ICICI LOMBARD GEN INSURANCE CO LTD Vs. RAMWATI

JUDGEMENT

(1.) VIDE the instant application, applicant / appellant is seeking condonation of delay of 60 days in filing the instant appeal.

(2.) LD . Counsel appearing on behalf of the respondent no. 1 / claimant submits that he has no objection, if the instant application is allowed.

(3.) ACCORDINGLY , application disposed of.