LAWS(DLH)-2019-8-204

UNITED INDIA INSURANCE CO LTD Vs. PHOOL KUMARI

Decided On August 26, 2019
UNITED INDIA INSURANCE CO LTD Appellant
V/S
PHOOL KUMARI Respondents

JUDGEMENT

(1.) Cm APPL. 15894/2018

(2.) For the reasons mentioned in the application, the delay is condoned.

(3.) The application stands disposed-off.