Madhya Pradesh High Court
Bajaj Allianz General Insurance ... vs Smt. Kasturi Bai Alias Sarju Bai on 2 August, 2019
THE HIGH COURT OF MADHYA PRADESH
M.C.C. No.1789/2019
(BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LTD. Versus SMT. KASTURI BAI ALIAS
SARJU BAI)
Jabalpur, Dated: 02.8.2019
Shri Mohd. Siddique, learned counsel for the applicant.
Heard on I.A. No.9287/2019, an application for condonation of
delay in filing the present application which is barred by 269 days.
On due consideration, the same is allowed. The delay stands
condoned, subject to deposit a cost of Rs.2,000/- (Rupees Two
Thousand Only) online within a period of one week from today in
the National Defence Fund (NDF), and submit the receipt thereof
before the Registry of this Court within a further period of one week.
Also heard on this MCC.
This MCC has been filed for restoration of M.A. No.98/2014,
which was dismissed for non-compliance of common conditional
order dated 14.08.2018.
Considering the averments made in the application, which is
duly supported by an affidavit, I find that sufficient cause is shown
for restoration of the appeal.
Accordingly, the MCC is allowed. M.A. No. 98/2014 is
restored to its original number.
A copy of this order be kept in the record of M.A. No.98/2014.
(Nandita Dubey)
Judge
ak
Digitally signed by ASHISH KOSHTA
DN: c=IN, o=MP HIGH COURT, ou=GOVERNMENT,
postalCode=482001, st=Madhya Pradesh,
2.5.4.20=7ee89d31e9df06bf1b73a726c9eea38a87e6fe5 e9822d3548a2545743653d019, serialNumber=c4daa1d227b8af4922dde70e5d7fac9f344 9368cd9024cf39d0f7e421b35bb46, cn=ASHISH KOSHTA Date: 2019.08.05 17:49:59 +05'30' Adobe Reader version: 11.0.8