Madhya Pradesh High Court
United India Insurance Co.Ltd. vs Gautum Parwani on 25 July, 2024
Author: Hirdesh
Bench: Hirdesh
1
HIGH COURT OF MADHYA PRADESH AT INDORE
SECOND APPEAL NO.127 OF 2017
(Roopesh Kumar vs. Smt. Asha Devi)
Indore, Dated 25.07.2024
Ms. Harshita Ranawat, counsel for the appellants.
Mr. Amit Raj, counsel for the respondent No.4.
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Heard on IA No.1594 of 2017 which is an application for condonation of delay filed under Section 5 of Limitation Act, 1963. The delay is of 211 days.
On due consideration, the application is allowed. Appellant No.2 had died on 30.09.2021 and appellant was the only one to take appropriate steps for bringing the LRs of dead respondents so this case is abated against the appellant No.2. IA No.1594 of 2017 stands closed.
So list this case for admission after six weeks.
(HIRDESH) JUDGE Arun/-
Signature Not Verified Signed by: ARUN NAIR Signing time: 28-07- 2024 19:37:39