GARG ROAD LINES Vs. NATIONAL INSURANCE CO. LTD

JUDGEMENT

(1.) Appeal impugns order dtd. 18/2/2020. The Supreme Court by its orders 23/3/2020, 27/4/2021 and 10/1/2022 in Suo Motu 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.

(2.) The application is disposed of. MAC.APP. 54/2022 & CM. APPL. 9937/2022

(3.) With the consent of parties, the appeal is taken up for final disposal.