Orissa High Court
Unknown vs Nicolletta Rohtagi & Ors on 15 May, 2018
AHO No. 29 of 1999
Misc. Case No.7 of 2003 & AHO No. 29 of 1999
06. 15.05.2018 This application has been filed for condonation of
delay of 23 days in filing the appeal.
Office report indicates that service on the opposite
parties is not held to be sufficient. However, learned counsel for
the appellant does not dispute the fact that in view of the
judgment of the Apex Court in the case of National Insurance
Co. Ltd. vs. Nicolletta Rohtagi & Ors., 2002 (6) Supreme 362,
the appeal itself would not be maintainable.
In such view of the matter, the Misc. Case is
dismissed. Accordingly, the appeal also stands dismissed.
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( VINEET SARAN )
CHIEF JUSTICE
.. ..
( DR. B.R. SARANGI ) JUDGE SKJ