ANIL Vs. ALI MOHD

JUDGEMENT

(1.) Matter comes upon an application under Sec. 5 of the Limitation Act for condonation of the delay of 11 days caused in filing the present appeal.

(2.) Although the notices of application have not been issued yet, as learned counsel Mr. Devendra Singh Chouhan puts in appearance for respondent No.3 Insurance Company, this Court is not inclined to issue notice on the same.

(3.) At the request of learned counsel for the appellant, service on respondent Nos.1 and 2, being the driver and owner is dispensed with at the risk of the appellant.