Uttarakhand High Court
Om Prakash Sharma & Others vs United India Insurance Company Ltd & ... on 20 March, 2015
Author: Servesh Kumar Gupta
Bench: Servesh Kumar Gupta
AO No. 373 of 2013 Hon'ble Servesh Kumar Gupta, J.
Mr. Pramod Bailwal, Advocate, for the appellants.
This is the sixth opportunity, when the time is being sought by learned counsel for the appellants to remove the defects. This conduct of learned counsel for the appellants violates all norms envisaged under the Rules framed by the High Court.
Even though, one day's time is granted to learned counsel for the appellants to remove the defects. If, he does not remove the defects by tomorrow, then the appeal will be deemed to be dismissed without reference to the Court.
(Servesh Kumar Gupta, J.) 20.03.2015 Nadim