STATE OF HARYANA Vs. BHARTI

JUDGEMENT

(1.) THERE is a clerical mistake in the order dated 10.01.2012. The delay in filing the Appeal was condoned subject to payment of cost of Rs. 5,000/ - payable to Respondent No.2, who was the only contesting Respondent.

(2.) ON account of clerical mistake, it was mentioned as 'Respondent No.3'. It shall be read as 'Respondent No.2'

(3.) IN the remaining two appeals, the learned counsel for the Appellant Haryana Roadway undertakes to pay the cost to the learned Counsel for Respondent Insurance Company within two weeks.