ARJIYA BEWA MONDAL Vs. ORIENTAL INSURANCE COMPANY LTD.

JUDGEMENT

(1.) IA CAN 6350 of 2018 is moved by the learned counsel for the appellant in presence of the learned counsel for the respondent/insurance company praying for condonation of delay in filing the appeal.

(2.) Considering the averments made in the application and in the interest of justice, the delay is condoned.

(3.) The application being CAN 6350 of 2018 stands disposed of.