Punjab-Haryana High Court
Gian Kaur And Others vs Rajinder Singh And Another on 10 November, 2022
Author: Manjari Nehru Kaul
Bench: Manjari Nehru Kaul
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
283-2
FAO-3914-2019 (O&M)
Date of decision : 10.11.2022
Gian Kaur and others .....Appellants
Versus
Rajinder Singh and another .....Respondents
CORAM: HON'BLE MRS. JUSTICE MANJARI NEHRU KAUL
Present : Mr. Munish Puri, Advocate for the appellants.
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MANJARI NEHRU KAUL, J. (ORAL)
CM-13260-CII-2019 Prayer in the application is for condonation of delay of 301 days in filing the appeal.
For the reasons mentioned in the application, the same is allowed and delay of 301 days in filing the appeal is condoned.
However, it is clarified that the appellants will not be entitled to any interest for the delayed period. FAO-3914-2019 Notice of motion.
Mr. Kushagra Mahajan, Advocate and Mr. Amrinder Singh Sidhu, Advocate, who are present before this Court in a connected matter, accept notice on behalf of respondent No.1 and respondent No.2 respectively.
For detailed order, see judgment of even date passed in FAO-4001-2018 titled as 'National Insurance Company Limited Vs. Gian Kaur and others'.
10.11.2022 (MANJARI NEHRU KAUL)
Vinay JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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