Allahabad High Court
Suresh Kumar Chaturvedi And Others vs Life Insurance Corporation Of India And ... on 25 June, 2010
Author: Arun Tandon
Bench: Arun Tandon, Rajesh Chandra
Court No. - 29 Case :- SPECIAL APPEAL DEFECTIVE No. - 600 of 2010 Petitioner :- Suresh Kumar Chaturvedi And Others Respondent :- Life Insurance Corporation Of India And Others Petitioner Counsel :- Bhoopendra Nath Singh,Devendra Pratap Singh Respondent Counsel :- P. Padia Hon'ble Arun Tandon,J.
Hon'ble Rajesh Chandra,J.
Heard counsel for the parties. Learned counsel for the parties are granted liberty to file written submission. Judgement is reserved.
Order Date :- 25.6.2010 Pr/-
Court No. - 29 On delay condonation application in Case :- SPECIAL APPEAL DEFECTIVE No. - 600 of 2010 Petitioner :- Suresh Kumar Chaturvedi And Others Respondent :- Life Insurance Corporation Of India And Others Petitioner Counsel :- Bhoopendra Nath Singh,Devendra Pratap Singh Respondent Counsel :- P. Padia Hon'ble Arun Tandon,J.
Hon'ble Rajesh Chandra,J.
Heard learned counsel for the appellant. Cause shown for delay in filing the appeal has been satisfactorily explained. Delay is condoned.
Application is allowed.
The appeal is treated to be within time. Order Date :- 25.6.2010 Pr/-