::: Downloaded on - 28-10-2019 02:49:41 :::