REGENT COMPUTRONICS PVT. LTD.

PUSHPA DEVI Appellant

V/S

Jasmant Singh Respondents

Referred Judgements :-

SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
KANWAR DEVI VS. BANSI ROADWAYS [REFERRED TO]
NATIONAL INSURANCE COMPANY LTD VS. RENU DEVI [REFERRED TO]
SHUKH DEVI VS. DEVENDRA KUMAR [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. PRANAY SETHI [REFERRED TO]

JUDGEMENT

(1.) Heard on IA No.3528/2016, which is an application moved on behalf of appellants u/S 5 of the Limitation Act r/w Sec. 173 of the Motor Vehicles Act.

(2.) On due consideration and for the reasons mentioned in the application, the same is allowed.

(3.) The delay in filing the instant appeal is hereby condoned.

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PUSHPA DEVI Vs. JASMANT SINGH

Referred Judgements :-

JUDGEMENT

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