Jammu & Kashmir High Court
Anita Devi And Others vs United India Insurance Co. Ltd. And ... on 19 August, 2020
Author: Sanjeev Kumar
Bench: Sanjeev Kumar
Serial No. 225
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
CONC No. 64/2013
in
MA No. 124/2013
IA No. 175/2013
Anita Devi and others ...Applicant(s)
Through:- Mr. R. K. Jain, Advocate
(On Video Conference/Voice Call
from residence)
V/s
United India Insurance Co. Ltd. and others ...Respondent(s)
Through:- Mr. D. S. Chauhan, Advocate for
Respondent No. 1
(On Video Conference/Voice Call
from residence)
CORAM: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
ORDER
CONC No. 64/2013
This is an application for condonation of delay of 11 days in filing the appeal under Section 173 of the Motor Vehicles Act. Application is not opposed by the respondents.
The application, for the reasons stated therein, is allowed and the delay of 11 days in filing the appeal is condoned.
MA No. 124/2013Admit.
Issue post-admission notice to the respondents.
2 CONC No. 64/2013Mr. D. S. Chouhan, learned counsel waives notice on behalf of respondent No. 1.
Notice shall now go to respondent Nos. 2 and 3 only.
List on 24.09.2020.
Meanwhile, send for the record of the Tribunal.
(SANJEEV KUMAR) JUDGE JAMMU 19.08.2020 Shivalee SHIVALEE KHAJURIA 2020.08.21 09:46 I attest to the accuracy and integrity of this document