LAWS(JHAR)-2020-12-68

NATIONAL INSURANCE COMPANY LIMITED Vs. RAKHI JAIN

Decided On December 01, 2020
NATIONAL INSURANCE COMPANY LIMITED Appellant
V/S
RAKHI JAIN Respondents

JUDGEMENT

(1.) Vide order dtd. 5/1/2015, Coordinate Bench of this Court has granted time to the opposite party no. 1 to file income tax return for the financial 2008-09.

(2.) On the joint prayer of the parties, this Court waives to file the document so as to adjudicate the Miscellaneous Appeal, which is pending before this Court since 2013.

(3.) With the consent of the parties, the matter is taken up.