BRAHAMPAL Vs. NATIONAL INSURANCE COMPANY
LAWS(SC)-2020-8-58
SUPREME COURT OF INDIA
Decided on August 07,2020

BRAHAMPAL Appellant
VERSUS
NATIONAL INSURANCE COMPANY Respondents

JUDGEMENT

N.V.RAMANA,J. - (1.) Delay condoned.
(2.) Leave granted.
(3.) This appeal arises out of the impugned order dated 17.10.2016 passed by the High Court of Uttarakhand at Nainital in AO No.266 of 2014, wherein the High Court dismissed the appeal on the grounds of delay of 45 days.;


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