NEETU Vs. ORIENTAL INS. CO. LTD.

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) The Supreme Court by its orders dtd. 23/3/2020, 27/4/2021 and 10/1/2022 in Suo Moto Writ Petition (Civil) No. 3 of 2020 had suspended the period of limitation in view of the ongoing pandemic. Accordingly, there is no delay in filing the appeal.

(3.) The application is disposed of.