RAJBALA Vs. NATIONAL INSURANCE CO LTD
LAWS(DLH)-2010-3-217
HIGH COURT OF DELHI
Decided on March 02,2010

RAJBALA Appellant
VERSUS
NATIONAL INSURANCE CO. LTD Respondents

JUDGEMENT

- (1.) Issue notice to respondent No.1 only.
(2.) Mr. S.L. Gupta, Advocate accepts notice on behalf of respondent No.1.
(3.) For the reasons stated in the application, the delay in filing the appeal is condoned.;


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