NEW INDIA ASSURANCE CO LTD Vs. TARA PRADHAN

JUDGEMENT

(1.) HEARD

(2.) MR . Rao, Learned Counsel for the Appellant and Mr. B.R Roy, Learned Counsel for the Respondent No. 1.

(3.) WHEN this matter is taken up, Learned Counsel for the Appellant submits that since there is a delay in filing of the appeal and an application for condonation of delay has been filed, as usual notice may be issued to the Respondents on the question of limitation and thereafter -appropriate order may be passed in the matter.