Allahabad High Court
Smt. Renu Chaudhary vs The Oriental Insurance Company Ltd. And ... on 30 July, 2010
Court No. - 40 Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 796 of 2010 Petitioner :- Smt. Renu Chaudhary Respondent :- The Oriental Insurance Company Ltd. And Another Petitioner Counsel :- S.B. Singh,Dwivedi S.C. Hon'ble Satya Poot Mehrotra,J.
Hon'ble Shyam Shankar Tiwari,J.
Perused the Office Report dated 29.7.2010 in regard to service of notice issued to the respondent nos. 1 and 2 in respect of the Delay Condonation Application.
In view of the said Office Report service of notice on the respondent nos. 1 and 2 in respect of the Delay Condonation Application is deemed to be sufficient in view of the provisions of Explanation-II to Rule 12 of Chapter- VIII of the Rules of the Court.
List this case on 17.8.2010 when the Office will submit its report as to whether any learned counsel has put in appearance on behalf of the respondents consequent to service of notice on the respondents having been deemed to be sufficient.
Order Date :- 30.7.2010 Ak/