ORIENTAL INSURANCE CO. LTD. Vs. SATENDRA TIWARI

JUDGEMENT

(1.) Learned counsel for the parties are heard on I.A.No.4894/2016, which is an application under Sec. 5 of the Limitation Act seeking condonation of 51 days' delay in filing of this Miscellaneous Appeal.

(2.) For the reasons stated in the application duly supported by the affidavit of the Deputy Manager of the Oriental Insurance Company Limited, sufficient cause is made out to condone the delay.

(3.) I.A.No.4894/2016 is allowed and the delay in filing of this Miscellenous Appeal is condoned.