Uttarakhand High Court
United India Insurance Company Ltd vs Smt Ganguli Devi & Others on 8 January, 2015
Author: Servesh Kumar Gupta
Bench: Servesh Kumar Gupta
AO No. 501 of 2014 Hon'ble Servesh Kumar Gupta, J.
Mr. K.K. Shah, Advocate for the appellant.
Mr. Neeraj Uprety, Advocate for the respondents.
There is 41 days' delay in filing the appeal. Delay has not seriously been objected by learned counsel for the respondents. So, delay in filing the appeal is hereby condoned. Delay condonation application (CLMA No.12607 of 2014) is allowed.
Appeal is admitted for hearing. Call the lower court records. List in the month of April, 2015 alongwith cross objection for adjudication.
If the appellant deposits 50 per cent of the decretal amount including the compulsory statutory amount within three weeks from today before the tribunal concerned, recovery of the decretal amount in pursuance of the impugned judgment shall remain stayed till further orders of this Court.
Stay application (CLMA No. 12608 of 2014) stands disposed of accordingly.
(Servesh Kumar Gupta, J.) Nadim 08.01.2015