LAWS(CAL)-2015-3-112

CHAND NIHARA BEWA Vs. ORIENTAL INSURANCE CO LTD

Decided On March 23, 2015
Chand Nihara Bewa Appellant
V/S
ORIENTAL INSURANCE CO LTD Respondents

JUDGEMENT

(1.) MR . Pahari, learned advocate appears on behalf of the Insurance Company. He undertakes to file the vakalatnama on behalf of his client in course of this week in the concerned department.

(2.) THIS appeal was filed beyond the prescribed period of limitation. There was 38 days delay in filing this appeal. Reason for the delay has been sufficiently explained by the appellants/applicants in this application for condonation of delay. Accordingly, delay in filing this appeal is condoned. Let the appeal now be registered.

(3.) THE application for condonation of delay being CAN 330 of 2015 is thus disposed of.