Jammu & Kashmir High Court - Srinagar Bench
United India Insurance Co. Ltd vs Sakeena Begum And Others on 17 February, 2021
Author: Rajnesh Oswal
Bench: Rajnesh Oswal
S.No. 245
After Notice
Matters
HIGH COURT OF JAMMU AND KASHMIR
AT SRINAGAR
Conc No.31/2019
United India Insurance Co. Ltd
...Petitioner(s)
Through: Mr Shabir Hussain Kanth, Advocate.
V/s
Sakeena Begum and Others.
...Respondent(s)
Through:
Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
ORDER
17.02.2012 The present application has been filed seeking condonation of delay of 163 days in filing the appeal against the award dated 27th June 2018, passed by MACT, Shopian. Despite service, respondents have not filed objections till date.
For the reasons stated, coupled with submissions made at the Bar, the instant application is allowed and the applicant has succeeded in establishingthe sufficient cause to condone the delay, and as such, delay of 163 days is condoned.
Registry is directed to diarise the appeal and list the same on 17th May, 2021.
(RAJNESH OSWAL) JUDGE SRINAGAR 17.02.2021 Shaista SHAISTA RASHID SHAH 2021.02.20 13:27 I attest to the accuracy and integrity of this document