ORIENTAL INSURANCE CO.LTD Vs. LILLY STEPHEN

JUDGEMENT

(1.) Heard Sri Arun Kumar Shukla, learned counsel for the appellant-The Oriental Insurance Company Ltd. and Sri Amit Kumar Sinha, learned counsel for the respondents.

(2.) Sri Amit Kumar Sinha, learned counsel for the respondent submits that respondent nos.1 to 6 proceeded ex parte vide order dated 13.12.2018. He has filed CM. Delay Condonation Application No.5 of 2019 along with CM. Recall Application No.6 of 2019. CM. Delay Condonation Application No.5 of 2019.

(3.) Heard.