RELIANCE GENERAL INSURANCE CO. LTD Vs. NISHA DEVI

JUDGEMENT

(1.) There is a delay of 50 days in filing the Appeal. The Application is not opposed. The delay is condoned.

(2.) The Application stands disposed of. CM APPL.14447/2012 (Additional Evidence)

(3.) By this Application, the Appellant Insurance Company wants to prove that Respondent No.1 Smt. Nisha Devi, the deceased Shiv Kumar's widow was given employment as a Constable by Delhi Police. It is conceded by the learned counsel for the Respondents that Respondent No.1 has been given appointment as a Constable in Delhi Police.