GOVIND PRASAD Vs. ORINETAL INSURANCE CO LTD

JUDGEMENT

(1.) THE respondents have not filed any counter affidavit against the delay condonation application/affidavit, in spite of sufficient service upon them.

(2.) HEARD Sri R. P. Nautiyal, learned counsel for the appellant on the delay condonation application and perused the affidavit filed in support thereto. I find sufficient ground to condone the delay in filing the appeal.

(3.) ACCORDINGLY, the delay condonation application is allowed. The delay in filing the appeal is hereby condoned.