REGENT COMPUTRONICS PVT. LTD.

NATIONAL INSURANCE CO. LTD. Appellant

V/S

Sajalpreet Kaur Respondents

Referred Judgements :-

PUTTAMMA AND OTHERS VS. K.L. NARAYANA REDDY [REFERRED TO]
NATIONAL INSURANCE COMPANY VS. PRANAY SETHI [REFERRED TO]
SUPE DEI VS. NATIONAL INSURANCE COMPANY LIMITED [REFERRED TO]
DHANRAJ VS. NEW INDIA ASSURANCE CO LTD [REFERRED TO]
ORIENTAL INSURANCE CO LTD VS. JHUMA SAHA [REFERRED TO]
ORIENTAL INSURANCE CO LTD VS. RAJNI DEVI [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LTD VS. SADANAND MUKHI [REFERRED TO]
RAMKHILADI VS. UNITED INDIA INSURANCE COMPANY [REFERRED TO]
UNITED INDIA INSURANCE COMPANY LIMITED VS. SATINDER KAUR [REFERRED TO]
MANPREET KAUR VS. SUKHDEV SINGH [REFERRED TO]

JUDGEMENT

(1.) This is an application seeking condonation of delay of 9 days in filing the appeal.

(2.) For the reasons mentioned in the application, which is supported by an affidavit, sufficient cause has been shown for condoning the delay on account of transition of file at different places, thus, the same is allowed and delay of 9 days in filing the appeal is condoned. CM-890-CII-2018 in FAO-287-2018

(3.) This is an application seeking condonation of delay of 8 days in re-filing the appeal.

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NATIONAL INSURANCE CO. LTD. Vs. SAJALPREET KAUR

Referred Judgements :-

JUDGEMENT

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