Punjab-Haryana High Court
Poonam Rani And Ors vs Parminder Kaur And Ors on 4 April, 2019
Author: Rekha Mittal
Bench: Rekha Mittal
In the High Court of Punjab and Haryana at Chandigarh
FAO No. 5687 of 2015(O&M)
Date of Decision:4.4.2019
Poonam Rani and others
---Appellants
vs.
Parminder Kaur and others
---Respondents
Coram: Hon'ble Mrs. Justice Rekha Mittal
***
Present: None for the appellants-claimants
Mr. Sachin Ohri, Advocate
for the insurance company
***
Rekha Mittal, J.
CM No. 17896-CII of 2015 Prayer in this application is for condoning delay of 125 days in filing the appeal.
In view of averments made in the application supported by an affidavit of Poonam Rani, and arguments advanced by counsel for the applicants, application is allowed and delay of 125 days in filing the appeal stands condoned.
Disposed of accordingly. Main case For orders see, FAO No. 4654 of 2015 titled "Parminder Kaur vs. Poonam Rani and others", decided on even date.
(Rekha Mittal) Judge 4.4.2019 paramjit Whether speaking/reasoned: Yes Whether reportable : Yes/No 1 of 1 ::: Downloaded on - 15-04-2019 02:11:47 :::