ORIENTAL INSURANCE CO LTD Vs. DHIRAJKUMAR RATILAL PARMAR

JUDGEMENT

(1.) This is an application filed praying for to condone the delay of 3 days caused in preferring the First Appeal.

(2.) Having regard to the submissions made and considering the averments made in the application, this application deserves to be allowed, more particularly, in view of the decision of the Apex Court in Collector Land Acquisition, Anantnag and Another V. Mst . Katiji and Others, AIR 1987 SC 1353, wherein, the Apex Court has observed as under:

(3.) Accordingly, the application succeeds and is allowed. The delay of 3 days in preferring the First Appeal is condoned. This Civil Application stands disposed of accordingly. Rule is made absolute.