NATIONAL INSURANCE COMPANY LIMITED Vs. ASHA RAM

JUDGEMENT

(1.) S.B. Civil Restoration Application No. 40/2014 : The matter comes up on an application for restoration of S.B. Civil Misc. Appeal No. 721/2012 which was dismissed vide Order dated 08.10.2012 passed by the Deputy Registrar (Judicial) of this Court in compliance of the peremptory Order dated 24.08.2012 passed by this Court.

(2.) The restoration application is reported to be time barred by 272 days.

(3.) An application under Section 5 of the Limitation Act has been preferred by the appellant for condonation of delay in filing the restoration application.