HDFC ERGO GENERAL INSURANCE COMPANY LTD Vs. KALAVATIBEN

JUDGEMENT

(1.) This Application has been filed praying for condonation of delay of 22 days in filing of the above First Appeal.

(2.) It is submitted that that the above delay has been caused because of the inter-departmental process of receiving sanction and approval and further the applicant had to make arrangements for deposit of statutory amount.

(3.) In the case of Collector, Land Acquisition, Anantnag and Another v. Mst. Katiji and Others reported in AIR 1987 SC 1353 it has been observed as under :-