NATIONAL INSURANCE COMPANY Vs. REKHA RANI

JUDGEMENT

(1.) This is an application by the National Insurance Company Limited ["the Insurance Company"] seeking condonation of delay of 61 days in preferring an appeal against the order of Jammu & Kashmir State Consumer Disputes Redressal Commission, Jammu dtd. 16/4/2019.

(2.) Despite notice, the respondent has chosen not to file any objections.

(3.) We have gone through the application for condonation of delay in which the Insurance Company has sought to explain the delay of 61 days on the ground that some time was taken to obtain sanction from the Competent Authority to file appeal and also that summer vacation in the High Court intervened in-between. It is submitted that after completing the requisite formalities and obtaining sanction from the Competent Authority, panel counsel was contacted and ultimately the appeal was filed.