RAJEEV GUPTA,C.J. - (1.)HEARD learned counsel for the parties on I.A. No. 1012/2000 (application for condonation of delay in filing the appeal).
(2.)ON due consideration of the submissions of learned counsel for the parties, we are satisfied that the appellant/insurance company has succeeded in showing sufficient cause for the delay in filing the appeal.
Therefore, I.A. No. 1012/2000 is allowed and the delay in filing the appeal is hereby condoned.

(3.)LEARNED counsel for the parties are heard on admission.
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